P. SAKTHIVEL AND ORS. Vs. THE PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT, NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) AND ORS.

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, the main writ petition is taken up for final disposal.

(2.) Heard Mr. C.E. Pratap, learned counsel appearing for the petitioners, Mr. Richardson for M/s. P. Wilson Associates for the first respondent and Mr. S. Diwakar, learned Additional Government Pleader for the respondents 2 to 4.

(3.) In this writ petition, the land belonging to the petitioners were acquired for the formation of the Four way laning of roads in NH - 47. The petitioners have not challenged the acquisition proceedings and the project has been implemented. The petitioners have claimed enhanced compensation for which purpose they have filed applications before the District Collector, to consider their case and grant enhance compensation. The application appears to have not been considered though other similarly placed persons cases were considered and it is stated that arbitration proceedings are in progress. Since the petitioners were not permitted to participate in the arbitration proceedings, they submitted representations to the second respondent on 30/11/2015. In the said representations, they have stated that the fixation of land value is inadequate. The second respondent, without considering the same, rejected the request of the petitioners on two grounds: - -