ASHOK Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Vide our order dtd. 15/9/202, we have captured the background of the matter, which is extracted as follows:

(2.) Report has ultimately been filed by the Project Director of National Highways Authority of India, wherein they have examined the request of the petitioners for access to his farmlands. Inspection was held in the presence of the farmers and after discussions, this is what the authorities state in their report:

(3.) Mr.A.Mohamed Ashfalk, learned counsel for Mr.Cibi Chakraborthy, learned counsel, acquiesces to the position that the question of access would have to be finalized by way of negotiations inter se the parties. He agrees that the proper course of action is for an application to be filed and states that one will be made. He however expresses concerns with the annexures to the application, which may involve engaging of experts to provide various details called for in the application.