MILKAL HOLLIS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Pointing out that there are two divergent views of the Division Bench in W.A.(MD)Nos.581 and 678 of 2016 and W.A.No.174 of 2023 etc., batch, the learned Single Judge vide order dtd. 1/10/2024, has referred the matter to the Larger Bench framing the following the question for reference:

(2.) Heard the learned counsel appearing for the petitioners, learned Special Government Pleader appearing for the respondents 1 to 3 & 5 and the learned Senior Counsel appearing for the fourth respondent.

(3.) The learned Single Judge, in the order of reference, was of the view that there were two divergent views by two Division Benches in respect of reconveyance of the lands acquired under the National Highways Act.