MOHAN LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner, inter-alia, praying for quashing the Award dated 2.2.2013 (Annexure 7 to the Writ Petition) in respect of Plot No. 211, situated in Village-Unasi, Tehsil- Meerganj, Pargana & District Bareilly. The said Plot has hereinafter referred to as "the plot in question".

(2.) It appears that a Notification dated 25th November, 2011 under sub-section (1) of Section 3-A of the National Highways Act, 1956 (in short "The Highways Act") was issued by the Central Government for acquisition of land in the District Bareilly for National Highway No. 24.

(3.) The substance of the Notification was published in two Newspapers on 22nd December, 2011 as per the provisions contained under sub-section (3) of Section 3-A of the Highways Act.