(1.) Heard Shri Abhay Raj Singh, learned counsel for appellant and Ms. Suchiti Chandra, learned counsel for National Highway Authority of India, who has joined the proceedings through video conferencing.
(2.) Since both the appeals involve a common question of law and fact, hence both the appeals have been heard together and are being decided by this common judgment. For the sake of convenience, the Court shall be referring to the facts as they emerge from Appeal No. 55 of 2022, however, the relevant facts relating to the other appeal shall also be considered at the appropriate place.
(3.) The appellant, of the two appeals, are the land owners, whose land was acquired under the National Highway Authority of India Act, 1956 (hereinafter referred as NHAI Act, 1956) under Ss. 3 A and 3 D of the NHAI Act, 1956.