FRONTIER ALLOY STEELS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents. By this petition the petitioners have prayed for the following reliefs. :

(2.) Petitioner's case is that six laning of National Highway is underway by National Highway Authority of India. The petitioners sought certain information under Right to Information Act. The petitioner himself has annexed a copy of the letter dated 4th October, 2013 by which information as required by letter dated 29th July, 2013 were given to the petitioner.

(3.) Learned counsel for the petitioners submitted that according to the site plans, which were given to the petitioners, underpasses were little away from the petitioner's premises. However, the site plans have been revised without giving information to the petitioner. The petitioners in the writ petition does not challenge any of the acquisition made on behalf of National Highway Authority.