ARCHANA SINGH Vs. EXECUTIVE ENGINEER NATIONAL HIGHWAY KHAND

JUDGEMENT

(1.) The case of the petitioners is that their land was acquired by NH Division, PWD and an award was also made. The petitioners have received compensation but the rehabilitation and resettlement award has not been made as per the Second Schedule to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. It has, therefore, been prayed that the respondents be directed to make rehabilitation and resettlement award as per provisions of the Act, 2013.

(2.) Learned counsel for the petitioners submits that the claim of the petitioners is similar to the one raised in Writ C No.2782 of 2023 (Ashok Kumar and 8 others vs. National Highway Authority of India and 3 others), which was disposed of by this Court, by order dtd. 24/2/2023 in terms of the order passed in Writ C No.21601 of 2022 (Ranvir Singh and 35 others vs. National Highway Authority of India and Competent Authority For Land Acquisition and Others). The operative part of the order passed in Writ C No.2782 of 2023 (Ashok Kumar and 8 others vs. National Highway Authority of India and 3 others), dtd. 24/2/2023 is as follows :-

(3.) It is submitted on behalf of the petitioners that the instant petition be also disposed of in same terms.