RAMASHANKAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mrs. Vatsala, learned coun- sel for the petitioners, Sri Pranjal Mehrotra, learned counsel for the respondent No. 2- National Highways Authority of India NHAI, and Sri Fuzail Ahmad Ansari, learned Standing Counsel for the State respondents.

(2.) This writ petition has been filed, inter alia, praying for the following relief:

(3.) The petitioners are permanent residents of Village Gausganj, Tehsil Sikandrarau, District Hathras. They became lawful owners of the disputed land during 2007 -2008 through two registered sale-deeds. The land in question consists of two separate parcels, both bearing Gata No. 267, admeasuring ap- proximately 0.2300 hectare each, situated at Mauza Iqbalpur, Tehsil Sikandrarau, District Hathras. These parcels were purchased by the petitioners from the original tenure-holders Manju Devi and Rohan Lal via two separate transactions, i.e., one dtd. 14/11/2007 and the other dtd. 29/5/2008.