PRAMOD KUMAR Vs. NATIONAL HIGHWAY AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri RK. Jaiswal, learned Assistant Solicitor General of India for respondent Nos.1 and 3 and learned Standing Counsel for the respondent no.2.

(2.) The petitioners have preferred the present writ petition with the prayer to issue a writ in the nature of certiorari quashing the award dated 25.06.2018 issued by the respondent No.2/Competent Authority/Special Land Acquisition Officer-Irrigation in respect of plot No.313 area 0.176 hectare situate in village Mirzapur Khurd, Tehsil Chunar, District Mirzapur (hereinafter referred to as disputed plot).

(3.) Facts in brief as contained in the writ petition are that the petitioners are the owners and co-sharers of disputed plots.