PANDURANG BALU PUJARE Vs. COMPETENT AITHORITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable immediately with the request of and at the consent of learned counsel for the parties.

(3.) The petitioners question the order dtd. 19/10/2022 made by the competent authority and sub-divisional officer rejecting their objection dtd. 12/4/2022 to the payment of compensation to respondents 3 to 5 and insisting that such compensation be paid to them. The competent authority has purported to exercise the powers under Sec. 3H (3) of the National Highways Act, 1956 ("Said Act").