V. VEERA SWAMY Vs. GOVERMENT OF INDIA

JUDGEMENT

(1.) Since the point involved in all the Writ Petitions is one and the same, at request of all the counsel, all the Writ Petitions are being disposed of, by way of this Common Order.

(2.) These Writ Petitions are filed seeking to declare the action of the respondents in not attaching the plan to the Notifications dtd. 30/11/2009, 27/7/2010 and 20/1/2012 and Publications dtd. 14/12/2009, 21/8/2010 and 7/3/2012 issued under Sec. 3A (1) & (2) of the National Highways Act, 1956 (for brevity 'the Act, 1956'), in The Hindu daily newspaper, and in not following the procedure contemplated under Ss. 3A, 3C, 3D, 3 E, 3G (3), (4), (5) and (7) (a) and 3H of the Act, 1956 and the Amended Act 16 of 1997, as illegal and arbitrary, and consequently, set-aside the Publications, dtd. 14/12/2009, 21/8/2010 and 7/3/2012 issued under Sec. 3A (1) and (2) of the Act, 1956 and set-aside the Award No.43 2011 dtd. 29/5/2013 passed by 5th respondent.

(3.) Case of the Writ Petitioners is as follows.