VITHOBHA JHADE Vs. NATIONAL HIGHWAYS AUTHORITIES

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners have filed this petition being aggrieved by the award dated 27.12.2012 passed in Case No. 06/A82/2012 -13 under the National Highways Act, 1956.

(3.) THE counsel for petitioners submits that the provisions of Section 3 -G of the Act have been declared unconstitutional by some other High Courts and in such circumstances, the petition be entertained.