ANIL TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) All these petitions have been filed by the petitioners claiming identical relief of a direction to the respondent National Highway Authority of India or the M.P. Road Development Corporation to immediately disburse the compensation, as awarded/enhanced by the Arbitrator in his award, passed under Section 3G(5) of the National Highways Act, 1956 (hereinafter referred to as "the Act of 1956").

(3.) The learned counsel appearing for the petitioners submit that the respondents NHAI or the M.P. Road Development Corporation, as the case may be, has acquired their lands under the National Highways Act for the purposes of widening the National Highways and State Highways and the compensation in respect of the lands of the petitioners has been determined by the competent authority.