SANJEEV KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners claiming to be the lawful owners of the properties have sought for a declaration that the course adopted by the opposite party no.3 in publishing the Ministry of Road Transport and Highways Notification dated 24.1.2011 (Annexure-7) issued under Section 3A(1) of the National Highways Act, 1956 in so far as the stretch of land covering KM 54180 to KM 67480 (Malatipatapur- Sipasurubali Section) in the district of Puri is illegal and contrary to Section 3C of the Act and thereby prayed to quash the same with a further direction to proceed with the acquisition as per original plan approved by the opposite party no.1.

(2.) THE facts as discerned from the pleadings of the parties are as follows:-

(3.) IT would be relevant to take note of the gist of the contentions raised by the petitioners, which is as follows: