STRUGGLING TEEN EDUCATION SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has challenged the acquisition of land intending to be acquired vide the notification dated 20.1.2010 (Annexure P-4) under Section 3A of the National Highways Act, 1956 (for short the 'Act') published in the newspaper Daily Ajit on 20.1.2010, published in the Gazette on 7.12.2009. Thereafter, the notification under Section 3D of the Act was published in the Official Gazette on 26.3.2010 and the Award No. 26 of the National Highway-15 of 2010 announced on 26.7.2010.

(2.) THE said notification was in respect of acquisition of land for widening four lanning, maintenance, management and operation of National Highway No. 15 on the stretch of land from kilometer 80.700 to kilometer 102.860 of the National Highway-15, whereby the land of 16 villages of District Amritsar were intended to be acquired.

(3.) PETITIONER invoked the writ jurisdiction of this Court on 23.5.2011 i.e. after 9 months of the announcement of the Award. PETITIONER has alleged that petitioner-society is the owner of land comprising in Khasra No. 56//15/2 (2 kanals 15 marlas), 56//5/2 (2 marlas) and 56//6 (5 kanals 18 marlas), whereas the part of the land owned by the petitioner has been acquired for national highway for the purpose of servant quarters of the Toll Plaza which is proposed to be constructed at the nearby place which is illegal and arbitrary.