RAKHWANT KAUR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) In view of the nature of order which we propose to pass, no reply-affidavit is required to be filed by the respondents.

(3.) The petitioners are residents of different villages, namely, Tripuri Town (Patiala), Usman Shaheed, Kalluwal Kotla, Rajdhan, Khakh, Tehsil Dasuya, Distt. Hoshiarpur and villages Kharal Kalan, Tehsil and Distt. Jalandhar and Guru Teg Bahadur Nagar, Jalandhar. Their lands, as per the details given below have been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act');