SANJAY KUMAR 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, Darapur, Khairabad, Rarha, Chattowal, Kandhala Shekhan, Kamalpur, Kandhali Narangpur, Giddar Pindi, Urmar, Bassi Mustafa, Kurala Kalan, Khokhar, Laroya, Harshi Pind, Lodhi Chak, Tanda, Tehsil Dasuya, District Hoshiapur and Vinay Nagar, Hoshiarpur road, 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);