RACHHPAL SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) NOTICE of motion. On our asking, Mr. Rishi Kaushal, Advocate, accepts notice on behalf of respondent Nos. 1 & 2 and Mr. J.S. Puri, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent Nos. 3 & 4.

(2.) LET two copies each of the writ petition be supplied to learned counsel for the respondents during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non -prosecution.

(3.) THE petitioners are residents of different villages, namely, Usman Shaheed, Harshi Pind, Gobind Nagar, Urmar, Darapur and Bainsawan, Tehsil Dasuya, District Hoshiarpur and village Kharal Kalan, Tehsil and District 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);