SATISH KUMAR CHADDA Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTICE of motion.

(2.) THE petitioners are residents of Tanda & Dasuya, District Hoshiarpur. Their land, as detailed in Annexure P -1, was acquired by respondent Nos. 1 & 2 under the National, Highways Act, 1956 (hereinafter referred to as 1956 Act) and the Commissioner, Jalandhar Division, Jalandhar -cum -Arbitrator, passed the Award on 28.01.2003.

(3.) ANOTHER grievance of the petitioners is that besides submission of applications etc., they are running from pillar to post before the officers of respondent No. 2 -National Highways Authority for the release of above -mentioned benefits but the same are with -held only on the plea that no such directions have been given by this Court in their case(s). The aggrieved petitioners have now approached this Court.