BEANT SINGH Vs. UNION OF INDIA

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, Usman Shaheed, Jhingar Kalan, Tehsil Dasuya, District Hoshiarpur and Village Khanpur, Aima Mangat, Purika, Musahibpur, Alipur, Tehsil Mukerian, District Hoshiarpur. 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');