TIRATH SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Notice of motion. On our asking, Mr. Hitesh Kaplish, Central Government Standing Counsel, accepts notice on behalf of respondent No. 1; Mr.Rishi Kaushal, Advocate, accepts notice on behalf of respondent No. 2 and Mr. P.S. Bajwa, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent No.3. Learned counsel for the petitioners has handedover two copies each of the petition to learned State counsel and learned counsel for respondent Nos. 1 and 2.

(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 various villages, namely, Chuhar Chak, Suchetgarh and Naushera Majja Singh, Tehsil and District Gurdaspur. Their lands, as described in para No.3 of the writ petitions, have been acquired by respondent Nos. 1 and 2 under the National Highways Act, 1956 (hereinafter referred to as 1956 Act).