AMARJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice of motion.

(2.) The petitioners are residents of villages Lateahpur, Jandwal and Harse Mansar, Tehsil Mukerian, District Hoshiarpur. Their lands, as fully described in para Nos. 3 & 5 of the writ petitions, have been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').

(3.) The award was passed in CWP Nos. 1122 & 1141 of 2014 was passed in the year 2008 and in CWP No. 1159 of 2014, the award was passed on 10.01.2011 by the Arbitrator.