GURMUKH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been fileed with the following prayer:-

(2.) In response to the aforementioned writ petition, written statement has been filed on behalf of respoondent Nos.3 and 4 wherein, the following avverments have been made:-

(3.) In view of the above, once the dispute of apportionment of compensation and the matter has been referred to the competent authority under Sec. 3H(4) of the National Highways Act, 1956 with amount of compensation deposited to the learned Reference Court/competent authority, no further directions are required to be passed in the present writ petition.