MOHAN SINGH Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner has laid challenge to the notifications dated 04.12.2009 and 29.11.2010 issued under Sec. 3-A(1) and 3-D(2) of the National Highways Act, 1956 as well as the award dated 04.02.2013 vide which the land described in para 2 of the writ petition measuring 17 kanal 8 marla situated in the revenue estate of village Ramgarh, Tehsil and District Panchkula in which he is a co-owner has been acquired for widening/fourlaning of National Highway No.73 from Panchkula to Yamuna Nagar (KM 70.700 to KM 179.285).

(2.) The instant writ petition has been filed on Dec. 15, 2015 after more than 2= years of the passing of award. There is no explanation whatsoever given by the petitioner for the inordinate delay and in the light of specific objection having been taken by the National Highway Authority of India in its written statement, the writ petition deserves to be dismissed on this score alone, more-so when the construction work for the widening of NH-73 has admittedly commenced.

(3.) Be that as it may, keeping in view the issues raised by the petitioner, we have heard learned counsel for the parties on merit at a considerable length and gone through the record.