BIR SINGH Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) On our asking, Mr.Rishi Kaushal, Advocate accepts notice on behalf of respondent Nos.1 and 2 and Mr.R.D.Sharma, learned Deputy Advocate General, Haryana, accepts notice on behalf of respondent No.3.

(2.) Let two copies of the writ petition be supplied to each above- named learned counsel during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.

(3.) In view of the nature of order which we propose to pass, it is not necessary to seek any counter-reply from the respondents at this stage.