DHARAM CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Reply to the writ petition, on behalf of respondents No. 2 and 3, stands instituted. Rejoinder thereto, also stands filed, by the petitioner. However, Mr. Lokender Pal Thakur, the learned Senior Panel Counsel states that he has instructions not to institute any reply, on behalf of the afore respondent, to the writ petition.

(2.) The writ petitioner, seeks quashing, of, a notice, borne in Annexure P-7, where through, the, petitioner became informed, that, his house No. 88, mauhal Malti Bag, Khasra No. 269, Tehsil Kullu, District Kullu, becoming acquired, for the construction of four lane/double lane, by the National Highway Authority of India. Therethrough, he was also informed that compensation, qua therewith, in accordance with law, has been assessed, and, also has been remitted into his bank account.

(3.) The challenge, as made to the afore Annexure P-7, is centered upon the factum, qua in sequel to the construction activity, carried by the National Highway Authority of India, rather the house of the writ petitioner, as unfolded by Annexure P-3, also becoming entailed, with damage(s) (i) and, he further submits that since Annexure P-6,makes revelation(s), vis ?-vis, the imminent necessity, of, acquisition, of, the house of the writ petitioner, (ii) thereupon, the respondents be directed to, undertake the exercise, of, launching proceedings, for acquisition, of, the house of the writ petitioner, and, also determine compensation qua therewith.