OM PARKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking following relief:-

(2.) Learned counsel for respondent No.3/NHAI has submitted that a Committee has been constituted on 8/6/2020 to look into the damages suffered by any person, vis-à- vis, his land and structure which fell out of the right of way.

(3.) Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of this writ petition with liberty to the petitioner to approach the Committee by way of a representation constituted by the State, which is to be presided over by the Deputy Commissioner, Solan, District Solan (H.P.), within one week from today and the representation to be submitted by the petitioner, shall be decided by the Committee, within six weeks thereafter, in accordance with law.