BISHUNDEO PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manoj Kumar, learned counsel for the petitioners, Mr. Mukul Prasad, representing the State and Dr. Anand Kumar for the National Highways Authority of India (henceforth for short ' the N.H.A.I.').

(2.) Learned counsel for the petitioners submit that they are having land under Thana No. 165, Khata No. 67, Khesara No. 477 as also Khata No. 49, Khesara No. 474 which was taken by 'the N.H.A.I.' in the year 2013 for the widening of the National Highway 82 but without resorting to the acquisition process and/or making any payment after putting them on notice.

(3.) After running from pillar to post and left with no alternative, the present writ petition was filed seven years later in the year 2020. The first positive order came to be passed by a coordinate Bench on 21/6/2022 which read as follows:- Heard the parties.