BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners challenging the order dtd. 10/7/2018 (Annex.9) whereby, the objections submitted by the petitioners were dismissed by the competent authority.

(2.) Brief facts of the case are that the respondent - National Highway Authority of India (hereinafter to be mentioned as "NHAI") issued a Notification dtd. 15/3/2018 (Annex.2) for acquisition of certain land, including the land of the present petitioners for construction of National Highway. The petitioners, after issuance of the notification by the NHAI, submitted their objections and the said objections were rejected by the competent authority, after hearing the petitioners, vide order dtd. 10/7/2018 (Annex.9). Hence, the present writ petition has been filed by the petitioners challenging the order dtd. 10/7/2018 rejecting their objections.

(3.) Learned counsel for the petitioners submitted that the competent authority has rejected the objections submitted by the petitioners, along with objections of other khatedars, in a mechanical manner and only in one day, as many as 79 objections were decided by the competent authority. Learned counsel further submitted that there is clear non-application of the mind on the part of the competent authority while rejecting the objections of the petitioners. Learned counsel also submitted that the order dtd. 10/7/2018 passed by the competent authority rejecting the objections of the petitioner is a non-speaking order and hence, prayed for quashing of the same.