JUDGEMENT
-
(1.) Leave granted.
(2.) The National Highways Act, 1956 (for short, 'the 1956 Act')
was enacted by Parliament to provide for the declaration of certain
highways as national highways and for matters connected therewith.
Sections 3A to 3I of the 1956 Act contains a comprehensive scheme
for the acquisition of land for the building, maintenance,
management or operation of a national highway or part thereof and
determination of amount payable as compensation and other related
issues.
(3.) In exercise of the power vested in it under Section 3A(1) of
the 1956 Act, the Central Government issued notification dated
10.8.2005 for the acquisition of land in 18 villages of the
Mangalore Taluk of the State of Karnataka for widening of National
Highway No.17 from Km.358/000 to Km.375/300, National Highway No.48
from Km.328/000 to Km.345/000 and National Highway No.13 from
Km.743/900 to Km.745/000. The notification contained names of the
concerned villages, the survey number including its particular
parcel number, nature, type and area of land proposed to be
acquired. In the notification it was clearly mentioned that land
plans and other details of the land are available and can be
inspected at the office of the Special Land Acquisition Officer,
Karnataka Industrial Area Development Board, Baikampady, Mangalore
(hereinafter referred to as 'the Competent Authority'). It was
also mentioned that any person interested in the lands may file
objection before the Competent Authority within 21 days from the
date of publication of the notification in the official Gazette.
The notification was published in the official Gazette dated
10.8.2005. Simultaneously, the substance of the notification was
published in two newspapers, namely, "Deccan Herald" and
"Udayavani".;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.