- (1.) The present writ petition has been filed by the National Highway Authority of India (petitioner) making the following prayers: (i) issue a writ, order or direction in the nature certiorari quashing the Recovery Citation dated 31.1.2011 issued by Respondent No. 5 (Annexure-1 to the writ petition). (ii) issue a writ, order or direction in the nature of mandamus commanding the Respondent Nos. 2, 4 and 5 to pass appropriate order on the objections dated 28.2.2011 filed by the Petitioner. (iii) issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case. (iv) Award cost of the writ petition to the Petitioner.
(2.) From the averments made in the writ petition it transpires that for the widening of the National Highway No. 28 from Kilometer 0.00 to Kilometer 1.30, 0.60 Hectare Forest Land was required by the Petitioner, and the said land was transferred to the Petitioner under the Uttar Pradesh Government Order dated 14.2.2005 (Annexure-2 to the writ petition).
(3.) For transferring the said land, the Prabhagiya Van Adhikari, Van Prabhag, Faizabad issued a Demand Note dated 26.2.2005 (Annexure-3 to the writ petition).;