- (1.) By means of this writ petition petitioners are challenging the award dated 29.07.2009 given by the Arbitrator under Section 3-G(5) of the National Highways Act, 1956. The reliefs as sought in the writ petition are as follows: I) Issue a writ, order or direction in the nature of certiorari quashing the order dated 29.07.2009 passed by respondent no. 3, District Magistrate, Ghaziabad. II)Issue a writ order or direction in the nature of mandamus commanding and directing the respondents to enhance the rate of the land compensation of the petitioner Rs. 5000/- per sq. meter or paid as per the rate given by Gail India Limited and Indian Oil Corporation fixed by compromise by both the party Rs. 4400/- per sq. meter and direct the respondents to pay 10% interest along with. III)Issue any other writ order or direction which this Hon'ble Cort may deem fit and proper under the facts and circumstances of this case.
(2.) Heard Sri Yogendra Nath Rai, learned counsel for the petitioners, Sri R.K. Singh, learned counsel appearing for opposite party-respondent no. 2 and learned standing counsel for respondent nos. 1 & 3.
(3.) The contentions as raised in the writ petition are to the effect that the petitioners are aggrieved, and thus are challenging the legality and the validity of the order dated 29.07.2009 passed by the Arbitrator/District Magistrate, Ghaziabad by which the rate of the acquired land of the petitioners has been fixed as Rs. 820.00 by the Arbitrator. It has been contended that the said compensation is totally arbitrary and against the norms.;