- (1.) This petition has been filed with a prayer that the respondent-National Highways Authority of India should not demolish the house of the petitioner constructed on Gate No. 214 ad measuring 0.554 hectares in Village-Tehari District Azamgarh without deciding the objections submitted by the petitioner.
(2.) The notification issued under section 3A(1) of the National Highways Act, 19561 was published in the Official Gazette on 22 December 2013 for acquisition of a large tract of land for widening/four laning, maintenance, management and operation of the National Highway No. 233 on the Indo-Nepal Border to Varanasi. Objections filed under Section 3C(1) of the Act were denied and the declaration was made under Section 3D(1) of the Act on 17 December 2013.
(3.) It was sought to be suggested by the petitioner that the alignment of the bye-pass should be altered so that the demolition of the constructions raised by the petitioner on 1 the Act the aforesaid land can be avoided.;