- (1.) The petitioners have sought the quashing of the notification dated 15 September 2014 issued under Section 3-A of the National Highways Act, 19561 for acquisition of 23.5008 hectares of land for building (widening/ up gradation to 4-laning, etc.) maintenance, management and operation of Allahabad to Uttar Pradesh/Madhya Pradesh Border of National Highway No.27 in the stretch of land from km 4.285 to km 45.627 in Allahabad district as also the declaration dated 19 March 2015 made under sub-sections (1) and (2) of Section 3-D of the Act.
(2.) The petitioners have also sought the quashing of the notification dated 19 March 2015 issued under Section 3-A of the Act for acquisition of 16.4160 hectares of land for building (widening/ up-gradation to 4-laning, etc.) maintenance, management and operation of Allahabad to Uttar Pradesh/Madhya Pradesh Border of National Highway No.27 in the stretch of land from km 4.285 to km 45.627 in Allahabad district as also the declaration dated 22 July 2015 made under sub-sections (1) and (2) of the Act.
(3.) The petitioners have also sought the quashing of the orders dated 16 February 2015 and 27 June 2016 by which the objections filed by them have been rejected by the Superintending Engineer on behalf of the Director General (Road Development) & Special Secretary.;