- (1.) Heard learned counsel for the petitioners, Sri Ajit Kumar Dwivedi, learned Counsel representing respondent No.1, Ms. Samidha, learned Counsel representing respondent Nos.2 and 3 and Sri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel representing State-respondent Nos.4 and 5.
(2.) The petitioners' objections with regard to the rate of compensation in respect of the land acquired by the National Highways Authority of India (NHAI) are said to be still pending before the Additional Collector (Land Acquisition), Sanyukt Sangathan, Lucknow. Copies of the two objections filed by the petitioners dated 5.9.2017 are annexed as Annexure Nos.9 and 10 to the petition.
(3.) The relief claimed by means of this petition is for an appropriate direction to the respondents to award compensation taking into consideration the commercial and residential rates and not agricultural rate.;