- (1.) This petition seeks to assail the recovery notice dated 21 November 2017 issued by the Additional District Magistrate (Land Acquisition / Competent Authority) for recovery of the amount of compensation paid to the petitioner as the sale deed, on the basis of which the petitioner claimed compensation, was executed on 7 September 2015 much after the publication of the declaration made under Section 3D(1) of the National Highways Act, 1956 (hereinafter referred to as 'the Act') on 7 August 2012.
(2.) It is stated that a large tract of land measuring 244013.42 sq. mtrs. was sought to be acquired for the Delhi-Meerut Expressway by the National Highways Authority by issuance of a notification under Section 3A of the Act on 14 September 2011 that was followed by the publication of the declaration made under Section 3D(1) of the Act in the official gazette on 7 August 2012. The award was also made on 22 June 2013 but it was subsequently corrected on 29 June 2013.
(3.) The petitioner had claimed compensation on the basis of a sale deed said to have been executed by Riyasat Ali, who was the owner of the plot, on 7 September 2015.;