- (1.) The sole relief pressed for by learned counsel for the petitioner at the time of hearing of the petition is that the Competent Authority may take a decision on the application filed by the petitioner for payment of compensation pursuant to the award that has been made under Section 3-G(1) of the National Highways Act, 1956 (hereinafter referred to as the 'Act').
(2.) It transpires from the records of the writ petition that pursuant to the issuance of the notification under sub-sections A and D of Section 3 of the Act, the award was made. The petitioner has filed a representation dated 15 November 2016 before the Additional District Magistrate for payment of compensation, but according to the petitioner, a decision has not been taken as yet.
(3.) Learned Standing Counsel appearing for the State respondents states that a decision shall be taken at an early date.;