- (1.) The grievance of the petitioner is that though only part of the land situated in plot no. 410 was acquired by issuance of a notification under section 3-A of the National Highways Act, 1956 (hearinafter referred to as the 'Act') and the declaration under section 3-D of the Act but possession of the entire piece of land has been taken.
(2.) This is a grievance which can be examined by the District Magistrate, Firozabad on a representation to be filed by the petitioner for this grievance. It is only if the District Magistrate finds that the possession of the entire piece of land has been taken that the petitioners would be entitled to the compensation for that portion of land which was not included in notification issued under section 3-A of the Act or the declaration under section 3-D of the Act.
(3.) Learned Standing Counsel appearing for the State-respondents and Sri Pranjal Mehrotra, learned counsel appearing for the National Highways Authority of India state that in case a representation is filed by the petitioner, a decision shall be taken at an early date.;