- (1.) The petitioners claim that despite the issuance of a notice by the Competent Authority/Additional District Magistrate (Finance and Revenue), Ghazipur under Section 3-E of the National Highways Act, 1956 (hereinafter referred to as the 'Act') for payment of compensation, it has not been paid till date.
(2.) It is stated that after the award was made under Section 3-G(1) of the Act on 5 April 2016, the aforesaid notice was issued to the petitioners for receiving the compensation but compensation has not been paid.
(3.) It transpires from the records of the writ petition that for this grievance the petitioners have filed a representation before the Competent Authority which is said to be pending.;