- (1.) The petitioner is claiming compensation in regard to Plot No.85 that was acquired under the provisions of the National Highways Act, 1956. In this connection, the petitioner has brought on record the order dated 13 July 2016 of the Competent Authority for payment of compensation to the petitioner as also the order dated 31 July 2017 passed by the Competent Authority for payment of compensation to private respondent No.4. Both the orders do not deal with the competing claims.
(2.) In such circumstances, it would be appropriate, if the Competent Authority, in the first instance, examines the matter after hearing both the parties and the National Highways Authority of India.
(3.) Learned Standing Counsel appearing for respondent Nos. 1 and 3 and Sri Neeraj Dube, learned counsel appearing for National Highways Authority of India state that in case the petitioner files a representation, the same shall be decided after hearing the parties concerned.;