- (1.) The petitioners allege that though an award under sub-section (5) of Section 3G of the National Highways Act, 1956 (hereinafter referred to as the 'Act') has been made, compensation has not been paid to the petitioners.
(2.) For this grievance, the petitioners can file an application before the Competent Authority under Section 3H(3) of the Act.
(3.) Learned Standing Counsel appearing for the Competent Authority, Sri R.K. Jaiswal, learned counsel appearing for the Union of India and Sri Pranjal Mehrotra, learned counsel appearing for the National Highways Authority of India state that if an application is filed, the Competent Authority shall decide the same in accordance with law.;