- (1.) The sole relief pressed for by learned counsel for the petitioners at the time of hearing of this petition is that the Competent Authority should disburse the compensation to the petitioners for the land that has been acquired under the provisions of the National Highways Act, 1956 (hereinafter referred to as the 'Act').
(2.) The petitioners have placed on record the notice issued under Section 3(E) of the Act and it is sought to be contended that despite the issuance of the said notice compensation has not been paid to the petitioners.
(3.) Learned Standing Counsel appears for respondent nos.2, 3 and 4 and Sri Devendra Kumar appears for respondent nos.1 and 5.;