Narendra Kumar Johari, J. - (1.) Notice on behalf of opposite party has been accepted by learned Chief Standing Counsel.
(2.) Heard Sri Vijay Kumar Tewari, learned counsel for the petitioner and learned Standing Counsel.
(3.) The petitioner has approached this Court seeking a writ of Mandamus directing the opposite party to disburse the amount as deposited by the National Highway Authority of India dated 21.01.2019 in the account of the petitioner immediately (as provided under the provisions of the National Highways Act, 1956).;