- (1.) This Writ Petition takes exception of an Order dated 05.06.2014 passed by the Competent Authority, the respondent No. 2 under the provisions of The National Highways Act, 1956 (for short 'the Act' ).
(2.) The brief facts which are necessary to dispose of this Writ Petition are recapitulated as under.
(3.) Petitioners are two in number they are real brothers. Their grievance is that Khasra No. 21, Gata No. 435/1.951 hectare in village Hatisa Tehsil Hathras, was their ancestral property. Their grandfather Laxman Singh was recorded tenure holder. He had four sons, Heera Singh, Megha Singh, Kalyan Singh and Babu Singh. Both the Petitioner are sons of Babu Singh. Heera Singh and kalyan singh died issueless.;