HARISH TANDON,J. - (1.) The challenge is made to a notice under Section 26 (2) of the Control of National Highways (Land and Traffic) Act, 2002 on 5th June, 2018 solely on the premise that no compensation had ever been paid to the petitioner by the acquiring bodies. By the said notice, which was issued in a prescribed form, the competent authority contemplated to take steps for removal of unauthorised encroachment on the acquired plot of land.
(2.) According to the petitioner, the tenet of the said notice suggests that the authorities shall remove the structure and shall virtually evict the petitioner from the land with predetermined mind.
(3.) My attention is drawn to the provisions of Section 26 (2) of the said Act, which provides a notice in prescribed form to be served upon a person causing or responsible for such unauthorised occupation so that he may be removed from such occupation and the highway land is restored to its original condition.;