Protik Prakash Banerjee, J. - (1.) This writ petition has been instituted under Article 226 of the Constitution of India by the writ petitioners against the respondents principally for the following reliefs, for which Rule Nisi has been sought: - (i) A writ of and/or order and/or direction in the nature of Mandamus do issue commanding the respondents authorities, each one of them, their men, agents, servants, subordinates and/or assigns and more particularly Respondent No. 2 to refer the dispute raised by the petitioners regarding payment of compensation against the petitioners' plots of land to the concerned Principal Civil Court as required under section 3H(4) of the National Highways Act, 1956. (ii) A writ in the nature of prohibition restraining the respondents from disbursing the compensation in respect of the plot of the petitioners to anybody till the disposal of the writ application. There are other prayers but they need not detain us.
(2.) It appears that the writ petitioners sought this reference from the respondent authorities particularly the competent authority (respondent no. 2) before disbursement of the amount and a hearing was granted by a notice dated December 29, 2015 on January 4, 2016. On such date hearing was given to the petitioners but pursuant to the said meeting, the respondent no. 2 has held the private respondents as the only persons eligible to the said amount and have refused to refer the dispute. The decision of the respondent no. 2 has not been annexed.
(3.) Since the writ petitioners have prayed for reference of a dispute under Section 3H(4) of the National Highways Act, 1956 perhaps a consideration of Section 3H itself should be apposite. Section 3H provides as follows: - Deposit and payment of amount:- (1) The amount determined under section 3G shall be deposited by the Central Government in such manner as may be laid down by rules made in this behalf by that Government, with the competent authority before taking possession of the land. (2) As soon as may be after the amount has been deposited under subsection (1), the competent authority shall on behalf of the Central Government pay the amount to the person or persons entitled thereto. (3) Where several persons claim to be interested in the amount deposited under sub-section (1), the competent authority shall determine the persons who in its opinion are entitled to receive the amount payable to each of them. (4) If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated. (5) Where the amount determined under section 3G by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at nine per cent, per annum on such excess amount from the date of taking possession under section 3D till the date of the actual deposit thereof. (6) Where the amount determined by the arbitrator is in excess of the amount determined by the competent authority, the excess amount together with interest, if any, awarded under sub-section (5) shall be deposited by the Central Government in such manner as may be laid down by rules made in this behalf by that Government, with the competent authority and the provisions of sub-sections (2) to (4) shall apply to such deposit.;