- (1.) By this order, we propose to decide C.W.P.Nos.16619, 17780& 19950 of 2009, 1021, 1740, 6207, 6282, 10660, 14108 and 16451 of 2010 as common questions of fact and law are involved therein.
(2.) In these writ petitions, challenge has been posed to The National Highways Act, 1956 (Amendment Act No.16 of 1997) (hereinafter referred to as NH Act) (Annexure P-20) being ultra vires, arbitrary, unconstitutional and violative of Articles 14, 16 and 19 of the Constitution of India, with a further prayer for issuance of a writ of Certiorari for quashing the notifications dated 30.5.2008 issued under Section 3 (A) (1) (Annexure P-10), 27.5.2009 issued under Section 3 (D) (1) and (2) (Annexure P-16) and 12.8.2009 issued under Section 3 (A) (1) (Annexure P-17) of the NH Act.
(3.) With the consent of counsel for the parties, C.W.P.No.16619 of 2009 R.L.F. Industries Ltd. And others v. National Highway Authority of India and others., is taken as a lead case and the facts are, thus, taken from the said writ petition.;