- (1.) The petitioners are residents of village Kulana, tehsil and district Jhajjar. They have filed this writ petition with a prayer to quash an order dated 22.5.2012 (P5) passed by respondent No.4 turning down their request for construction of a bypass on NH 71 near village Kulana and also to provide an under pass.
(2.) Earlier also, the petitioners had come to this Court in CWP 6009 of 2012 with a prayer that National Highways Authority of India be directed to construct a road bypassing their village situated on National Highway No.71. That writ petition was disposed of by this Court vide order dated 30.3.2012 directing the above said authority to look into the grievance raised by the petitioners in their representation dated 9.1.2012.
(3.) Pursuant to an order dated 30.3.2012 passed by this Court, the matter was taken up by the competent authority, after consideration a detailed order was passed on 22.5.2012(P5), rejecting representation made by the petitioners by giving reasons. Hence, this writ petition.;