- (1.) Challenge in the present petition is to the notifications dated 4.12.2009 (Annexure P-3) issued under Section 3-A(1) of the National Highways Act, 1956 (for short the 'Act') and dated 23.7.2010 (Annexure P-5) issued under Section 3-D of the Act. Petitioners No. 1 to 3 claims to be in possession by land measuring 5684.37 square feet; petitioner No. 5 is in possession of land measuring 3737.12 square feet and petitioner No. 6 claims to be in possession of 2954.65 square feet of land as lessee in Village Faridabad, Tehsil and District Faridabad.
(2.) A notification under Section 3-A(1) of the Act was issued on 4.12.2009, declaring the intention to acquire the land for construction of six lanning of National Highway No. 2 from 20.500 Kms to 44.200 Kms on Delhi-Agra Section. Khasra No. 318 Min measuring 205.490 square meters is the land in respect of which the aforesaid notification under Section 3-A of the Act was published.
(3.) The detailed objections were filed by the petitioners. After considering the objections filed, the notification in terms of Section 3-D of the Act was published on 23.7.2010 in respect of the land comprising in Khasra No. 318.;