- (1.) Challenge in the present writ petition is to the acquisition of 15 marlas of land comprised in khasra No.6//19/2/3 situated in village Dhakki, Hadbast No. 330, Tehsil Pathankot, District Gurdaspur.
(2.) The grievance of the petitioner is that no award in respect of the said land was announced though the land found mentioned in the notification dated 24.10.2004 issued under Section 3-A sub- section (1) of the National Highway's Act, 1956 (for short 'the Act'), notifying its intention that the land is required for public purposes. Another notification under Section 3D of the Act was published on 05.10.2005 declaring that the said land is required for public purpose.
(3.) Initially, petitioner No.2 filed a writ petition before this Court bearing CWP No. 18589 of 2007, challenging the acquisition of land measuring 151 kanal 2 marlas, as a co-sharer. The said writ petition was dismissed on 10.5.2010, vide detailed order, copy of which has been attached as Annexure P/5. The petitioners filed the present writ petition alleging therein that the respondents cannot proceed with the acquisition of 15 marlas land, as no award has been announced within a reasonable period of publication of the notification under Section 3-D sub- section (1) of the Act on 05.10.2005.;