Surya Kant, J. - (1.) NOTICE of motion. On our asking, Mrs. Jaspal K. Gurna, Central Government Standing Counsel, accepts notice on behalf of respondent No. 1; Mr. Rishi Kaushal, Advocate, accepts notice on behalf of respondent No. 2 and Mr. P.S. Bajwa, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent No. 3. Learned counsel for the petitioner has handed -over two copies of the petition each to learned State counsel and learned counsel for respondent Nos. 1 and 2.
(2.) IN view of the nature of order which we propose to pass, no reply -affidavit is required to be filed by the respondents. The petitioner is resident of village Kotla Saidan, District Amritsar. His land, as described in para No. 2 of the writ petition, has been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE Sub -Divisional Magistrate -cum -Land Acquisition Collector, Amritsar -I, passed the Award on 21.12.2009.;