SURYA KANT, J. - (1.) NOTICE of motion. On our asking, Mr.Hitesh Kaplish, 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 Nos.3 & 4. Learned counsel for the petitioners has handed - over two copies each of the petition 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 at this stage. The petitioners are residents of village Chak Alabaksh, Tehsil Mukerian, District Hoshiarpur and village Dasuya, Tehsil Dasuya, Distt. Hoshiarpur. Their lands, as per the details given below have been acquired by respondent Nos.1 & 2 under the National Highways Act, 1956 (hereinafter referred to as Rs.1956 Act'); i) CWP No.4568 of 2014: 2 1/2 Marlas comprised in Khasra no. 98//2, 99//2 situated within the revenue estate of village Chak Alabaksh, Tehsil Mukerian, Distt. Hoshiarpur. ii) CWP No.4569 of 2014: 2 1/2 Marlas comprised in Khasra no. 87, 102//2, 107//5 situated within the revenue estate of village Chak Alabaksh, Tehsil Mukerian, Distt. Hoshiarpur. iii) CWP No.4583 of 2014: 6 K. 10 M. Marlas comprised in Khasra no. 45//4/1, 45//7/1/3 situated within the revenue estate of village Usman Shaheed, Tehsil Dasuya, Distt. Hoshiarpur. iv) CWP No.4584 of 2014: 5 Marlas comprised in Khasra no. 98//2, 99//2 situated within the revenue estate of village Chak Alabaksh, Tehsil Mukerian, Distt. Hoshiarpur. v) CWP No.4585 of 2014: 5 Marlas comprised in Khasra no. 87, 102//2, 107 situated within the revenue estate of village Chak Alabaksh, Tehsil Mukerian, Distt. Hoshiarpur. vi) CWP No.4600 of 2014: 2 1/2 Marlas comprised in Khasra no. 87, 102//2, 107//5 situated within the revenue estate of village Chak Alabaksh, Tehsil Mukerian, Distt. Hoshiarpur.
(3.) THE award was passed in CWP No.4583 of 2014 on 28.1.2009 by the Arbitrator. In CWP No.4568 of 2014, CWP No.4569 of 2014, CWP No.4584 of 2014, CWP No.4585 of 2014 and CWP No.4600 of 2014, the petitioners have received the compensation awarded by the Competent Authority and they have not approached the Arbitrator for enhancement of compensation.;