Surya Kant, J. - (1.) NOTICE of motion. On our asking, Ms. Jaspal K. Gurna, Central Government Standing Counsel, accepts notice on behalf of respondent No. 1; Mr. P.S. Bajwa, learned Additional Advocate General, Punjab, for respondent No. 2 and Mr. Rishi Kaushal, Advocate, accepts notice on behalf of respondent No. 3. Learned counsel for the petitioners has handed -over two copies of the writ petition to each learned State counsel and learned counsel for respondent Nos. 1 and 3.
(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 petitioners are residents of village Sohal, Tehsil and District Gurdaspur. Their land, as described in para No. 2 of the writ petition, has been acquired by respondent Nos. 1 & 3 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE Land Acquisition Collector/Competent Authority, Gurdaspur, passed the Awards on 10.08.2010, 21.12.2010, 14.06.2012 and 18.10.2012.;