- (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 No. 3. 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. In view of the nature of order which we propose to pass, no reply-affidavit is required to be filed by the respondents.
(2.) The petitioners are residents of village Suchetgarh, Tehsil and District Gurdaspur. 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 '1956 Act'):--
(3.) The award was passed in all the cases on in the year 11.05.2011 by the Land Acquisition Collector/Competent Authority, Gurdaspur.;