Surya Kant, J. - (1.) NOTICE of motion. On our asking, Mr. Sukhdeep Singh Sandhu, Senior Panel Special Engagement 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 petitions 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 petitioners are residents of villages Suchetgarh and Nauresha Majja Singh, Tehsil and District Gurdaspur. Their lands, as described in para No. 3 of the writ petitions, have been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE Land Acquisition Collector/Competent Authority, passed the Award on 11.05.2011.;