Surya Kant, J. - (1.) NOTICE of motion. On our asking, Mr. Navin Mahajan, Central Government Standing Counsel, accepts notice on behalf of respondent No. 1; Mr. Rishi Kaushal, Advocate, for respondent No. 2 and Mr. P.S. Bajwa, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent Nos. 3 to 5. Learned counsel for the petitioners has handed -over two copies of the petition each to learned State counsel and learned counsel for respondent Nos. 1 & 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 village Dhadiala, Tehsil Dasuya, District Hoshiarpur. Their land fully described in para No. 2 of the writ petition and situated within the revenue estate of village Dhadiala, Tehsil Dasuya, District Hoshiarpur, has been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE Commissioner, Jalandhar Division, Jalandhar -cum -Arbitrator appointed under the National Highways Act, 1956, passed the Award on 12.05.2011.;