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. 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 each of the petitions to 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 villages Harshe Mansar, Chak Kalan, Chak Alla Baksh, Tehsil Mukerian, District Hoshiarpur and village Mirthal, Tehsil and District Pathankot. Their lands have 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, Hoshiarpur, passed the Award in the year 2009.;