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 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 & 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 Kotla Saidan, Tehsil and District Amritsar. Their land situated within the revenue estate of villages Gopalpura and Majiwind, Tehsil and District Amritsar, has been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE award was passed on 21.12.2009 by the Land Acquisition Collector -I, Amritsar.;