Surya Kant, J. - (1.) NOTICE of motion. On our asking, Mrs. Jaspal K. Gurna, 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 of the petition to each 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 Verka, Tehsil and District Amritsar. Their land situated within the revenue estate of village Verka, 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 awards were passed on 31.05.2010 and 9.11.2012 by the Land Acquisition Collector, Amritsar -1.;