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, accepts notice on behalf of respondent No. 2 and Mr. P.S. Bajwa, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent Nos. 3 & 4. Learned counsel for the petitioner has handed -over two copies of the writ petition to each 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 at this stage. The petitioner is resident of VPO Khanpur, Tehsil Mukerian, District Hoshiapur. His land measuring about 13 marlas, as per the details given in para No. 5 of the writ petition, was acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE Sub Divisional Magistrate -cum -Competent Authority, Mukerian, passed the Award in the year 2009.;