Surya Kant, J. - (1.) NOTICE of motion. On our asking, Ms. Jaspal K. Gurna, 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 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. The petitioner is resident of Ropar, Tehsil and District Rupnagar. Her land situated within the revenue estate of village Kotla Nihang, Tehsil and District Rupnagar, has been acquired by respondent Nos. 1 & 2 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act').
(3.) THE Sub Divisional Magistrate/Competent Authority, Gurdaspur, passed the Awards on 13.10.2008 and 13.07.2009.;