- (1.) Heard learned counsel for the parties through video conferencing.
(2.) Learned counsel Mr.Anand Sharma is appearing on behalf of Mr.R.D. Rastogi, ASG and submitted that copy of petition was directed to be supplied to him and copy of the petition was sent to respondent No.1--Union of India.
(3.) Learned counsel submitted that the respondent No.1- Union of India has informed the counsel that in acquisition matters, National Highway Authority of India (NHAI) is the contesting party and as such, Union of India does not contest the cases in the matter of acquisition.;