- (1.) By this writ petition, a challenge is made to the order dated 25th September, 2013 and also the award dated 19th March, 2014 passed by the respondents.
(2.) It is a case where for widening of the road of National Highway, a Notification was published to acquire the land. After first publication of Notification on 2 nd July, 2013, the notice was published in the newspaper on 30th July, 2013. The further process of acquisition of land was taken with appointment of Sub- Divisional Officer, Laxmangarh, Sikar. The Notification under Section 3D of the National Highways Act, 1956 (for short "the Act of 1956") was thereupon published followed by an award on 19 th March, 2014. The petitioners had submitted objections earlier and were decided vide order dated 25 th September, 2013. The objections were precisely in reference to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act of 2013").
(3.) According to the petitioners, compensation was required to be determined as per Section 105 of the Act of 2013. The Notification was issued by the Central Government in pursuance of said provision and applies to the Act of 1956. The Act of 2013 has been given effect from 1st January, 2014 and award in question is subsequent to the aforesaid date. The Notification issued under Section 105 of the Act of 2013 may be subsequent to the date of award but should have been applied for determination of compensation.;