Punjab-Haryana High Court
Harsaroop Mann S/O Amar Singh Mann R/O ... vs Union Of India Through Secretary To ... on 5 September, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.16421 of 2011
Date of Decision.05.09.2011
Harsaroop Mann s/o Amar Singh Mann r/o House No.4663, ward No.13,
G.T. Road, Sirhind, District Fatehgarh Sahib
.....Petitioner
Versus
Union of India through Secretary to Government, Road Transport and
Highways Department, New Delhi and others
.....Respondents
Present: Mr. Lakhwinder Singh Mann, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. The petitioner is apprehensive that he will be removed from his house even without serving a notice under Section 3-E (i) of the National Highways Act. According to him, no such action is done. The petitioner will be protected in his possession till appropriate notice is issued under Section 3-E (i) and possession is taken in accordance with law.
2. The writ petition is disposed of as above. On production of copy of this order, the Authorities will desist from taking any action unless in accordance with law as provided under Section 3-E(i) of the National Highways Act, 1956.
(K. KANNAN) JUDGE September 05, 2011 Pankaj*