Punjab-Haryana High Court
Ranjodh Singh And Another vs Union Of India And Others on 7 September, 2020
Author: H.S. Madaan
Bench: H.S. Madaan
CWP-13767-2020 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.13767 of 2020 (O&M)
Date of decision: 07.09.2020
Ranjodh Singh and another
...Petitioners
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR.JUSTICE H.S. MADAAN
Present: Mr. Ranjit Saini, Advocate for the petitioners.
H.S. MADAAN, J. (Oral)
Case taken up through video conferencing.
By way of filing the present writ petition, petitioners Ranjodh Singh and Sher Singh sons of Sh. Hira Singh, residents of Choudharpur, Tehsil and District Gurdaspur, crave for issuance of a writ in the nature of mandamus against the respondents i.e. Union of India through Secretary, Ministry of Transport and Surface/National Highway, New Delhi, General Manager & Project Director, National Highways Authority, Project Implementation Unit, 778, Kaliya Colony Jalandhar and Competent Authority-cum-SDM-Land Acquisition Collector, Gurdaspur, directing respondents No.3 to calculate the amount of compensation enhanced by Commissioner, Jalandhar Division-cum- Arbitrator appointed under Section 3-G of the National Highways Act, 1956 (for short 'the Act') and to pay the enhanced amount of compensation to the petitioners in terms of Award passed by the Arbitrator in view of the provisions of Section 3H of the Act read with 1 of 2 ::: Downloaded on - 07-09-2020 21:17:46 ::: CWP-13767-2020 -2- Rule 2 of National Highways (Manner of Depositing the amount by the Central Government with the competent authority for acquisition of land) Rules, 1998.
The petitioners are said to have served a legal notice dated 13.08.2020 upon the respondents before filing of the present writ petition without eliciting any response from the respondents.
Notice of motion.
Rana Harjasdeep Singh, DAG, Punjab, accepts notice on behalf of respondent-State.
Keeping in view the nature of dispute and in order to avoid unnecessary litigation between the parties, the present writ petition is disposed of, directing the respondents to consider the legal notice and take appropriate action thereon within a period of two months from the date of receipt of certified copy of the order. However, since the petition is not being decided on merits, it shall be open to the petitioners to seek their legal remedy including approaching this Court again, if they still feel aggrieved after disposal of their legal notice.
07.09.2020 (H.S. MADAAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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