Allahabad High Court
Bachole Prasad & Ors. vs U.O.I.Thru.Secy.Ministry Of Roadways ... on 3 January, 2020
Bench: Pankaj Kumar Jaiswal, Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- LAND ACQUISITION No. - 36783 of 2019 Petitioner :- Bachole Prasad & Ors. Respondent :- U.O.I.Thru.Secy.Ministry Of Roadways & Transport & Ors. Counsel for Petitioner :- Raj Kumar Pandey,Abhay Kumar Pandey,Ashish Kumar Shukla,Kailash Chandra Counsel for Respondent :- C.S.C.,A.S.G. Hon'ble Pankaj Kumar Jaiswal,J.
Hon'ble Alok Mathur,J.
Shri Raj Kumar Pandey, learned counsel for the petitioners.
It is not is dispute that in view of the Section 3(a) of the National Highway Authority of India Act,1956 a notification was issued on 27.02.2018 and therefore an award under section 3(d) was passed on 03.12.2018. Objections were raised and therefore notice has been issued and that the petitioner is dissatisfied with the aforesaid award, he has remedy under the said Act to assail the same before the appropriate authority.
In view of the above, no case is made out to issue any direction and is accordingly dismissed.
Order Date :- 3.1.2020 Arnima (Alok Mathur, J.) (Pankaj Kumar Jaiswal, J.)