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Judgment
DAYA CHAUDHARY, J. ( ORAL)
After hearing learned counsel for the parties, it is an admitted position that objections were invited and a period of two months was given to file
objections. Said period has not expired. Petitioners also filed their objections but without considering their objections, the work has been started. It is
also the case of the petitioners that curve has been made just to give benefit to certain persons, whereas straight-line could have been there. It was
specifically mentioned in the objections but no order has been passed.
Mr. Sanjeev Manrai, Senior Advocate appearing for respondent No.3 submits that out of the petitioners, two petitioners namely Malkit Singh
(petitioner No.7) and Baljit Singh (petitioner No.20) have already received the compensation and they have no cause of action to file the present
petition.
Learned senior counsel appearing for P.S.P.L., on instructions from Er. Sukhminder Singh, Addl. S. E. (TL), P.S.P.C.L., Patiala submits that the
objections of the petitioners were considered and conveyed to them orally, however, no written orders were passed.
The writ petition qua petitioners Malkit Singh (petitioner No.7) and Baljit Singh (petitioner No.20) is dismissed as infructuous as they have already
received the compensation.
As per objections raised by the remaining petitioners are concerned, the respondent-authorities are directed to consider their
objections/representations within a period of three days from the date of receipt of certified copy of this order. In case the presence of the
petitioners is required, the same be given. The objections/representations be considered in accordance with law and by passing a speaking order.
Parties are directed to be present before the concerned authority in the office of Addl. S. E. (TL), P.S.P.C.L., Patiala on 09.04.2018 at 11:00 a.m.
Respondents have undertaken not to proceed with the work till the disposal of the objections.
Disposed of.
Copy of this order be supplied to learned counsel for the parties under signature of Bench Secretary of this Court.