NATIONAL HIGHWAYS AUTHORITY Vs. DAVURU VIJAY KUMAR REDDY

JUDGEMENT

(1.) These two Miscellaneous First Appeals are filed under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 challenging the judgment dtd. 21/12/2023 passed in Arbitration Petition Nos.22/2020 and 16/2020 respectively by the XXIV Additional City Civil and Sessions Judge, Bengaluru as well as challenging the Arbitral award dtd. 6/1/2020 in Case No.LAQ/ARB/NH-4(BET)/104/2010-11 and case No. LAQ/ARB/ NH-4(BET)/74/2010-11 respectively passed by respondent No.2.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case in MFA No.3301/2024 is that the preliminary notification under Sec. 3A of the National Highways Act 1956 (for short 'NH Act') was published by the Central Government declaring its intention to acquire various lands in Bandapura village, K.R.Puram Taluk, Bengaluru Urban District among other villages for the purpose of widening / 6 lane of National Highway No.4(NH4) and the final notification was issued under Sec. 3D(1) and (2) of the NH Act declaring that amongst others, the agricultural lands in Sy.No.28/2 to an extent of 154 square meters situated at Bandapura village, K.R.Puram Taluk, Bangalore Urban District belonging to respondent No.1 shall vest absolutely with the Central Government and respondent No.3 passed an award fixing the market value of agricultural land at Rs.420.07 per square meter.