RAJINDER KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Review Petition has been filed by the respondent no. 9, Mr Raman Aggarwal, and Mr Pradeep Aggarwal, who claims themselves to be the legal heirs of Late Shri R.S. Chiranji Lal, seeking review and modification of the Order dtd. 21/1/2020 passed by this Court in the above writ petition.

(2.) By the Order dtd. 21/1/2020, this Court had directed the respondent no. 22 to notify the appointment of a new Arbitrator under Sec. 7(1)(b) of the Resettlement of Displaced Persons (Land Acquisition) Act, 1948 (hereinafter referred to as "the Resettlement of Displaced Persons Act") within a period of eight weeks of the date of the order, and for this purpose, expeditiously liaison with the Ministry of Law for seeking the nomination of the Arbitrator from them.

(3.) The petitioner had filed the above writ petition claiming that the respondent nos. 1 to 4 had failed to appoint an Arbitrator under the Resettlement of Displaced Persons Act to determine the amount of the compensation payable to the petitioner and the respondent nos. 5 to 21 under the said Act.