DEVENDRA KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is under section 12 and 14 of the Arbitration and Conciliation Act.

(2.) It is alleged on 31.05.2010 a public notice was published in Amar Ujala newspaper for acquisition of land of the petitioner admeasuring 550 square meters in village Kulchandi Tehsil Roorkee for widening of NH 58.

(3.) In March 2015 the petitioner was paid land compensation at the rate of Rs.949/- per square meters and on 20.07.2015 he has made a request to the District Magistrate Haridwar to pay a compensation of Rs.3100/- per square meters plus 10% along with 9% interest, have raised dispute.