DIPANKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions have been filed by the petitioners under Section 9 and Section 34 of the Arbitration & Conciliation Act, 1996. Section 9 petitions being O.M.P.(I) 7/2019, O.M.P.(I) 8/2019 and O.M.P.(I) 9/2019. The common prayers made in the petitions filed under Section 9 of the Arbitration & Conciliation Act, 1996 are as under:- PRAYER in O.M.P.(I) 7/2019

(2.) Insofar as O.M.P. 18/2019 is concerned, the challenge in the petition is to the award of the learned Arbitrator dated June 13, 2019 whereby the learned Arbitrator has dismissed the claims of the petitioners for enhanced compensation.

(3.) An issue of maintainability of these petitions in this Court has been raised by the counsel for the respondent on the ground that the Seat of the Arbitration was at Saharanpur; the lands acquired under the National Highway Act, 1956 (,,Act of 1956 in short) are situated in Saharanpur and the petitioners herein are residing at Saharanpur.