NALINI Vs. PROJECT DIRECTOR NHAI

JUDGEMENT

(1.) Land owned by the appellants was acquired under the National Highways Act, 1956 (hereinafter referred to as 'the Highways Act') for the purpose of widening of National Highway 47. The competent authority fixed the amount of compensation payable to the appellants at Rs.5,88,100/- per Are. The appellants recoursed to arbitration proceedings as provided under the Highways Act. The Arbitrator enhanced the amount of compensation payable to the appellants by 30%. The appellants then made application before the District Court under Section 34(1) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Arbitration Act'). As per the impugned orders, the District Court dismissed the aforesaid applications. The owners of the land have come up in appeal.

(2.) We have heard learned counsel for the appellants. We have also heard the learned Government Pleader and also the learned counsel for the first respondent.

(3.) The appellant in Arb.Appeal No.46/2016 is the wife of the appellant in Arb.Appeal No.50/2016. Their land was acquired under the Highways Act for the purpose of widening of NH47. The notification for acquisition was published on 04.01.2005. 81 sq.metres of land belonging to the wife and 38 sq.metres of land belonging to the husband was acquired.