MAHMOOD Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioners' Bhumidari land situate in Village Nagla Imarti, Tehsil Roorkee, District Haridwar was acquired by respondent No. 2 - National Highways Authority of India, for widening National Highway No. 58.

(2.) The Competent Authority of Land Acquisition (in short "CALA") determined the amount of compensation payable to the petitioners', under Section 3(G)(1) of The National Highways Act, 1956, which was accepted by the petitioners under protest. Since petitioners were dissatisfied with the amount of compensation, therefore, at their instance, the matter was referred for arbitration to the Collector, Haridwar. Since petitioners were not satisfied even with the compensation, determined by the Collector, Haridwar in his award, therefore, they moved applications under Section 34 of the Arbitration & Conciliation Act, 1996, for setting aside the arbitral award, to learned District Judge, Haridwar.

(3.) Before learned District Judge, petitioners entered into compromise with the authorities of concerned agencies and their applications, under Section 34 of the Arbitration & Conciliation Act, were disposed of by learned District Judge, Haridwar, in terms of the compromise.