PIONEER BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, following prayers have been made:

(2.) In response to the notice issued by this Court, learned advocate Mr.Maulik Nanavati appearing for the Nanavati & Co. for the respondent no.2 has placed on record a notification dtd. 16/5/2019 issued by Ministry of Road Transport and Highways.

(3.) By the said notification, District Collector, Sabarkantha, State of Gujarat, has been appointed as Arbitrator for the cases arising from The National Highways Act , 1956, for the District of Sabarkantha, under Sec. 3G of the aforesaid Act.