RADHEY SHYAM Vs. U.O.I

JUDGEMENT

(1.) Petitioner seeks payment of the compensation awarded by the Arbitrator under Sec. 3G(5) of the National Highways Act, 1956 on 12/3/2018 in Case No. 887 of 2018.

(2.) The petitioner's counsel categorically states that he is not seeking any enhancement of the amount awarded, by means of this petition.

(3.) The counsel for the National Highway Authority informs that a similar writ petition bearing No. 533 (LA) of 2021 has been decided on 11/1/2021 by this Court relegating the petitioner to the remedy available under Sec. 36 of the Arbitration and Conciliation Act, 1996, therefore, in this case also as there is a remedy for enforcement of the award under the said provision and as the Act, 1996 is applicable in the case at hand in view of sub-sec. (6) of Sec. 3G of the National Highways Act, 1956 therefore, this petition should also be dismissed in terms of the said judgement. The judgement referred by Shri Sarvesh Kumar Dubey, learned counsel for National Highway Authority reads as under: