SHARDA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri N.L. Pandey learned counsel for the review application who submits that there is no deliberate delay in filing the review application. The delay is condoned. In view of this the review application is entertained.

(2.) Sri Pandey submits that there is no error on the face of record. This Court has virtually dismissed the petition on the ground of alternative remedy under Section 34 of the Arbitration and Conciliation Act, 1996 to enable the petitioner to file his objection in respect of the award given under National Highways Act, 1956. Learned counsel for the petitioner submits that the ingredients under Section 34 of the Arbitration and Conciliation Act, 1996 are not attracted and, therefore, an objection would not be maintainable.

(3.) Sri Pandey relied on the observations in the interim order dated 12.8.2010 in Writ Petition No. 45026 of 2010 copy whereof has been filed alongwith the review application.