NATIONAL HIGHWAY AUTHORITY OF INDIA Vs. SAMPATA DEVI

JUDGEMENT

(1.) The above-captioned appeals under Sec. 37 of the Arbitration and Conciliation Act, 1996 have been filed by the appellant, National Highway Authority of India, beyond time by 290 days, 232 days, 318 days, 183 days, 269 days, 231 days, 184 days, 246 days, 178 days, 115 days, 231 days, 238 days, 238 days, 210 days, 289 days, 209 days, 213 days, 241 days, 271 days, 239 days and 257 days, respectively.

(2.) Through the above-captioned appeals, the National Highway Authority of India (hereinafter referred to as 'NHAI'), which is a statutory body constituted under the provisions of the National Highways Act, 1956 (hereinafter referred to as 'Act, 1956'), has questioned the legality of the judgment and order passed by the learned Additional District and Sessions Judge, Barabanki on an application preferred by NHAI under Sec. 34 of the Arbitration and Conciliation Act, 1996 against the award dtd. 20/5/2015 relating to compensation granted for the construction of National Highway No. 28 from Kilometre 9 to Kilometre 360.57 (Lucknow to U.P Bihar Border) to the various land-owners including respondent.

(3.) Since the above-captioned appeals arise out of the award dtd. 20/5/2015 relating to compensation granted for the construction of National Highway No. 28 from Kilometre 9 to Kilometre 360.57 (Lucknow, U.P. to Bihar Border) to the various land-owners, whose land were acquired by NHAI due to the aforesaid project, therefore, with the consent of the learned Counsel for the parties, all the appeals have been collectively heard together are being decided vide the present common order.