SURYADEV PATHAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the peti- tioners, Sri Pranjal Mehrotra, Sri Raghav Dwivedi and Sri Devendra Kumar, learned counsels for the respondent-National Highway Authority of India, Sri Fuzail Ahmad Ansari, learned Standing Counsel for the State-respondents and Sri Paras Nath Rai, learned Senior Counsel for the Union of India.

(2.) All the above-mentioned writ petitions have been preferred for a direc- tion to the respondent - Arbitrator to decide the respective cases of the peti- tioners within a time bound period.

(3.) For the purpose of brevity, only the facts of the leading writ petition, i.e., WRIT - C No. 28215 of 2025, are being discussed in detail hereinbelow.