OCCUPATION: RETIRED GOVT. OFFICER Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioners under Article 226/227 of the Constitution of India seeking the following reliefs:-

(2.) The grievance of the petitioners is of non-execution of the arbitration award passed by the Competent Arbitration Committee dtd. 30/11/2011, this is despite being an order passed by this Court on 02/03/2020 in WP No.4117/2020, wherein the executing Court was directed to decide the execution case within four months time without granting unnecessary adjournments to the respondents.

(3.) Learned counsel for the petitioners has submitted that even after passing of the aforesaid order, and despite giving numerous undertakings by the respondents before the executing Court for compliance of the award, no action has been taken by the executing Court nor the respondents themselves and the petitioners are running from pillar to post to get the compensation in respect of their bungalow which was resumed by the Union of India (Defence Department) for their own purpose. Thus, it is submitted that the respondents be directed to pay the amount expeditiously. Reliance is also placed by the counsel for the petitioners upon an order passed by the coordinate Bench of this Court presided over by Shri Justice A.M. Sapre (as his Lordship then was), in WP No.4186/2005 dtd. 07/09/2006, in an identical matter.