DORJEE PHURBA CHUKLA Vs. TASHI DORSOM

JUDGEMENT

(1.) In this writ petition, under Article 226 of the Constitution of India, the petitioner- Shri Dorjee Phurba Chukla has put to challenge the order passed by the Umpire on 11/7/2016, and also the action of the Umpire in impleading the respondent No. 2 at the last stage of arbitration proceeding without any authority of law.

(2.) It is to be noted here that vide the impugned Judgment and award, dt. 11/7/2016, the Umpire has decided the land dispute in favour of the respondent No. 2.

(3.) The factual background leading to filing of the present petition is briefly stated as under: