STATE OF MANIPUR Vs. KHUPKHOSOI SIMTE AND ANR.

JUDGEMENT

(1.) By this writ petition, without following the procedures prescribed in the Arbitration & Conciliation Act, 1996, the petitioner is seeking a relief for quashing the award dated 26.8.2000 made by the Arbitrator, i.e., respondent No. 2 in Arbitration case No. D -1/99 and also the order of the Arbitrator dated 15.1.2000 passed in the said arbitration case.

(2.) Heard Mr. N. Ibotombi, learned Counsel for the petitioner and Mr. M. Gourahari Singh, learned Counsel for the respondents.

(3.) Learned counsel, Mr. M. Gourahari Singh appearing for the respondents raised a preliminary objection regarding the maintainability of the present writ petition in its factual context for the reason that in view of the specific provisions contained in the Arbitration & Conciliation Act, 1996, which is self contained, the writ petitioner, i.e., aggrieved party shall have the only option to challenge the award dated 26.8.2000 made by the Arbitrator in arbitration case No. D -1/99 under Sec. 34 of the Act. Accordingly, this writ petition was taken up for deciding the preliminary objection.