UNION OF INDIA Vs. DEV AND COMPANY

JUDGEMENT

(1.) THESE two Rules were obtained against two orders passed by the Assistant to the Deputy Commissioner, Shillong, appointing an Arbitrator and affirmed by the Additional Deputy Commissioner, Khasi Hills, Shillong in appeal. The facts in both of the cases are common and the points of law involved are the same; as such this common judgment will dispose of both the cases.

(2.) THE undisputed material facts may be briefly stated as follows:-

(3.) MR . K. Pal Choudhury, learned counsel appearing for the opposite party, raises a preliminary objection to the maintainability of Civil Revision 11 (H)/ 77. His objection is that Civil Revision 11 (H)/77 is barred by limitation, as it was filed long after 90 days of the date of the impugned order of the Additional Deputy Commissioner. I shall consider the objection after the disposal of Civil Revision 10 (H)/77 which is in time.