GURU RAM Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) NOTICE of motion.

(2.) THE award was passed in CWP No. 25981 of 2013 on 7.5.2011, in CWP No. 25983 of 2013 on 30.4.2011 by the Arbitrator and the same have been challenged by respondent Nos. 1 & 2 before the learned Additional District Judge Jalandhar where the matter is pending. In CWP No. 25984 of 2013 the matter is pending before the Arbitrator after remand by learned Additional District Judge, Jalandhar. In CWP Nos. 25979, 25980, 25982, 25986, 25987, 26008 and 26011 of 2013, the petitioners have received the compensation awarded by the Competent Authority and they have not approached the Arbitrator for enhancement of compensation.

(3.) ANOTHER grievance of the petitioners is that besides submission of applications etc., they are running from pillar to post before the officers of respondent No. 2 -National Highways Authority for the release of above -mentioned benefits but the same are with -held only on the plea that no directions have been given by this Court in their case(s). The aggrieved petitioners have now approached this Court.