AMIT GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, in the present writ petition filed under Article 226 of the Constitution of India, presses for the limited claim for decision of Reference Petition (Annexure P-4) filed under Sec. 3G(5) of the National Highways Act, 1956 (in short 'the Act') under Sec. 3E in respect of land acquired for widening of the National Highway No.352W, Rewari-Pataudi-Gurugam against the award dtd. 14/7/2020 (Annexure P-3). The land is stated to be situated in village Chillar, Tehsil and District Rewari.

(2.) Apparently, the petitioner has also been asked to shift his petrol pump and put it beyond the right of way (ROW) of NHAI within 15 days. The reference petition was filed on 26/10/2021 (Annexure P-4) and as per letter dtd. 27/5/2022 (Annexure P-5), the matter has been referred to the Arbitrator for enhancement against the award dtd. 14/7/2020 (Annexure P- 3). It is, thus, the grouse of the petitioner that for the last almost two years, the matter is not being decided and is still fixed for purposes of completing service.

(3.) Notice of motion.