GURDIP KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed on behalf of the petitioner seeking following reliefs:-

(2.) Having argued for some time, learned counsel for the petitioner submits that he may be granted liberty to seek arbitrationn in terms of Sec. 3-G(5) of National Hiighways Act, 1956, for short 'the Act', for seeking enhancement of commpensation.

(3.) Learned counsel representing the respondents raise no objection to the innocuous prayer made by learned counsel for the petitioner.