SHER SINGH Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Notice. Mr. Raj Kumar Negi, Additional Advocate General and Ms. Shreya Chauhan, Advocate, appear and waive service of notice on behalf of the respondents No.1 and 2, respectively.

(2.) No reply to the petition is intended to be filed on behalf of the respondents.

(3.) In the instant petition, a prayer has been made by the petitioners to extend the time for completion of the arbitral proceedings pending before the Divisional Commissioner, Mandi, District Mandi, exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.