VINOD KUMAR Vs. NHAI

JUDGEMENT

(1.) Notice. Ms. Shreya Chauhan, Advocate and Mr. B.N. Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondents No.1 and 2 respectively.

(2.) In the present petition, a prayer has been made by the petitioner to extend the time for completion of the arbitral proceedings in Arbitration Reference Petition No.141/19, pending before the learned Divisional Commissioner, Mandi Division, Mandi, H.P., exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.

(3.) The arbitral dispute has arisen out of the land acquisition in District Mandi, H.P. for the purpose of construction of the National Highway, land for which has been acquired under the provisions of National Highways Act, 1956. The land of the petitioner has been acquired in the present case vide Award No.12/2016-17, dtd. 23/1/2017.