ASHWANI KUMAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The petitioner was owner in possession of land and building situated over Khata No. 304, Khatauni No. 333, Khasra No. 779/387/1, situated in Muhal Chamukha / 41, Tehsil Sunder Nagar, District Mandi.

(2.) The respondents issued Notification dtd. 21/4/2012 under Sec. 34A(1) of National Highway Act, 1956 (for short 'Act'), declaring its intention to acquire the land and building of the petitioner after following due process and an award of Rs.1,42,94,239.00 came to be passed in favour of the petitioner.

(3.) Aggrieved and dis-satisfied with the quantum of the award the petitioner filed a petition under Sec. 35 G before the learned Arbitrator being Petition No. 775/2015. The learned Arbitrator rejected the claim of the petitioner vide award dtd. 28/11/2017, on the ground that the petitioner had not led any evidence.