SUNIL SETHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice. Mr. Rajinder Thakur, learned Central Government Standing Counsel, Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate and Mr. Raj Kumar Negi, learned Additional Advocate General, appear and waive service of notice on behalf of respondents No.1, 2 and 3 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.74/2016, before the learned Divisional Commissioner, Shimla, 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 Solan, 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 for the construction of Four Lane Road. The respondent No.3 had passed an Award No.31, dtd. 31/3/2016.