RAJINDER SHARMA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The arbitral dispute arises out of the land acquisition in District Solan, H.P. for the purpose of building (widening/ four laning etc.) maintenance, management and operation of National Highway- 22. The land has been acquired under the provisions of National Highways Act, 1956.

(2.) Arbitration case No. 608 of 2024 pertains to Award No. 30 dtd. 27/6/2016, with respect to which the petitioner had preferred Reference Petition No. 458 of 2018. In the aforesaid reference, the Arbitrator had issued notices on 3/12/2018. The reply was filed on 30/8/2019. Vide order dtd. 26/5/2023, it was observed that the mandate of the Arbitrator had expired. Hence, the aforesaid arbitral proceedings were kept in abeyance, till the time period for completing the arbitral proceedings, was extended under Sec. 29-A.

(3.) From a perusal of the aforesaid, it is evident that the Reference Petition against the award had been filed by the land owners about 5 years back.