OMA NAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice. Mr. Rajinder Thakur, Central Government Standing Counsel, Ms. Sneh Bhimta, Advocate vice 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, 2, 3 and 4 respectively.

(2.) In the present petition, a prayer has been made by the petitioners to extend the time for completion of the arbitral proceedings in Arbitration Reference Petition No.1528/17, 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 lands of the petitioners have been acquired in the present case and respondent No.4 had passed an Award No.46, dtd. 21/3/2017.