INDER PAL Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Pursuant to the orders dtd. 26/12/2022, the proceedings in the instant petition were stayed, in view of the judgment passed by the Punjab and Haryana High Court, in case of Sohan Lal and Others Versus Union of India and Others [CWP No.19799-2023, on 20/3/2025]. Now, since the Hon'ble Supreme Court has stayed the operation of the aforesaid judgment on 30/5/2025 in SLP(c) Diary No. 26933 of 2025 titled as M/s Riar Builders Pvt. Ltd. and another versus Union of India and others directing the continuance of arbitral proceedings. Accordingly, the instant petition is taken up today.

(2.) Instant petition has been filed seeking the following reliefs: to "It is, therefore, respectfully prayed that in view of the facts stated above, this application may kindly be allowed and the time limit for completing the Arbitration proceedings in Arbitration Reference No. 1386 of 2017 titled as Inder Pal versus NHAI and other pending before Divisional Commissioner-cum-Arbitrator, Mandi, District Mandi, H.P. may kindly be extended for a further period of six months or any other orders or directions which this Hon'ble Court may deem fit be passed in the interest of justice.

(3.) The grievance of the petitioner is that pursuant to passing of Award by CALA concerned, the parties offered themselves for arbitral proceedings.