SURJEET SINGH Vs. LAND ACQUISITION-CUM-COMPETENT AUTHORITY

JUDGEMENT

(1.) The arbitral dispute arises out of the land acquisition in District Mandi, H.P. for the purpose of building (widening/ four laning etc.) maintenance, management and operation of National Highway- 21. The land has been acquired under the provisions of National Highways Act, 1956.

(2.) Arbitration case No. 735 of 2025 pertains to Award No.6 dtd. 28/6/2013 with respect to which the petitioners had preferred Reference Petition No. 984 of 2016. In the aforesaid reference, the Arbitrator had issued notices. Vide order dtd. 28/11/2022, 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 9 years back.