NEELAM KAPOOR Vs. COMPETENT AUTHORITY LAND ACQUISITION-CUMLAND ACQUISITION COLLECTOR-CUM-SUB DIVISIONAL OFFICER (CIVIL)

JUDGEMENT

(1.) Petitioner-Neelam Kapoor has come up before this Court, under Sec. 29(4) of the Arbitration and Conciliation Act, 1996, seeking following relief(s):-

(2.) Grievance of the petitioner is that the Central Government issued a Noti ication under the National Highways Act f r acquiring the land/ buildings on National Highway-21, on the stretch of land Pathankot-Manali Sec. , wherein, the land of the petitioner comprised in Khatouni No. 99/124, Khasra No. 1405/57 measuring 0/3/6 bighas (0.013) Khasra No(s). 66/2 situate in Mohal Muhal Bijni/365, Tehsil and District Mandi, Himachal Pradesh was acquired, in terms of the Award No. 9/2022 dtd. 24/8/2022.

(3.) Upon listing of this case today, Ms. Shreya Chauhan, Learned counsel for respondent No.2-National Highway Authority of India, on Instructions, states that keeping in view the intent and object of the arbitral proceedings which have to be given a practical shape so that the rights of the parties fructify by taking the proceedings to logical end coupled with the fact that in similar cases, the Arbitration proceedings originating from the same acquisition notice and the award have been concluded; therefore, she submits that in peculiar fact-situation of this case, no reply is intended to be filed to the present case.