SUNIL DUTT Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) Petitioner-Sunit Dutt has come up before this Court in instant petition filed under Sec. 29-A of the Arbitration and Conciliation Act, 1996, seeking following relief:-

(2.) Grievance of the petitioner is that the Central Government issued a Notification under the National Highways Act for acquiring the land at Village Muhal Masad/438, Tehsil Sadar, District Mandi, was acquired, in terms of the Award No. 13/2016-17 dtd. 8/2/2017.

(3.) Upon listing of this case today, Ms. Sneh Bhimta, Advocate appearing on behalf of Ms. Shreya Chauhan, Learned Counsel for Respondent No.1- National Highway Authority of India, has filed the reply objecting to the prayer for extension of time, on the ground that the orders were passed by the Arbitrator- cum-Divisional Commissioner Mandi on 27/12/2022 and the application has been filed belatedly.