CHANDRA SHEKHAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties. The case is being taken up from defect side.

(2.) Learned counsel for the petitioners is directed to submit the original petition along with attested affidavits and also remove all the defects pointed out by the Registry within two weeks from today.

(3.) The petitioners have preferred this writ petition assailing the order dtd. 8/9/2020 passed by the Arbitrator-cumDivisional Commissioner, Patna. Learned counsel for the petitioners submits that after final award was passed by the Arbitrator no objection in this said regard was filed by the National Highway Authority of India. However, without impleading the petitioners as party, it proceeded to move a fresh application before the Arbitrator-cum-Divisional Commissioner, Patna against the order of the land acquisition officer dtd. 31/10/2016. In the proceedings taken up by the concerned Arbitrator-cum-Divisional Commissioner, Patna, the Arbitrator has proceeded to direct the land acquisition officer to redraw his award under the land acquisition by taking into consideration the different lands as specified by the six members committee report dtd. 5/10/2019, which has resulted in taking away the substantive right as created in favour of the petitioners earlier.