PARVATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The identical issues are involved in these writ petitions, as such, Ms. Monika Kohli, learned Senior AAG and Mr. Vishal Sharma, learned DSGI submit that response filed by them in WP(C) No. 1528/2020 be treated as response in the connected petition bearing OWP No. 2260/2018. Ordered accordingly.

(2.) With the consent of the learned Counsels appearing for the parties, these writ petitions are admitted and heard finally.

(3.) The facts are extracted from WP(C) No. 1528/2020. The prayer made by the petitioners in this writ petition is for directing respondent Nos. 2 and 3 to appoint Arbitrator under Sec. 8 of the Jammu and Kashmir Requisition and Acquisition of Immovable Property Act read with Rule 9 of the Jammu and Kashmir Requisition and Acquisition of Immovable Property Rules. Further prayer has been made for directing the Arbitrator to provide the interest @12% per annum on the compensation.