KHURSHEED AHMAD LONE Vs. DIRECTOR SOCIAL FORESTRY

JUDGEMENT

(1.) The present application has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator to resolve the dispute which according to the petitioner has arisen between the petitioner and respondents, which however, has been contested by the respondents.

(2.) Before we go into the merit of rival claims of the parties, it may be apposite to briefly refer to the factual background of the case.

(3.) According to the petitioner, the Department of Social Forestry, Jammu and Kashmir, Srinagar published a Notice Inviting Tenders for the sale/felling of 2336 number of poplar trees measuring 177281.07 Sqft., at Padgampora Pulwama strip vide tender notice No.DIR/DSF/M&E/900-910 dtd. 11/1/2021 on the basis of 'as it is where it is' existing in the Social Forestry Division, Pulwama.