RAM NARAYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for parties.

(2.) IT may be noted that in Writ Petition No.3577/2001 respondent no.2 Vinod Kumar Sharma has already withdrawn his claim as per order of this Court dated 05.09.2002 being satisfied with the quantum of compensation.

(3.) THESE petitions are therefore disposed of requiring the petitioners to make an application to the Central Government as contemplated in sub-section (5) of Section 3G of the Act of 1956. The Central Government shall pass appropriate order for referring the dispute to Arbitrator. It is informed that the Collector of the area concerned, as per the scheme of the aforesaid Act, has been appointed as permanent Arbitrator. In that case, the Collector, while acting as Arbitrator, shall entertain and decide the claim of the petitioners on merits. With that direction, all writ petitions stand disposed of.