PUSHPA BAI W/O SHRI JAGDISH AGARWAL Vs. UNION OF INDIA, THROUGH : THE SECRETARY TO THE GOVERNMENT. MINISTRY OF ROAD TRANSPORT AND NATIONAL HIGHWAY, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) The petitioners have approached this Court being aggrieved of the order (Annexure-6) dated 14.03.2015 passed by the District Collector, Pratapgarh whereby, the application submitted on behalf of the petitioners for modification/enhancement in the amount of compensation pursuant to the acquisition of the petitioners' land for development of National No.113 was rejected on the ground that the adjudication of such dispute could only be made by raising a dispute in the competent court.

(2.) Learned counsel for the petitioners has placed on record copy of State Government's notification/circular dated 08.02.2015 as per which, the District Collectors concerned have been authorised to act as Arbitrators under Section 3G(5) of the National Highway Act and to decide such applications.

(3.) Shri Mukesh Dave, learned AGC does not dispute the fact that the District Collector is authorised to act as an Arbitrator under Section 3(g)(5) of the National Highway Act and is competent to adjudicate the application filed by the petitioners under Section 3G(5) of the National Highway Act.