Jan Jyoti Charitable Society ... vs National Highway Authority Of ...
2015 Latest Caselaw 2345 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 52922 of 2015
 

 
Petitioner :- Jan Jyoti Charitable Society Thru' Its Secy. & Another
 
Respondent :- National Highway Authority Of India & 3 Others
 
Counsel for Petitioner :- Sudhanshu Srivastava
 
Counsel for Respondent :- C.S.C.,Sudhanshu Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

The award in terms of the provisions of Sections 3(d) and 3(chh) of the National Highway Authority of India Act, 1956 has been made by the competent authority namely, District Special Land Acquisition Officer, Rampur on 1.10.2011.

It is the case of the petitioners that against the award, an arbitration case was filed, which has since been decided on 3.9.2012 by the Arbitrator appointed under National Highway Authority Act.

We find no good ground to entertain this petition after more than three years. We are of the considered opinion that proper remedy available to the petitioners is to seek their remedy itself under the Arbitration and Conciliation Act, 1996.

Writ petition is dismissed with liberty to the petitioners to seek their remedy accordingly.

Order Date :- 16.9.2015

Ashish Pd.