Rajesh Kumar vs National Highways Authority Of ...
2018 Latest Caselaw 1953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 27106 of 2018
 

 
Petitioner :- Rajesh Kumar
 
Respondent :- National Highways Authority Of India And 3 Others
 
Counsel for Petitioner :- Lalta Prasad,Prabhat Kumar Singh
 
Counsel for Respondent :- C.S.C.,Devendra Kumar
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioner and Sri Devendra Kumar, learned counsel who has appeared for the respondent nos. 1 and 2.

The arbitration case of the petitioner is pending under section 3G(5) of the National Highway Act before the Collector/District Magistrate, Jaunpur for the enhancement of the compensation.

The petitioner by means of this writ petition has sought a suitable direction to the respondent no. 3 to decide the said arbitration case within a time bound period.

The petition is disposed of with the direction to the respondent no. 3 to consider and decide the aforesaid arbitration case of the petitioner in accordance with law most expeditiously looking to the pendency of other old cases and its roaster, if possible within a period of next six months.

Order Date :- 13.8.2018

Masarrat