Decided On : 7.01.2023 vs Land Acquisition ...
2023 Latest Caselaw 465 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                        Arbitration Case No.           223 of 2022
                                        Decided on : 7.01.2023
           Sh. Mansa Ram                                               ....Petitioner.

                         Versus

           Land Acquisition Officer-cum-Competent Authority
            under National Highway and another           ...Respondents.
           Coram
           The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
           Whether approved for reporting?1
           For the petitioner           :      Mr. Sanket Sankhyan,
                                               Advocate.

           For the respondents          :      M/s Pushpender Jaswal and
                                               Baldev Negi, Additional Advocate
                                               Generals for respondent No. 1.

                                               Ms. Shreya Chauhan, Advocate
                                               for respondent No. 2.

           Ajay Mohan Goel, Judge (oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General and Ms. Shreya Chauhan, learned Counsel,

appear and waive service of notice on behalf of respondents

No. 1 and 2, respectively. Notices are not being issued to the

proforma respondents as their interest is akin to that of the

petitioner.

2. By way of the present petition, the petitioner has

prayed for the following reliefs:-

1 Whether reporters of the local papers may be allowed to see the judgment?

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"In the aforesaid facts and circumstances and

submissions it is most respectfully prayed that

this Honourable Court may be pleased to allow

the present petition and the period of completion

of Arbitral proceeding s in case No. 951/2016

may kindly be extended by twelve months in the

interest of justice and fair play."

3. The Court stands informed that in similar matters,

i.e. in Arbitration Case No. 126 of 2022, titled as Sh. Ram

Chand vs. Land Acquisition Officer and another and other

connected matters, decided on 01.12.2022, this Court has

been pleased to dispose of the said petitions by granting

extension to the learned Arbitrator to decide the arbitration

proceedings up to 30th June, 2023.

4. Accordingly, this petition is also disposed of by

observing that the findings which have been returned by this

Court in Arbitration Case No. 126 of 2022, titled as Sh. Ram

Chand vs. Land Acquisition Officer and another and other

connected matters, decided on 01.12.2022, shall ipso facto be

construed to have been passed in the present petition also.

Let Arbitral proceedings in case No. 951/2016, be decided by

learned Arbitrator by 30.06.2023.

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The petition stands disposed of in above terms, so

also pending miscellaneous application(s), if any.

                                                 (Ajay Mohan Goel)
         January 07, 2023                              Judge
            (n arender)




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