Bhikham Ram vs The Collector Land Acquisition
2023 Latest Caselaw 10025 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     Arb. Case No. 463 of 2023
                                                     Decided on: 24.7.2023.




                                                                          .
    Bhikham Ram                                                        ....Petitioner.





                      Versus
    The Collector Land Acquisition,





    National Highways Authority of
    India and others.                                                 ....Respondents.
    ................................................................................................
    Coram





    The Hon'ble Mr. Justice Vivek Singh Thakur.
    Whether approved for reporting?1

    For the petitioner                 :     Mr. H.S. Rangra, Advocate.


    For the respondents                :     Mr. Anup Rattan, Advocate General,
                                             with Mr. Pushpender Jaswal,
                                             Additional Advocate General, for
                                             respondents No.1 & 3.



                                             Mr. K.D. Shreedhar, Sr. Advocate with
                                             Ms. Shreya Chauhan, Advocate, for
                                             respondent No.2.




    Vivek Singh Thakur, J.(Oral)

This petition has been filed for extension of time for

deciding case No. 139 of 2019 pending adjudication before the

Arbitrator-cum-Divisional Commissioner, Mandi.

2. On perusal of record and as also submitted by learned

counsel for parties, reference was made on 22.4.2019 and thereafter

till date reply to the same has not been filed by the respondents and

right to file the same was closed on 5.4.2022. Now the matter is at

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

the stage of framing of issues and recording of the evidence and

thereafter matter has to be decided.

.

3. It has been informed that next date before the Arbitrator

has been fixed for 15.9.2023.

4. Considering the facts and circumstances brought before

me, time to complete the arbitration proceedings is extended upto

31.3.2024.

Petition stands disposed of in aforesaid terms.

(Vivek Singh Thakur) Judge 24th July, 2023.

(Guleria)