Himachal Pradesh High Court
Balam Kund vs Special Land Acquisition ... on 9 May, 2023
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Arb. Case No.47 of 2023 a/w
Arb. Case No.56 of 2023, 57 of 2023 65 of 2023, 83 of 2023, 84 of
.
2023, 85 of 2023, 87 of 2023, 89 of 2023, 90 of 2023, 91 of 2023, 92 of
2023, 93 of 2023, 94 of 203, 95 of 2023,96 of 2023,97 of 2023,98 of
2023, 99 of 2023, 100 of 2023, 101 of 2023, 102 of 2023,, 103 of 2023,
104 of 2023, 105 of 2023, 106 of 2023,107 of 2023,108 of 2023,109 of
2023,110 of 2023, 111 of 2023, 112 of 2023,113 of 2023,114 of
2023,115 of 2023,116 of 2023,117 of 2023,119 of 2023,120 of 2023,
206 of 2023,207 of 2023,208 of 2023,209 of 2023,210 of 2023,211 of
2023,212 of 2023,213 of 2023, 214 of 2023,215 of 2023, 216 of
2023,217 of 2023,218 of 2023,219 of 2023 and 230 of 2023.
Date of Decision:9.05.2023
_______________________________________________________
1. Arb. Case No.47 of 2023
Balam Kund .......Petitioner
Versus
Special Land Acquisition Officer-cum-Competent Authority & others
... Respondents
2. Arb. Case No.56 of 2023
Pushpa Devi .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India &ors.
... Respondents
3. Arb. Case No.57 of 2023
Sheetal Kiran & others .......Petitioners
Versus
Collector Land Acquisition, National Highways Authority of India & Ors.
... Respondents
4. Arb. Case No.65 of 2023
Mool Chand & Anr. .......Petitioners
Versus
.
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
5. Arb. Case No.83 of 2023
Maya Devi (deceased) through LRs. .......Petitioners
Versus
Collector Land Acquisition, National Highways Authority of India & Ors.
r ... Respondents
6. Arb. Case No.84 of 2023
Maya Devi (deceased) through LRs .......Petitioners
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
7. Arb. Case No.85 of 2023
Bhim Sen .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
8. Arb. Case No.87 of 2023
Lal Chand .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
9. Arb. Case No.89 of 2023
Prakash .......Petitioner
Versus
.
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
10. Arb. Case No.90 of 2023
Laxmi Kant .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
11. Arb. Case No.91 of 2023
Keshari & Anr. .......Petitioners
r Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
12. Arb. Case No.92 of 2023
Meena Sharma & Anr. .......Petitioners
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
13. Arb. Case No.93 of 2023
Indar (Hunder) .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
14. Arb. Case No.94 of 2023
Dalip Singh (Dalip Chand) .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
.
15. Arb. Case No.95 of 2023
Sanjeev Kumar .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
16. Arb. Case No.96 of 2023
Om Prakash .......Petitioner
r Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
17. Arb. Case No.97 of 2023
Saroj Kumari .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
18. Arb. Case No.98 of 2023
Chander Prabha .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
19. Arb. Case No.99 of 2023
Rajinder Singh .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
20. Arb. Case No.100 of 2023
Jai Chand .......Petitioner
Versus
.
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
21. Arb. Case No.101 of 2023
Achhari Devi .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
22. Arb. Case No.102 of 2023
Gayatri Prakash .......Petitioner
r Versus
Collector Land Acquisition, National Highways Authority of India & Ors
23. Arb. Case No.103 of 2023
Nank Chand .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
24. Arb. Case No.104 of 2023
Anita Devi .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
25. Arb. Case No.105 of 2023
Gian Singh .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
26. Arb. Case No.106 of 2023
Sneh Lata .......Petitioner
Versus
.
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
27. Arb. Case No.107 of 2023
Vijay Kumari .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
28. Arb. Case No.108 of 2023
Daulat Ram .......Petitioner
r Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
29. Arb. Case No.109 of 2023
Subhash Chand and others .......Petitioners
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
30. Arb. Case No.110 of 2023
Meena Devi .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
31. Arb. Case No.111 of 2023
Sher Singh .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
.
32. Arb. Case No.112 of 2023
Mehar Chand .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
33. Arb. Case No.113 of 2023
Hari Singh (deceased) through LRs .......Petitioners
r Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
34. Arb. Case No.114 of 2023
Devi Kali Aodi .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
35. Arb. Case No.115 of 2023
Sibi .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
36. Arb. Case No.116 of 2023
Roshan Lal .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
37. Arb. Case No.117 of 2023
Kunj Lal (deceased) through LRs .......Petitioners
Versus
.
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
38. Arb. Case No.119 of 2023
Dharam Chand .......Petitioner
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
39. Arb. Case No.120 of 2023
Balam Kund .......Petitioner
r Versus
Special Land Acquisition Officer-cum-Competent Authority & others
... Respondents
40. Arb. Case No.206 of 2023
Kamlu and another .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors.
... Respondents
41. Arb. Case No.207 of 2023
Bhagat Singh .......Petitioner
[ Versus
Land Acquisition Collector, National Highways Authority of India &Ors.
... Respondents
42. Arb. Case No.209 of 2023
Mani Ram and another .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors.
... Respondents
43. Arb. Case No.210 of 2023
.
Vikram Singh Paul .......Petitioner
Versus
Land Acquisition Collector, National Highways Authority of India & Ors.
... Respondents
44. Arb. Case No.211 of 2023
Prem Singh and others .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors.
r ... Respondents
45. Arb. Case No.212 of 2023
Bhola am and others .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors
... Respondents
46. Arb. Case No.213 of 2023
Dharam Pal .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors
... Respondents
47. Arb. Case No.214 of 2023
Chet Ram and others .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors.
... Respondents
48. Arb. Case No.215 of 2023
Chet Ram .......Petitioner
Versus
.
Land Acquisition Collector, National Highways Authority of India & Ors.
... Respondents
49. Arb. Case No.216 of 2023
Dile Ram .......Petitioner
Versus
Land Acquisition Collector, National Highways Authority of India & Ors.
... Respondents
50. Arb. Case No.217 of 2023
Shamsher Singh .......Petitioner
r Versus
Land Acquisition Collector, National Highways Authority of India & Ors
... Respondents
51. Arb. Case No.218 of 2023
Madan Gopal and others .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors
... Respondents
52. Arb. Case No.219 of 2023
Tek Singh Guleria(deceased) through LRs .......Petitioners
Versus
Land Acquisition Collector, National Highways Authority of India & Ors
... Respondents
53. Arb. Case No.230 of 2023
Sandup and others .......Petitioners
Versus
Collector Land Acquisition, National Highways Authority of India & Ors
... Respondents
______________________________________________________
Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the Petitioners: Mr. Maan Singh, Advocate.
.
For the Respondent: Ms. Shreya Chauhan and Ms. Sneh
Bhimta, Advocates, for respondent
Nos. 1 and 2.
Mr. Rajan Kahol, Mr. Vishal Panwar
and Mr. B.C.Verma, Additional
Advocate Generals with Mr. Rahul
Thakur, and Mr. Ravi Chauhan,
Deputy Advocate Generals, for
respondent No.3-State.
_______________________________________________________
Sandeep Sharma, Judge(oral):
By way of these petitions, a prayer has been made to ex-
tend the time for completion of arbitration proceedings pending be-
fore learned Divisional Commissioner, Mandi, in Reference Petition
Nos.3 of 2019,1315 of 2017, 1327 of 2017, 1241 of 2017, 1506 of
2017,1180 of 2017, 1196 of 2017, 22 of 2018, 1282 of 2017, 1229 of
2017,1288 of 2017,1182 of 2017,1195 of 2017, 1285 of 2017, 1212
of 2017, 1184 of 2017,1191 of 2017, 1219 of 2017, 1271 of 2017,
1174 of 2017, 1284 of 2017, 1283 of 2017, 1230 of 2017, 1170 of
2017, 1267 of 2017, 1200 of 2017,1273 of 2017, 1193 of 2017,1186
of 2017, 1262 of 2017, 1202 of 2017, 1187 of 2017,1210 of 2017,
1175 of 2017, 1220 of 2017,1201 of 2017, 1226 of 2017, 1298 of
2017, 04 of 2019, 505 of 2018, 496 of 2018, 503 of 2018, 500 of
Whether the reporters of the local papers may be allowed to see the judgment?
2018, 491 of 2018,494 of 2018, 492 of 2018, 489 of 2018, 499 of
2018, 493 of 2018, 497 of 2018, 490 of 2018, 488 of 2018 and 532
of 2018.
.
2. It is submitted in the applications that though the
proceedings were started by learned Divisional Commissioner, Mandi,
in the year 2017 and the evidence etc., was recorded but due to
COVID pandemic conditions, the delay in further proceedings of the
case was caused. As a result of aforesaid exigency, the docket of
learned Divisional Commissioner, Mandi, is clogged with similar
matters which are pending before such authority. On such grounds
extension of time is sought.
3. The respondents, though, have filed reply in the court
today itself, but there is no opposition to the prayer made in the
application. The application is duly supported by an affidavit. The
record of the proceedings held by Divisional Commissioner, Mandi,
has also been placed on record. From perusal of the reasons stated in
the application as also the record of the learned Divisional
Commissioner, Mandi, I am satisfied that the delay in completion of
proceedings is neither intentional nor willful, but is on account of
reasons which were beyond the control of the learned Arbitrator as
also the parties concerned.
4. Otherwise, parties are ad-idem that the issue at hand has
been adjudicated by this Court in Arb. Case No. 44 of 2023, titled
Nand Lal alias Nand Lal Vardhan v. Land Acquisition Collector
.
and others, wherein provisions of S.29A of the Act have been dis-
cussed in detail.
5. In view of this, the applications are allowed. The time for
completion of arbitration proceedings by learned Divisional Commis-
sioner, Mandi, in Reference Petition Nos. 3 of 2019,1315 of 2017,
1327 of 2017, 1241 of 2017, 1506 of 2017,1180 of 2017, 1196 of
2017, 22 of 2018, 1282 of 2017, 1229 of 2017,1288 of 2017,1182 of
2017,1195 of 2017, 1285 of 2017, 1212 of 2017, 1184 of 2017,1191
of 2017, 1219 of 2017, 1271 of 2017, 1174 of 2017, 1284 of 2017,
1283 of 2017, 1230 of 2017, 1170 of 2017, 1267 of 2017, 1200 of
2017,1273 of 2017, 1193 of 2017,1186 of 2017, 1262 of 2017, 1202
of 2017, 1187 of 2017,1210 of 2017, 1175 of 2017, 1220 of
2017,1201 of 2017, 1226 of 2017, 1298 of 2017, 04 of 2019, 505 of
2018, 496 of 2018, 503 of 2018, 500 of 2018, 491 of 2018,494 of
2018, 492 of 2018, 489 of 2018, 499 of 2018, 493 of 2018, 497 of
2018, 490 of 2018, 488 of 2018 and 532 of 2018, is extended by six
months to be reckoned from the date parties appear before learned
Arbitrator. Parties are directed to appear before learned Arbitrator on
17.5.2023. The petitions are accordingly disposed of.
A downloaded copy of this order shall suffice for the
learned arbitrator to do the needful in terms thereof.
.
(Sandeep Sharma),
Judge
May 09,2023
(shankar)
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