Kiran Kumar vs Land Acquisition ...
2023 Latest Caselaw 17946 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Arb. Case No.833 of 2023.




                                                                        .
                                          Date of decision: 10.11.2023.





    Kiran Kumar                                                  .....Petitioner.





                                   Versus
    Land Acquisition Officer-cum-Competent
    Authority and another
                                      .....Respondents.




    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    Whether approved for reporting?1 No

    For the Petitioner                : Mr. Varun Rana, Advocate.

    For the Respondents :                  Mr. Anup Rattan, Advocate
                                           General with Mr. Navlesh


                                           Verma and Ms. Sharmila,
                                           Patial, Additional Advocate
                                           Generals,  for   respondent
                                           No.1.




                                           Mr. K.D. Shreedhar, Senior





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





    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Navlesh Verma, learned Additional

Advocate General and Ms. Shreya Chauhan, Advocate,

appear and waive service of notice on behalf of respondent

Nos. 1 and 2, respectively.

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

2. The instant petition has been filed under Section

29(4) of the Arbitration and Conciliation Act, 1996, for

.

extension of time of the mandate of the Arbitrator.

3. From the averments made in the petition, I am

fully satisfied that the petitioner has been pursuing his case

honestly, diligently and sincerely by taking all necessary

and requisite steps for the progress of the case and has not

sought any un-necessary adjournments.

4. Therefore, in the given facts and circumstances,

the petition for extension of time deserves to be allowed.

5. Accordingly, the petition is allowed and the time

limit for completing the arbitration proceedings in

Arbitration Case No. 320/19 titled as Kiran Kumar versus

Land Acquisition Officers and others, pending before the

learned Divisional Commissioner (Arbitrator), Mandi, District

Mandi, H.P. is extended by a period of six months and the

Arbitrator shall now ensure that the proceedings are

completed by passing an award by or before 31.05.2024.

(Tarlok Singh Chauhan) Judge

10th November, 2023.

(krt)