Girdhari Lal vs The Land Acquisition Collector ...
2024 Latest Caselaw 684 HP

Himachal Pradesh High Court

Girdhari Lal vs The Land Acquisition Collector ... on 10 January, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  Arbitration Case No.             95 of 2024




                                                                       .
                                  Decided on : 10.01.2023





      Girdhari Lal                                                         ....Petitioner.





                     Versus

      The Land Acquisition Collector National Highway
      21 and others                                                    ...Respondents.




                                             of
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the petitioner
                       rt         :       Mr. Devender K. Sharma,
                                          Advocate.

      For the respondents         :       M/s Pushpender Jaswal,
                                          Additional Advocate General for
                                          respondent No. 1.


                                          Ms. Shreya Chauhan, Advocate
                                          for respondents No. 2 and 3.

      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 respondent

No. 1 & respondents No. 2 and 3, respectively.

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

prayed for the following reliefs:-

"It is, therefore, respectfully prayed that in view of

the facts stated above the petition may kindly be

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

allowed and the time limit for completing the

Arbitration proceedings in Arbitration Reference

.

case no. 42/2019 titled Girdhari Lal and others

versus Land Acquisition Collector and Others

pending before the Ld. Divisional Commissioner

(Arbitrator), Mandi, Distt. Mandi, H.P. may kindly

of be extended for a further period of six months from

the date of expiry of extended period under sub rt section 4of section 29 A of the Act or any other

orders or directions which this Ld. Court may deem

fit be passed in the interest of justice."

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 Arbitration Reference case No. 42

.

of 2019, be decided by learned Arbitrator within a period of

six months from today.

The petition stands disposed of in above terms, so

also pending miscellaneous application(s), if any.

                                      of
                                          (Ajay Mohan Goel)
    January 10, 2024                              Judge
       (narender)
                      rt