WPMS/1397/2021
2022 Latest Caselaw 2696 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No. 1397 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. B.S. Negi, learned counsel for the petitioner.

Mr. R.C. Arya, learned Standing Counsel for the State of Uttarakhand.

Mr. Raunak Pant, Advocate holding brief of Mr. Naresh Pant, learned counsel for respondent nos. 2, 4 & 8.

Heard learned counsel for the parties on the correction application.

Correction application (MCC No. 2 of 2022) is allowed.

In para 5 & 6 of the judgment dated 24.07.2021, the expression "Competent Authority Land Acquisition" be read as "Arbitrator".

The time granted to petitioner to approach Arbitrator is extended by further three weeks from today. If petitioner files application before Arbitrator within stipulated time, the same shall be decided on merits as early as possible, preferably within one year from the date of filing such application, along with certified copy of this order.

(Manoj Kumar Tiwari, J.) 26.08.2022 Aswal