Patna High Court
Smt. Rinku Kumari vs The State Of Bihar on 29 August, 2023
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17722 of 2022
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Smt. Rinku Kumari, W/o Shashi Kant Sharad, Resident of Mohalla New
Amala Tola, Khaganchi Hat, P.O. Madhubani, District- Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar through Commissioner-cum-Arbitrator, Purnea Division.
2. The Collector, Purnea.
3. The District Land Acquisition Officer, Purnea.
4. The Additional Collector, Purnea.
5. The District Sub Registrar, Purnea.
6. The Project Director, National Highway Authority, PJU, Purnea.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Vishwanath Prasad, Advocate
Mr. Harshwardhan Sahay, Advocate
For the Respondent/s : Mr.Raj Kishore Roy (GP18)
For respondent No.6 : Mr. S. N. Pathak, Advocate
Mr. Rakesh Kumar Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 29-08-2023 Heard learned counsel for the petitioner and learned counsel for the State.
2. The present writ petition has been filed challenging the order dated 24.08.2022 passed by the Arbitrator-cum- Divisional Commissioner, Purnea in Arbitration Case No.160 of 2020 under Section 3 G(5) of the National Highway Act, 1956 (Act no. 48 of 1956).
3. Learned counsel for the NHAI submits that the present writ petition is not maintainable because under Section 3 Patna High Court CWJC No.17722 of 2022 dt.29-08-2023 2/2 G(5) and (6) of the National Highway Act, 1956 (Act no. 48 of 1956), a statutory remedy is available to the petitioner under the Arbitration And Conciliation Act, 1996 (Act no.26 of 1996).
4. In this view of the matter, this writ petition is hereby disposed off with a direction to the petitioner to avail his remedy under the Arbitration and Conciliation Act, 1996 (Act no.26 of 1996).
(Dr. Anshuman, J) Ashwini/-
AFR/NAFR CAV DATE NA Uploading Date 30.08.2023 Transmission Date NA