Allahabad High Court
Navi Mohammad Khan @ Natthu Khan vs Union Of India And 3 Others on 22 July, 2019
Bench: Bala Krishna Narayana, Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 23646 of 2019 Petitioner :- Navi Mohammad Khan @ Natthu Khan Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Mohammad Fateh Counsel for Respondent :- A.S.G.I.,C.S.C.,Neeraj Dube Hon'ble Bala Krishna Narayana,J.
Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner, Sri R.K. Jaiswal, learned counsel for respondent no.1, learned Standing Counsel for respondent nos.2 and 3 and Sri Neeraj Dube, learned counsel for respondent no.4.
The only grievance of the petitioner appears to be that although he has moved an application before respondent no.2 under Section 3G(5) of the National Highways Act, 1956, for determination of compensation, which has been numbered as Arbitration Case No.27 of 2015 (Navi Mohammad Khan alias Natthu Khan Versus Project Director, National Highway Authority of India) but despite lapse of almost four years, no order has been passed by respondent no.2 on the said application.
In view of above, without expressing any opinion on the merits of the case, we dispose of the writ petition with the direction to respondent no.2 to decide the Arbitration Case no.27 of 2015 strictly in accordance with law by speaking and reasoned order, as expeditiously as possible, preferably within a period of three months from the date of production of certified copy of this order before him.
Order Date :- 22.7.2019 Shalini