Chattisgarh High Court
Union Of India vs Pramod Kumar Agrawal 26 Fam/34/2017 ... on 27 November, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (C) No. 4315 of 2019
1. Union of India Through Executive Engineer, Public Works Department,
National Highway, Division Ambikapur, Chhattisgarh.
---Petitioner(s)
Versus
1. Pramod Kumar Agrawal S/o Natthulal Agrawal R/o Surajpur, Tehsil and
District- Surajpur, Chhattisgarh.
2. Land Acquisition Officer/Sub Divisional Officer (Revenue) Surajpur,
District- Surajpur, Chhattisgarh.
3. Additional Commissioner Surguja, Division Ambikapur, District- Surguja,
Chhattisgarh.
---Respondents
For Petitioner : Shri Vaibhav P. Shukla, Advocate, on behalf of Shri B. Gopa Kumar, ASG.
For State : Shri Somkant Verma, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 27.11.2019
1. Challenge in this petition is to the order dated 30.06.2018 passed by the Additional Commissioner, Surguja Division, Ambikapur, acting as an Arbitrator.
2. Perusal of record would show that the writ petition has been filed almost after 1 and ½ years from the date the award has been passed by the Arbitrator. No plausible explanation has been provided by the petitioner for the delay caused in filing of the writ petition or for challenging the impugned order. Perusal of certified copy of the award impugned would reveal that the petitioner had obtained a copy of the award also immediately on his applying for the same in the year, 2018 itself.
3. For the aforesaid reasons, the writ petition stands dismissed on the ground of delay laches.
Sd/-
(P. Sam Koshy) Judge inder