Allahabad High Court
Shiv Kumar Mittal vs State Of U.P. And 3 Others on 28 January, 2020
Bench: Bala Krishna Narayana, Ravi Nath Tilhari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 1823 of 2020 Petitioner :- Shiv Kumar Mittal Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Nandini Mishra Counsel for Respondent :- C.S.C.,Pranjal Mehrotra Hon'ble Bala Krishna Narayana,J.
Hon'ble Ravi Nath Tilhari,J.
Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos.1, 3 and 4 and Sri Pranjal Mehrotra, learned counsel for respondent no.2.
This writ petition has been filed by the petitioner with the prayer to issue a writ of mandamus directing the respondents to pay the amount of compensation to the petitioner determined by the arbitrator appointed under Section 3G(5) of the National Highways Act, 1956.
In our opinion, the remedy available to the petitioner is to file an application for execution of the award under Section 36 of the Arbitration & Conciliation Act, 1996.
Subject to aforesaid observation, this writ petition stands disposed of.
Order Date :- 28.1.2020 Shalini