Punjab-Haryana High Court
Simer Singh vs Union Of India And Others on 11 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
139
CWP No.9920 of 2022(O&M)
Date of Order: 11.05.2022
Simer Singh ..Petitioner
Versus
Union of India and others ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Vinod Bhardwaj, Advocate, for the petitioner.
Mr. Harsh Vardhan, AAG, Haryana
ANIL KSHETARPAL, J(Oral)
The petitioner complains that despite the compulsorily acquisition of his property, an appropriate compensation with respect to structure has not been paid.
Per contra, the learned counsel representing the State, on instructions from Sh. Surender Hooda, Patwari, Office of Land Acquisition Officer, Jind, has submitted that the entire amount has been released.
As per Section 3(G)(5) of the National Highways Act, 1956, a landowner or interested person, who is not satisfied with the amount determined by the competent authority, has remedy of requesting the Central Government to nominate the Arbitrator for adjudication of such dispute.
Keeping in view the aforesaid facts, the petitioner, if so advised, may avail the statutory remedy.
Disposed of accordingly.
All the pending miscellaneous applications, if any, are also disposed of.
May 11, 2022 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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