Chattisgarh High Court
Banshi Sonkar vs Government Of India 30 Wpc/1817/2019 ... on 28 June, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1823 of 2019
Banshi Sonker, aged about 62 years, S/o Bhaou Sonker, R/o Mahamaya Ward
No.15, Village Tahsil - Simga, District - Baloda Bazar - Bhatapara (C.G.)
---- Petitioner
Versus
1. Government of India Ministry Of Road Transport And Highways, Department Of
Road Transport And Highways, Transport Bhawan - 1, Parliament Street, New
Delhi - 75
2. National Highways Authority Of India Through Project Director, Project
Implementation Unit, Raipur, District Raipur Chhattisgarh
3. Additional Collector/arbitrator Balodabazar-Bhatapara, District Baloda-Bazar-
Bhatapara Chhattisgarh
4. Sub Divisional Officer (Rev) And Competent Authority Under The National
Highways, Act, 1956 And Land Acquisition Officer, Simga, District Baloda-
Bazar-Bhatapara Chhattisgarh
---- Respondents
For Petitioner : Shri Yogesh Pandey, Advocate
For Respondent/State : Shri Sumit Singh, PL
For Respondent No.2 : Shri Navin Shukla, Advocate
Hon'ble Shri Justice Goutam Bhaduri
Order On Board
28/06/2019
1. Heard.
2. Perusal of the papers available in the record would indicate that pursuant to the land acquisition award under the National Highways Act, 1956 (in short "the Act, 1956"), the petitioner moved arbitration proceedings before the Arbitrator appointed under Section 3 G (5). The Arbitrator i.e. the Additional Collector 2 passed the award(s) on different dates refusing to enhance the award amount. Challenging this award of the Additional Collector, the petitioner moved before the District Judge, Baloda Bazar under Section 34 of the Arbitration and Conciliation Act, 1996 (in short "the Act, 1996"). By order(s) dated 17.5.2018 , the District Judge partially allowed the appeals and remitted the matter back to the Arbitrator for making a fresh award.
3. After the remand order was passed by the District Judge, the Additional Collector, Baloda Bazar instead of passing fresh award either enhancing or refusing to enhance the amount of compensation, referred the matter to the Land Acquisition Officer for recalculating the award amount vide order dated 17.1.2019.
4. The Land Acquisition Officer passed the impugned order on 3.5.2019 refusing to amend the original award thereby impliedly rejected the petitioner's application for enhancement of the award amount.
5. The petitioner's counsel would contend that once the Arbitrator directed the Land Acquisition Officer to recalculate the amount of compensation admissible to the petitioner, the concerned SDO(R) committed serious error of law by not obeying the command of the Arbitrator.
6. Whether or not the SDO(R) should have followed the order passed by the Arbitrator or whether at the inception, the Arbitrator could have directed the Land Acquisition Officer to recalculate the amount of compensation is a matter to be seen by the Authority constituted under the Act, 1956 including the Arbitrator.
7. If the SDO(R) has failed to obey the order passed by the Additional Collector- cum-Arbitrator, the appropriate remedy for the petitioner under the Scheme of the Act, 1956 lies in moving before the concerned District Judge under Section 3 34 of the Act, 1996. In matters arising out of the proceedings under the provisions of the Act, 1996, the writ petition would not be maintainable. The Act, 1996 read with the Act, 1956 is a self contained code for initiation and completion of arbitration proceeding for enhancement of award amount.
8. Let the petitioner move before the concerned District Judge under Section 34 of the Act, 1996 to assail the order(s) passed by the concerned SDO(R) as also the order(s) passed by the Arbitrator i.e. the concerned Additional Collector.
9. If an application under Section 34 is moved by the petitioner, wherein, the challenge is also thrown to the Additional Collector's order(s) dated 17.1.2019, the same shall be dealt with by the concerned District Judge on its own merits without raising the plea of limitation, provided the petitioner moves before the District Judge within a period of 30 days from today.
10. The writ petition is disposed of.
Sd/-
Goutam Bhaduri Judge Ashu