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Judgment
5 paragraphs · 173 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Aggrieved by the Award rendered by Collector, Haridwar under Section 3(G)5 of National Highways Act, 1956, whereby Collector had enhanced the amount of compensation as determined by Competent Authority, Land Acquisition, respondent no.2-National Highway Authority of India has filed an application under Section 34 of the Arbitration and Conciliation Act, 1996. Said application has been registered as Case No.377 of 2017 before District Judge, Haridwar.
In this writ petition, petitioner has sought a direction to the court concerned to expedite disposal of the said application, as according to him, a period of four years has already elapsed since the filing of application.
Having regard to the facts and circumstances of the case, writ petition is disposed of with a request to District Judge, Haridwar to expedite hearing of Misc. Case No.377 of 2017 National Highway Authority of India vs. M/s Relief Biotech Pvt. Ltd. and decide the same as early as possible, preferably within a period of nine months.