Vikram Nath, J. - (1.) ON 6.12.2012 the following order was passed : Heard Sri H.P. Dube, assisted by Sri Vimledu Tripathi, learned counsel for the applicant, Sir J.K. Khanna, learned Standing Counsel appearing for the opposite party no. 1, Sri Abu Sufiyani Azmi for the opposite party no. 2 and Sri Mohd. Isa Khan for the opposite party no. 3.
(2.) THE Writ Petition No. 9093 of 1988 of the applicant was disposed of by the Division Bench of this Court vide judgment and order dated 7.12.2009. The operative portion of the order reads as follows - Hence, the writ petition is disposed of with a direction upon the petitioner to make an appropriate application within a period of two weeks to place the matter before the Committee of Arbitrator to refix the compensation within a period of three months from the date of communication of this order by giving fullest opportunity of hearing and by passing a reasoned order thereon.
(3.) NO order is passed as to costs.;