- (1.) Heard learned counsel for the petitioner, Shri Rajesh Tripathi for Union of India and Shri Neeraj Dube appearing for respondent no. 3.
(2.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the judgment and award dated 16.02.2013 passed by Competent Authority/Special Land Acquisition Officer, Joint Organisation, Mathura as well as order dated 22.11.2016 passed by the Arbitrator/Additional Commissioner (Administration), Agra Division, Agra.
(3.) Undisputed facts, giving rise to the dispute, are as under.;