- (1.) The sole relief pressed for by learned counsel for the petitioner at the time of hearing of this petition is that the Special Land Acquisition Officer should refer the matter to the Arbitrator so that an award can be made as contemplated under section 3H(5) of the National Highways Act, 1956.
(2.) It is stated that feeling aggrieved by the compensation determined by the Competent Authority, the petitioner preferred an application before the Special Land Acquisition Officer for referring the matter to the Arbitrator but the Special Land Acquisition Officer has not taken any steps.
(3.) Sri R.K. Jaiswal, learned counsel appears for respondent no.1 while learned Standing Counsel appears for respondent no.2.;