PANKAJ MITHAL,J. - (1.) Heard Sri M.S. Pipersenia learned counsel for the appellant.
(2.) It is alleged that the land of the appellant which he had purchased vide sale deed dated 15.6.2004 for a sum of Rs. 2 lacs was acquired under the National Highways Act, 1956. In respect of the said acquisition, the Competent Authority/SLAO made an award on 22.11.2006. The appellant was not satisfied by the said award and the rate at which the compensation was awarded for the acquired land. He therefore, preferred arbitration as provided under Section 3-G (5) of the Act. The Arbitrator/ Collector after notice and opportunity to the parties made an award on 25.5.2010 holding that the compensation awarded by the competent authority is just and fair.
(3.) Aggrieved by the aforesaid award, the appellant filed application under section 34 of the Arbitration and Conciliation Act 1996 for setting aside the aforesaid award on the ground that the rate of award is quite low and is not in accordance with the market value. The application has been rejected by the District Judge by impugned judgment and order dated 17.2.2018 holding that none of the grounds provided for setting aside and award exists.;