VIJAY BISHNOI,J. - (1.) It is noticed that this writ petition has been presented on 19.12.2009 and the Office has pointed out as many as six defects. A Coordinate Bench of this Court vide order dated 11.02.2010 has granted two weeks' time to remove the defects but the same have not been removed up to 11.07.2017. On that date, one week's time has been granted to remove the defects then the same are removed and the matter is listed for admission today.
(2.) This writ petition has been preferred by the petitioner being aggrieved with the order dated 05.05.2006 (Annexure-14) passed by the respondent No. 2-Competent Officer (Competent Authority), National Highway (Additional Collector, Land Conversation), Chittorgarh and the judgment dated 18.11.2008 (Annexure-15) passed by the respondent No. 3-Arbitration Officer (District Collector), Chittorgarh.
(3.) The respondent No. 2-Competent Officer vide order dated 05.05.2006 (Annexure-14) has rejected the claim of the petitioner for compensation in respect of a land, which was acquired by the National Highways Authority of India, Government of India (hereinafter referred to as 'the NHAI') vide notification dated 21.06.2005 (Annexure-4). Being aggrieved with the same, the petitioner has filed an arbitration application before the respondent No. 3-Arbitration Officer, which has also been dismissed vide judgment dated 18.11.2008 (Annexure-15).;