PEDDAMALLAPPA Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) The captioned appeal is filed challenging the order dtd. 9/3/2016 passed by the Principal District Judge at Chikkaballapura in A.S.No.21/2013.

(2.) Suffice it to note that initially the Special Land Acquisition Officer has granted compensation of Rs.33.00 per sq.ft. Thereafter, the Arbitrator enhanced the same by Rs.17.00. The Arbitral Award was challenged by the National Highways Authority of India before Prl.District Judge, Chikkaballapura, wherein, the learned Judge has remitted the matter to the Arbitrator to consider matter afresh.

(3.) Sri.N.Sharath., learned counsel appearing on behalf of appellants submits that the National Highways Authority of India have deposited the compensation amount and the same has been withdrawn by the appellants. Hence the award of the Arbitrator has attained finality. Counsel therefore, submits that the appeal may be allowed and the order of remand may be set aside.