N. MUNIYAPPA Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) Petitioner-land losers are knocking at the doors of Writ Court for assailing the Deputy Commissioner's Awards dtd. 20/6/2015 contending that the same have been made contrary to law and that to their financial prejudice, their entitlement to the higher compensation being obvious.

(2.) After service of notice, the respondents having entered appearance through their advocates oppose the petitions contending that the validity of the award cannot be put in challenge by invoking the writ jurisdiction of this Court under Article 227 of the Constitution of India, there being a statutory remedy as provided under Sec. 34 of the Arbitration & Conciliation Act , 1996 which has been adopted by referential incorporation under 3G(6) of the National Highways Act , 1956.

(3.) Having heard the learned counsel for the parties and having perused the Petition papers, this Court is broadly in agreement with the submission made on behalf of the Respondents inasmuch as, supervisory jurisdiction constitutionally vested in Writ Court pursuant to Article 227 is very limited in the light of a catena of decisions of the Apex Court and therefore, ordinarily, they are not permitted to be invoke the same where a more efficacious remedy does avail under the statute.