T.S.BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed challenging Ext.P4 order issued by the 1st respondent. The short facts are like this :

(2.) The petitioner and his brothers owned properties which were acquired for the purpose of expansion of the National Highway. The award was passed by the competent authority as per Sec. 3G of the National Highway Act. The petitioner moved an application for consideration of enhanced claim to the arbitrator -1st respondent. The same is dismissed as per Ext.P4 stating that it is time barred. Hence, this writ petition.

(3.) Heard the learned counsel for the petitioner, the learned Government Pleader and the learned Standing Counsel appearing for the 2nd respondent.