RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition has been filed challenging Ext.P6 award passed by the Arbitrator under the Disaster Management Act, 2005 (hereinafter referred to as 'the Act 2005'), being aggrieved by the determination of the quantum of compensation payable in connection with the building requisitioned for institutional quarantine/COVID containment, invoking Sec. 65 of the Act 2005.

(2.) The brief facts necessary for the disposal of the writ petition are as follows:

(3.) The petitioner relies on the judgment of this Court in Manager, Aided U.P. School and Another v. T.N.Mahesh and Another [2004 KHC 1614], the judgment of Uttarakhand High Court in Rajeev Lochan Shah v. State [2023 KHC 3074] and the decision in SR Educational & Charitable Trust v. State of Kerala [2025 (5) KHC 592] in support of his contentions.