CHIEF EXECUTIVE OFFICER MADRAS METROPOLITAN DEVELOPMENT AUTHORITY EGMORE MADRAS Vs. JUSTICE K S VENKATARAMAN I C S RETD ARBITRATOR

JUDGEMENT

(1.) O.P.No.586 of 1996 is filed to direct the arbitrator to file the award. O.P.No.732 of 1997 is filed to set aside the award passed by the arbitrator. The arbitration arose out of disputes between Madras Metropolitan Development Authority (Hereinafter referred to as MMDA) who are the claimants in the arbitration O.P. and several respondents to whom ready built houses were allotted in Manali. There are several industries situate in Manali and the respondents are the workers in those industries. They had no houses and the houses were allotted to them by MMDA. Till they were provided with the houses, they were residing in Madras and were travelling by bus or through any other transport. The work was stopped when the Government of India framed a scheme for construction of houses to the workers working in the industries in that area. The Tamil Nadu Town and Country Planning Board was constituted under Sec.5 of Chapter II of the Tamil Nadu Town & Country Planning Act, 1971 and the MMDA was a part of it. MMDA had effected advertisements and invited applications for ready built houses under Hire Purchases Scheme. The details with regard top construction were given in the advertisement as follows:

(2.) 28 92.0 15,000 1,500 120

(3.) POINT for consideration is whether the award passed by the arbitrator is not sustainable and liable to be set aside.