NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. S. VENU

JUDGEMENT

(1.) The issues involved are common and hence they are taken up together, heard and this common order is passed.

(2.) For the sake of convenience, the rank of the parties will be identified in line with the ranking given in W.P. No. 9385 of 2020.

(3.) The 7 th Respondent in this Writ Petition filed W.P. No. 35530 of 2019 before this Court for the issue of Writ of Mandamus directing the National Highways Authority of India (hereinafter referred to as "NHAI") to pay the compensation as per the award passed by the 5 th Respondent through proceedings dt. 23.04.2019. This Court disposed of the Writ Petition by an order dt. 10.03.2020. The relevant portions in the order are extracted hereunder: