RAMASAMY, M A , B ED (RETD TEACHER) Vs. DISTRICT COLLECTOR-CUM-ARBITRATOR COLLECTORATE; SPECIAL DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The parties are stated to be in arbitration proceedings governed by the Arbitration and Conciliation Act, 1996, in view of the provisions of Section 3-G(6) of the National Highways Act, 1996.

(2.) The appellant filed an application under Section 9 of the Arbitration and Conciliation Act, before this Court, seeking interim relief for protecting his dwelling house from demolition. Interim relief was initially granted, but subsequently vacated, vide impugned order dated 13.03.2013.

(3.) It is the submission of the learned counsel for the appellant that the only purpose behind his moving the aforesaid application for interim relief was that he was disputing the assessment of compensation for the building, being the dwelling house, as, according to him, it was valued very low compared to a neighbouring building. He, thus, submits that an inspection by the Collector/Arbitrator of that building is necessary and thereafter, the building can be demolished.