MAILLAMMAL Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA

JUDGEMENT

(1.) The Writ Petition has been filed challenging the Arbitral Award passed by the 2nd Respondent herein, who is the Statutory Arbitrator under the National Highways Act.

(2.) The Petitioner is the Owner of an extent of 5080 sq.mt. in S. No.540/1B in Karagathahalli Village, Palacode Taluk, Dharamapuri District. The 1st Respondent/National Highways Authority had acquired the said extent of land for the purpose of laying NH-844-Hosur-Rayakottai Dharmapuri Sec. -4 lane.

(3.) Ultimately, the 3rd Respondent had awarded a Compensation of a sum of Rs.1,29,49,753.00 for the acquisition of the Petitioner's land. Dissatisfied with the said Compensation, the Petitioner had preferred an Arbitration Petition under Sec. 3-G(5) of the National Highways Act before the 2nd Respondent. The 2nd Respondent vide his Order, dtd. 11/3/2023 had enhanced the Compensation from a sum of Rs.1,29,49,753.00 to a sum of Rs.1,97,27,713.75. Challenging this Order, the Extraordinary jurisdiction of this Court under Article 226 of the Constitution of India has been invoked.