E.DURAIRAJ Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the claimants, whose lands were acquired by the National Highways Department under the National Highways Act. The appellants did not contest the acquisition of land, but contested the claim of compensation in terms of Section 30(2) of the National Highways Act. The Competent Authority determined the compensation payable. The appellants were not satisfied with the compensation paid and therefore, challenged the orders by filing Petitions under Section 34 of the Arbitration and Conciliation Proceedings Act, 1996. The said petitions were heard by the learned Principal District Judge, Tiruchirappalli. By the impugned orders, they were dismissed on the ground that the petitioners do not fall within Section 34 of Arbitration and Conciliation Act. Challenging the correctness of the said orders, these Civil Miscellaneous Appeals have been filed.

(2.) Heard Mr.P.Arun Jayatram, learned counsel appearing for the appellants, Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents 1 and 2 and Mr.C.Arul Vadivel @ Sekar, learned Standing Counsel appearing for the third respondent in these Civil Miscellaneous Appeals.

(3.) Heard.