KANTILAL DATTATRAY MITKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend to annex Award dtd. 28/10/2021 in the above Writ Petition as Exhibit "E-1". The amendment to be carried out within a period of one week from today. Re-verification is dispensed with.

(2.) We have heard the learned Counsel for the Petitioner at some length. The grievance made in the present Petition is with reference to the supplementary award passed under Ss. 3G, 3H and 3E of the National Highways Act, 1956 in relation to the RCC structures of the Petitioner.

(3.) It is the case of the Petitioner that under the Supplementary Award dtd. 28/10/2021, the total compensation awarded to the Petitioner for his RCC structures standing on Survey No. 114 was Rs.1,73,84,792.00. Despite this, the Competent Authority under the National Highways Act, 1956 namely Respondent No. 3 has suo-moto ordered that a site inspection be carried out and called for fresh valuation. Thereafter he reduced the amount of compensation payable to the Petitioner vide his letter dtd. 20/06/2022 and which is impugned in the Petition.