NARWAR SINGH Vs. NATIONAL HIGHWAY AUTHORITY

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has called in question the legality, validity and propriety of the order dated, 11-10-2017 whereby the learned Arbitrator/Commissioner has rejected the appeal of the petitioner.

(2.) Shri Rahul Rawat, learned counsel for the petitioner criticized this order by contending that the petitioner's appeal was running in eight pages. Alongwith the appeal, relevant documents were also filed. Learned Commissioner has recorded that the application was filed. Written statement was also filed by contending that the compensation is rightly quantified.

(3.) Thereafter, without assigning any reason, the Appellate Authority has rejected the appeal. Thus, the Appellate order may be set aside and the Appellate Authority may be directed to decide the appeal in accordance with law.