Madras High Court
V.Devaraj vs The Arbitrator Cum District Collector on 9 June, 2014
Author: C.S.Karnan
Bench: C.S.Karnan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 09.06.2014 CORAM The Hon'ble Mr.Justice C.S.KARNAN W.P.No.14538 of 2014 V.Devaraj .. Petitioner Vs. 1.The Arbitrator cum District Collector, Villupuram District, Villupuram. 2.The Special District Revenue Officer (LA), National High ways No.68, Door No.3B/8. Ram Nagar Road, Swarnapuari (2nd Gate), Salem-636 004. 3.The Project Director, National Highways Authority of India, No.212-3/D3-1, Sri Nagar Colony, Narasothipatti, Salem 636 004. .. Respondents Prayer: The Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus to direct the first respondent to initiate and conduct the Arbitration proceedings under Section 3 (G) 5 and 6 of the National Highways Act based on the petitioner's representation dated 04.04.2013 and fixing the time limit to conclude the enquiry and pass an award. For Petitioner : Mr.D.Muthukumar For Respondents : Mr.T.N.Rajagopalan, Special Government Pleader - - - O R D E R
The petitioner has filed this Writ Petition seeking for a writ of mandamus to direct the first respondent to initiate and conduct the Arbitration proceedings under Section 3 (G) 5 and 6 of the National Highways Act based on the petitioner's representation dated 04.04.2013 and fixing the time limit to conclude the enquiry and pass an award.
2.Even though the petitioner has submitted his representation to the first respondent dated 04.04.2013, the first respondent has not taken any action to dispose of the same, which prompted the petitioner to move this Court for the above direction.
3.Considering the limited scope of prayer, the first respondent is directed to consider the representation of the petitioner dated 04.04.2013 and pass orders on merits and in accordance with law, after issuing notice to the petitioner and after conducting enquiry, within a period of twelve weeks, from the date of receipt of a copy of this order.
4.In the result, the writ petition is disposed of. No costs.
09.06.2014 cla Index : Yes / No. Internet: Yes / No. To
1.The Arbitrator cum District Collector, Villupuram District, Villupuram.
2.The Special District Revenue Officer (LA), National High ways No.68, Door No.3B/8. Ram Nagar Road, Swarnapuari (2nd Gate), Salem-636 004.
3.The Project Director, National Highways Authority of India, No.212-3/D3-1, Sri Nagar Colony, Narasothipatti, Salem 636 004.
C.S.KARNAN, J cla W.P.No.14538 of 2014 09.06.2014