Calcutta High Court (Appellete Side)
Goutam Roy & Anr vs The State Of West Bengal & Ors on 8 November, 2019
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
Item No.52 08.11.2019
Ct. 21 bm/JR W.P. 9521 (W) of 2019 Goutam Roy & Anr.
-Vs.-
The State of West Bengal & Ors. Mr. Partha Pratim Roy, Mr. Dyutiman Banerjee, Mr. Satyam Mukherjee, ...for the petitioner Mr. Samit Sanyal, Mrs. Manika Roy, ...for NHAI Heard learned advocates appearing for the parties. Petitioners claim relief for redetermination of the award passed by the arbitrator in respect of the land in question under the relevant provision of law since he is not satisfied with the award.
According to me, this is not an appropriate forum for redressal of his grievance against the award in question passed by the learned arbitrator. In view of this fact, I am not inclined to entertain this writ petition.
However, the petitioners are free to seek remedy before the appropriate statutory forum available to them in accordance with law.
(Md. Nizamuddin, J.)