Supriya Raju Mehta vs National Highway Authority Of ...
2021 Latest Caselaw 9242 Bom

Dusane                                         1/1             24 WP 2732.2021.doc

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                              WRIT PETITION NO.2732 OF 2021



     Mrs. Supriya Raju Mehta                            ....     Petitioner

             Vs.

     National Highway Authority of India                ....       Respondents
     & Anr.


     Mr. Rameshwar N. Gite for Petitioner
     Smt. V.S. Nimbalkar, AGP for State.

                                         Coram : NITIN W. SAMBRE, J.

Date : 14th JULY, 2021

P.C.:

1. On the issue of maintainability of the Writ Petition, against

the judgment delivered by the Principal District Judge in exercise of

powers under the provisions of National Highways Act, questioning the

award of the Arbitrator (passed by the District Collector, Sindhudurg) is

set aside, Learned counsel for the Petitioner seeks time to address.

2. Stand over to 2nd August, 2021.

( NITIN W. SAMBRE, J.)