The Project Director vs Sunil Kumar
2021 Latest Caselaw 18225 Ker

WA No.1106/2021                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                             &
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                  Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                                     WA NO. 1106 OF 2021

        AGAINST JUDGMENT DATED 16.10.2020 IN WP(C) 3479/2020 OF THIS COURT.

                                            ---

   APPELLANT/2ND RESPONDENT:

      THE PROJECT DIRECTOR,

      NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI),

      PROJECT IMPLEMENTATION UNIT, NO.310-A,

      CHANDRANAGAR EXTENSION,CHANDRANAGAR P.O.,

      PALAKKAD, KERALA-678007.

    BY ADV.SRI.SALIL NARAYANAN K.A.

   RESPONDENTS/PETITIONER & RESPONDENTS 1,3 & 4:

    1.SUNIL KUMAR,AGED 50 YEARS,S/O.GOPALAN, KADAVIL HOUSE,

      VATTAKKALLU,MUDICODE,P.O.PATTIKKAD,THRISSUR DISTRICT-680652.

    2.THE UNION OF INDIA REPRESENTED BY ITS SECRETARY,

      MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,NEW DELHI-110 001.

    3.THE ARBITRATOR AND DISTRICT COLLECTOR,THRISSUR-680 001.

    4.THE SPECIAL DEPUTY COLLECTOR SLAO & CALA,NHDP,

      THRISSUR-680 001.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay all further proceedings pursuant to the judgment in W.P.(C)
   3479/2020 dated 16/10/2020 pending disposal of this Writ Appeal.

                                                                              P.T.O.
 WA No.1106/2021                               2/2




         This Writ Appeal coming on for admission on 03.09.2021 upon perusing
   the   appeal memorandum, the court on the same day passed the following:

                                         ORDER

Similar writ appeals have already been admitted. Following the same,instant writ appeal is admitted.

Issue notice to respondent No.1 by speed post returnable within two weeks.

Post instant writ appeal along with WA Nos.804,805 and 806 of 2021.

03/09/2021 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

03-09-2021 /True Copy/ Assistant Registrar