Citation : 2022 Latest Caselaw 4032 Ker
Judgement Date : 5 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 12388 OF 2021
PETITIONER:
ABDUL KHADAR C A, AGED 57 YEARS
S/O. ABDUL HAJI, SOMSOM MANSIL,
CHALA ROAD P.O. VIDYANAGAR,
KASARGOD DISTRICT 671 123.
BY ADV C.DINESH
RESPONDENTS:
1 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY THE PROJECT OFFICER,
KASARAGOD DISTRICT 671 121.
2 SPECIAL DEPUTY COLLECTOR,
LAND ACQUISITION (NH), ANAGOOR,
KASARGODE P.O. KASARAGOD DISTRICT 671 121.
3 SPECIAL TASILDAR,LAND ACQUISITION (NH), ANAGOOR,
KASARGODE P.O. KASARAGOD DISTRICT 671 121.
BY ADV
MATHEWS K.PHILIP - SC
SMT.MABLE.C.KURIAN. - SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 12388/21
2
JUDGMENT
When this matter was called today, learned counsel on both
sides were ad idem that the arbitration with respect to the
disputes between them is now pending before the competent
Authority.
In the afore circumstances, I close this Writ Petition;
leaving open all contentions to be pursued by the parties
appropriately, either during the arbitration proceedings, or to be
impelled by filing a new Writ Petition, if it is so warranted at
that time.
Sd/-
RR DEVAN RAMACHANDRAN
JUDGE
WPC 12388/21
APPENDIX OF WP(C) 12388/2021
PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE VALUATION REPORT OBTAINED UNDER THE RIGHT TO INFORMATION ACT DATED 01.02.2021.
Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT IN THE MONTH OF JULY 2020. Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 17.2.2021.
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