Sudhadevi vs The State Of Madhya Pradesh
2021 Latest Caselaw 6538 MP

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                                Writ Petition No.21647/2021
                      (Sudhadevi and Others Vs. State of M. P. and Others)
                                             -1-

Indore, dated 08/10/2021

             Shri Amit Raj, learned counsel for the petitioners.

             Shri Valmik Sakargayen, learned Government Advocate for the

respondent / State.

Shri Raj submits that after passing the final award under the

National Highway Act on 21/02/2019, the impugned order is passed

unilaterally by amending the award. In view of the recent judgment of

the Division Bench passed in Smt. Indrakala Agrawal and Others

Vs. State of M.P. and Others reported in 2021(3) MPLJ 509 in

absence of any enabling provision, the award cannot be reviewed by

the said authority.

Considering the aforesaid, issue notice to the respondents on

payment of process fee within seven working days, failing which this

petition shall be liable to be dismissed without reference to this Court.

Subject to hearing the other side, till the next date of hearing,

the orders dated 13/08/2021 (Annex.-P/1) and consequential order

dated 24/08/2021 (Annex.-P/2) shall remain stayed.

Certified copy as per rules.

                       (SUJOY PAUL)                          (ANIL VERMA)
                         JUDGE                                 JUDGE
Tej

Digitally signed by
TEJPRAKASH VYAS
Date: 2021.10.08
17:29:03 -07'00'