Madras High Court
The Project Director vs Narasimman ... 1St on 10 August, 2023
W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.08.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019 &
W.M.P.Nos.10077, 10082, 10085, 10088 & 10457 of 2019
The Project Director,
Project implementation Unit,
National Highways Authority of India,
SRI TOWERS, 3rd Floor,
DP-34(SP) Industrial Estate,
Guindy, Chennai – 600 032.
...Petitioner in all W.Ps.
Vs.
Narasimman ... 1st Respondent in W.P.No.10586 of 2019
Ramachandiran ... 1st Respondent in W.P.No.10589 of 2019
Nallappan ... 1st Respondent in W.P.No.10591 of 2019
Renuka ... 1st Respondent in W.P.No.10595 of 2019
Ravi ... 1st Respondent in W.P.No.10598 of 2019
The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur. ... 2nd Respondent in all W.Ps.
Common Prayer : Writ Petition filed Under Article 226 of the Constitution
of India, to issue a Writ of Certiorari calling for the records pertaining to the
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W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019
impugned order passed by the second respondent herein in
RC.No.8525/2015/F2/Arbt, dated 09.08.2018 and quash the same.
For Petitioner
in all W.Ps. : Mr.G.Karthikeyan,
Senior Counsel
For Respondent 1
in W.P.Nos.10595
10598 of 2019 : No appearance
For Respondent 1
in W.P.Nos.10586,
10589 & 10591
of 2019 : Mr.Ravichandran Sundaresan
For Respondent 2
in all W.Ps. : Mr.D.Ravichander,
Special Government Pleader
COMMON ORDER
These writ petitions have been filed challenging the order passed by
the second respondent in RC.No.8525/2015/F2/Arbt, dated 09.08.2018.
2. Learned Senior Counsel appearing on behalf of the petitioners
mainly contended that the Judgment of the Division Bench of this Court
reported in 2018 (4) CTC 263 has been stayed by the Hon'ble Supreme
Court in SLP (C) Diary No.36319 of 2018 dated 19.11.2018.
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W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019
3. The Division Bench of the Madras High Court held that the period
of limitation is inapplicable for statutory arbitration under section 3G of the
National Highways Act, 1956. Since the issue is subjudice before the Apex
Court, the petitioners are at liberty to reopen the arbitration
award/arbitration proceedings as the case may be, subject to the final orders
to be passed by the Hon'ble Supreme Court of India.
4. With this liberty, the writ petitions stand disposed of. No costs.
Consequently, connected miscellaneous petitions are closed.
10.08.2023
nl
Index : Yes
Speaking Order
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W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019
To
The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur.
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W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019
S.M.SUBRAMANIAM, J.
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W.P.Nos.10586, 10589, 10591, 10595 & 10598 of 2019
10.08.2023
https://www.mhc.tn.gov.in/judis
