Madras High Court
The Project Director vs P.Jagadeesan on 1 August, 2023
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.08.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019 &
W.M.P.Nos.7762, 7763, 7765, 7768, 7770, 7771, 7772, 7773, 7776 of 2019
In W.P.No.7040 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
Vs.
1.P.Jagadeesan
2.The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur. ..Respondents
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
impugned order passed by the second respondent herein in
RC.No.8525/2015/F2/Arbt, dated 09.08.2018 and quash the same.
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
For Petitioner : Mr.G.Karthikeyan,
Senior Counsel
For Respondent 2 : Mr.D.Ravichander,
Special Government Pleader
In W.P.No.7043 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
Vs.
1.Babu
2.The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur. ..Respondents
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
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 : Mr.G.Karthikeyan,
Senior Counsel
For Respondent 1 : No appearance
For Respondent 2 : Mr.D.Ravichander,
Special Government Pleader
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
In W.P.No.7045 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
Vs.
1.Dhanalakshmi
2.The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur. ..Respondents
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
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 : Mr.G.Karthikeyan,
Senior Counsel
For Respondent 1 : No appearance
For Respondent 2 : Mr.D.Ravichander,
Special Government Pleader
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
In W.P.No.7047 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
Vs.
1.Anitha Sathyanarayanan
2.The Arbitrator and District Collector,
Tiruvallur District, Tiruvallur. ..Respondents
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
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 : Mr.G.Karthikeyan,
Senior Counsel
For Respondent 1 : No appearance
For Respondent 2 : Mr.D.Ravichander,
Special Government Pleader
In W.P.No.7051 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
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
Vs.
1.Anandha
2.The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur. ..Respondents
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
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 : Mr.G.Karthikeyan,
Senior Counsel
For Respondent 1 : Mr.Ravichandran Sundaresan
For Respondent 2 : 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 Judgment of the Division Bench of this Court
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
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.
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
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.
01.08.2023
nl
Index : Yes
Speaking Order
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
To
The Arbitrator and District Collector,
Tiruvallur District,
Tiruvallur.
https://www.mhc.tn.gov.in/judis
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
S.M.SUBRAMANIAM, J.
nl
W.P.Nos.7040, 7043, 7045, 7047 & 7051 of 2019
01.08.2023
https://www.mhc.tn.gov.in/judis
