Balakrishna Pillai Vs Union Of India
.... M.K., counsel for the petitioners in W.P.(C.) No.27217/2019 and W.P.(C.) No.1445/2021. I also heard Adv.Salil Narayanan and Adv.Mathews K Philip, Standing Counsel for the NHAI. I also heard the Government Pleader. 14. Adv.Mohammed Shah reiterated his contentions in his writ petition. Accord ...
High Court Of Kerala
Project Director, Project Implementation Unit Vs P.V. Krishnamoorthy & Ors.
.... amieson, 34 L.T. 62) but if the dedication to the public is clear, a thoroughfare is not essential to a highway, e.g. cul desac may be a highway. – Rugby Trustees v. Merryweathers, 103 E. R. 109. The common definition of a “highway” is that it is a way leading from one marked town or inhabi ...
Supreme Court Of India
Hotel Astiya Grande, Represented By Its Proprietor P. Surendran Vs State of Kerala
.... onstruction of new roads/bye-passes for such traffic, or on account of further notifications/orders denotifying it as Highways or notifying other roads as Highways in its earlier place, the Deputy Commissioners will be at liberty, for reasons to be recorded, to accord permission to operate and grant ...
High Court Of Kerala
Chetna Society and Others Vs Chief General Manager (Technical) and Others
.... own area limits, but in no case within five kilometers of those limits, for reasons to be recorded in writing by the executing authority. Under the second proviso, where a section of the national highway, permanent bridge, bypass or tunnel is constructed within municipal or local town area limits or ...
Allahabad High Court
Desh Raj Kharera and Others Vs Union of India and Others
.... 015 to start disbursing the payments from Escrow account at the earliest, and had also addressed a letter to NHAI requesting it to consider the deferment of its revenue share and had agreed for repayment of that amount alongwith interest commencing from November, 2015 to be completely repaid by Marc ...
Rajasthan High Court (Jaipur Bench)
Soma Isolux NH One Tollway Private Limited Vs Harish Kumar Puri and Others
.... provisions of definition of Toll Plaza and Concession Agreement. Therefore, the Independent Engineer observed that he could not decide against the provision of Concession Agreement. 39. Learned Counsel representing the NHAI although related the past history in great detail regarding denial of pe ...
Supreme Court of India
Association of Management of Coimbatore Anna University Affiliated Colleges Vs National Highways Authority of India and M.V.R. Infrastructure and Tollways Pvt. Ltd.
.... 14 of the said Act, the Authority has entered into an agreement with M/s. M.V.R. Infrastructure Tollways Private Limited having its registered office at Flat No. 913, 9th Floor, Varuna Block, Myhome, NAVADWEEPA Hi-Tech City, Madhapur, Hyderabad - 500 081 (hereinafter referred to as the Concessionai ...
Madras High Court
National Highways Authority of India Vs R.S.B. Projects Ltd.
.... formance security in the form of a bank guarantee in the form given u/s 7 would constitute sufficient ground for cancellation of the award or forfeiture of the bid security. He submitted that the form of agreement was never signed. After NHAI withdrew the letter dated 28th July 1999 whereby it had p ...
Delhi High Court
M/s B.S.S. Projects Private Limited Vs Government of India and Others
.... and appended to this Contract as Schedule I for any reason whatsoever, under any circumstance. (c) The Contractor shall not be allowed to make its own interpretation about a particular type of vehicle attracting a particular rate so as to charge a higher rate from a particular type of vehicles. D ...
Andhra Pradesh High Court
VHCPL-ADCC Pingalai Infrastructure Pvt. Ltd. and Another Vs Union of India (UOI) and Others
.... other stipulations in the Concession Agreement of 2004. The argument of the petitioner based on lack of punctuation severing the two portions is, therefore, not acceptable. 123. We may now examine the scheme of Article 14 of the Concession Agreement of 2004. Sub-article (b) of Article 14.1 enable ...
Delhi High Court
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