Smt. Meera vs Unknown
2021 Latest Caselaw 3947 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

              ON THE 16th DAY OF AUGUST 2021




                                                        .

                           BEFORE
           HON'BLE MR. JUSTICE RAVI MALIMATH,
                     ACTING CHIEF JUSTICE





                             &
         HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





            CIVIL WRIT PETITION No. 2072 of 2019

         Between:-


1.       SMT. MEERA
         WIDOW OF LATE
         SH. DULA RAM,
         AGED ABOUT 55 YEARS,
         RESIDENT OF VILLAGE DEED BAGGAR,



         TEHSIL DADAHU,
         DISTT. SIRMOUR, H.P.




    2.   SH. ANUBHAV,
         SON OF LATE





         SH. DULA RAM,
         VILLAGE DEED BAGGAR,
         TEHSIL DADAHU,
         DISTT. SIRMOUR, H.P.





    3.   MS. DIMPLE,
         DAUGHTER OF LATE
         SH. DULA RAM,
         VILLAGE DEED BAGGAR,
         TEHSIL DADAHU,
         DISTT. SIRMOUR, H.P.

    4.   MS. ANKUR
         DAUGHTER OF LATE
         SH. DULA RAM,
         VILLAGE DEED BAGGAR,
         TEHSIL DADAHU,




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             DISTT. SIRMOUR, H.P.
                                              .....PETITIONERS




                                                                 .
            (BY SH. SUDHIR THAKUR, SENIOR ADVOCATE





             WITH MR. KARUN NEGI, ADVOCATE)

             AND





1.           STATE OF H.P
             THROUGH PRINCIPAL
             SECRETARY, SECRETARIAT,
             SHIMLA-I

2.          HIMACHAL PRADESH
            POWER CORPORATION LTD.
            (HPPCL) THROUGH IT'S

            GENERAL MANAGER,


            HIMFED BHAWAN,
            SHIMLA-9

3.          THE RENUKA JI DAM
            PROJECT THROUGH



            ITS GENERAL MANAGER,
            HPPCL TEHSIL DADAHU,
            DISTT. SIRMOUR, H.P.




                                            .....RESPONDENTS





            (SHRI ASHOK SHARMA,
             ADVOCATE GENERAL WITH
             SHRI RANJAN SHARMA,
             SHRI VIKAS RATHORE,





             SMT. RITTA GOSWAMI,
             ADDL. ADVOCATES GENERAL
             AND SMT. SEEMA SHARMA,
             DY. ADVOCATE GENERAL, FOR
             RESPONDENT NO. 1.

        (SHRI VIKAS MISHRA, ADVOCATE,
         FOR RESPONDENTS NO.2 AND 3.)
 _______________________________________________________

                This petition coming on for orders this day, Hon'ble Mr.

     Justice Ravi Malimath, passed the following:




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                               ORDER

Learned counsel for the petitioners states that the issue

.

raised in the instant petition is squarely covered by the judgment

rendered by a Coordinate Bench of this Court in LPA No. 64 of

2019, titled Himachal Pradesh Power Corporation Ltd. & others

versus Sat Dev Singh & another, decided on 2nd January, 2020.

2. In view of the submission made, the petition is disposed

off in terms of the aforesaid judgment.

r Pending miscellaneous

applications are also disposed off.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge

16th August, 2021,

(vs/rohit)