Pradesh vs State Of Himachal
2021 Latest Caselaw 4163 HP

                                1

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 25th DAY OF AUGUST, 2021

                            BEFORE




                                                            .

           HON'BLE MR. JUSTICE AJAY MOHAN GOEL





                  CIVIL WRIT PETITION No. 5582 of 2020
     Between:-
     KADSHI RAM, SON OF SHRI





     RAM DASS, AGED 54 YEARS,
     RESIDENT    OF    VILLAGE
     KHAROA,    POST    OFFICE
     RAILLA, SUB TEHSIL SAINJ,
     DISTRICT KULLU, HIMACHAL

     PRADESH.

                                                   ...PETITIONER
     (BY MR. MAAN SINGH, ADVOCATE)

     AND



1.   STATE     OF     HIMACHAL
     PRADESH           THROUGH
     SECRETARY (MULTI-PURPOSE




     PROJECTS AND POWER) TO
     THE     GOVERNMENT      OF





     HIMACHAL PRADESH, SHIMLA-
     2.
2.   NATIONAL HYDRO-ELECTRIC





     POWER        CORPORATION
     LIMITED    THROUGH     ITS
     MANAGING         DIRECTOR,
     REGISTERED OFFICE NHPC
     OFFICE COMPLEX, SECTOR-33,
     FARIDABAD, HARYANA.

3.   GENERAL MANAGER, PARBATI
     HYDRO-ELECTRIC       PROJECT,
     STAGE III, VILLAGE BIHALI AND
     POST OFFICE LARJI, SUB
     TEHSIL      SAINJ,   DISTRICT
     KULLU, HIMACHAL PRADESH.




                                           ::: Downloaded on - 31/01/2022 22:56:47 :::CIS
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4.    DEPUTY        COMMISSIONER,
      KULLU,    DISTRICT    KULLU,
      HIMACHAL PRADESH.
5.    LAND             ACQUISITION
      COLLECTOR, PARBATI HYDRO-




                                                                   .
      ELECTRIC PROJECT, BIHALI,





      POST OFFICE LARJI, SUB
      THSIL SAINJ, DISTRICT KULLU,
      HIMACHAL PRADESH.





                                                   ....RESPONDENTS

     (M/S SUMESH RAJ & SANJEEV SOOD,




     ADDITIONAL ADVOCATE GENERALS WITH
     M/S J.S. GULERIA & KAMAL KANT
     CHANDEL,          DEPUTY          ADVOCATE
     GENERALS, FOR R-1, R-4 & R-5

     M/S C.N. SINGH AND DEVENDER K.
     SHARMA, ADVOCATES, FOR R-2 AND R-3)

___________________________________________________________
     This petition coming on for orders this day, the Court passed the
following:



                                JUDGMENT

By way of this writ petition, the prayer made by the petitioner,

inter alia, is for issuance of direction to the respondents to finalize/approve

the supplementary Award No. 19A, dated 21.6.2007.

2. Learned counsel for the petitioner has drawn the attention of

the Court to a Communication, dated 15.06.2021, appended with the

rejoinder as Annexure P/5 and he submits that the petitioner will be satisfied

in case this petition is disposed of with the direction that Communication,

dated 15.06.2021 (Annexure P/5) be taken to its logical conclusion by the

concerned authorities within some time bound period.

3. Learned Additional Advocate General submits that the needful

shall be done within a period of eight weeks.

4. Accordingly, this petition is disposed of by taking the statement

.

of learned Additional Advocate General on record that the needful shall be

done within a period of eight weeks from today. It is clarified that this Court

has not made any observation on the merits of the case. Miscellaneous

applications, if any, also stand disposed of.

August 25, 2021
                          r           to              (Ajay Mohan Goel)
                                                          Judge

 (bhupender)