Himachal Pradesh Power vs Unknown
2021 Latest Caselaw 5853 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 22nd DAY OF DECEMBER, 2021




                                                             .
                                 BEFORE





                HON'BLE MR. JUSTICE AJAY MOHAN GOEL

                 REGULAR FIRST APPEAL No. 111 OF 2018





    Between:-

    1. HIMACHAL PRADESH POWER





    CORPORATION     LIMITED,     HIMFED
    BHAWAN,     BELOW     B.C.S.    NEW
    SHIMLA-171009 (H.P.) THROUGH ITS
    MANAGING DIRECTOR.
    2. COLLECTOR LAND ACQUISITION,

    HPSEB, HIMFED BHAWAN, BELOW

    B.C.S. NEW SHIMLA, 171009 (H.P.)
                                                    ..........APPELLANTS

    (BY MR. VIVEK NEGI, ADVOCATE)



    AND

    1.   SOHAN SINGH, S/O LATE SH.




         BHAGAT RAM, R/O VILLAGE
         ASTANDLI, P.O. DOCHI, TEHSIL





         JUBBAL, DISTRICT SHIMLA (H.P.)
    2.   THE H.P. STATE ELECTRICITY
         BOARD,     VIDYUT    BHAWAN,





         KUMAR      HOUSE,     CHAURA
         MAIDAN,     SHINMLA-4,    H.P.
         THROUGH ITS SECRETARY.
                                                    ........RESPONDENTS

    (BY NEERAJ GUPTA, SENIOR ADVOCATE
    WITH MR. PRANJAL MUNJAL, ADVOCATE FOR
    R-1;
    MR. TARA SINGH CHAUHAN, ADVOCATE FOR
    R-2)
    ___________________________________________________________

                Whether approved for reporting:     No




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                                       2



                This appeal coming on for hearing this day, Hon'ble Mr.

    Ajay Mohan Goel, delivered the following:-




                                                              .
                                 JUDGEMENT

With the consent of the parties, this appeal is taken up

for hearing today itself.

2. Heard.

3. Learned Counsel for the parties are ad idem that the

issue raised in this appeal is squarely covered by the judgment

passed by Hon'ble Coordinate Bench of this Court in RFA No.

211of 2016, titled as HPPCL & Anr. Vs. Gopi Nand & Ors. decided

on 25.11.2019 and other connected matters and pray that this

appeal be disposed of with the direction that the findings so

returned by Hon'ble Coordinate Bench shall mutatis mutandis

apply to this appeal also.

4. Accordingly, this appeal is disposed of with the

direction that findings returned by Hon'ble Coordinate Bench of

this Court in RFA No. 211of 2016, titled as HPPCL & Anr. Vs. Gopi

Nand & Ors. decided on 25.11.2019 and other connected matters,

shall mutatis mutandis apply to this appeal also and all directions

so issued by Hon'ble Coordinate Bench shall be construed as

having been issued in this appeal also. Pending miscellaneous

application(s), if any, also stand disposed of accordingly.

5. As prayed for, excess amount, if any, be paid to the

appellants, in accordance with law and relevant rules.

.

                                                       (Ajay Mohan Goel)





                                                              Judge
    December 22, 2021
         (narender





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