Whispering Pines Resorts Pvt. ... vs Union Of India And Others
2021 Latest Caselaw 1194 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                      CWP No. 677 of 2019 with
                                              CWP No. 63 of 2020




                                                                    .
                                 Decided on: February 23, 2021





     ____________________________________________________________
     1.    CWP No. 677 of 2019
           Whispering Pines Resorts Pvt. Ltd. Moti Tibba
                                                   .........Petitioner





                                Versus

             Union of India and others                ...Respondents
     2.      CWP No. 63 of 2020
             Whispering Pines Resorts Pvt. Ltd. Moti Tibba





                                                     .........Petitioner
                                  Versus

             Union of India and others                              ...Respondents

     ____________________________________________________________

     Coram
     Hon'ble Mr. Justice Sandeep Sharma, Judge.
     Whether approved for reporting1?
     ____________________________________________________________
     For the petitioner:    Mr. Jyotirmay Bhatt and Mr. Amar


                            Pratap Singh, Advocates

     For the respondents:           Mr. Balram Sharma, Assistant




                                    Solicitor General of India, for the
                                    respondent-Union of India





                            Mr. Arvind Sharma and Mr. Sudhir
                            Bhatnagar, Additional Advocates
                            General with Ms. Svaneel Jaswal,





                            Deputy Advocate General and Mr.
                            Sunny       Dhatwalia,     Assistant
                            Advocate     General,     for    the
                            respondent-State.
     ____________________________________________________________
     Sandeep Sharma, J. (Oral)

Whether reporters of the Local papers are allowed to see the judgment? .

Learned Counsel appearing for the petitioner(s) fairly

states that pursuant to order dated 7.1.2021, Collector Sub

.

Division, Dalhousie, District Chamba, has disposed of the

application for release of award amount, whereby compensation

amount deposited in the Bank has been ordered to be released,

as such, both the petitions have been rendered infructuous,

same may be disposed of accordingly.

2. Learned Counsel appearing for the petitioner(s), while

inviting attention of this Court to aforesaid order passed by

Collector Sub Division, which is taken on record, contends that

though formal order for release of award amount has been

passed but till date, neither any cheque nor any demand draft,

in favour of the petitioner(s) has been issued.

3. Learned Assistant Solicitor General of India states that

though as per practice prevalent in the Department, amount is

always transferred in the bank account of the beneficiary, but

otherwise also, cheque/Demand Draft, if required, shall be

positively issued within a period of ten days from today.

4. Consequently, in view of above, both the writ petitions

are disposed of as infructuous, with the direction to Collector

Sub Division, Dalhousie to ensure that the compensation

amount ordered to be released vide order dated 20.2.2021, is

actually paid to the petitioner(s), within ten days. Besides Mr.

Balram Sharma, learned Assistant Solicitor General of India,

Mr. Sudhir Bhatnagar, learned Additional Advocate General also

.

undertakes to apprise the aforesaid officer with regard to

passing of the instant order, enabling him to do the needful

within the time stipulated by this Court.

All pending appellations stand disposed of.

(Sandeep Sharma) Judge February 23, 2021 (Vikrant)