Chattar Singh vs The National Highway
2021 Latest Caselaw 5039 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

              ON THE 25th DAY OF OCTOBER, 2021
                          BEFORE




                                                     .
           HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





             CIVIL WRIT PETITION No.4453 of 2020
     Between:-





     1.     CHATTAR SINGH,
            SON OF SHRI PHALEL SINGH;
     2.     KARAM SINGH,
            SON OF SHRI PHALEL SINGH;
     3.     PRITAM SINGH,





            SON OF LATE GULAB SINGH
            (SINCE DECEASED), THROUGH
            HIS LEGAL REPRESENTATIVES,
            WHICH ARE MENTIONED HERE-IN-BELOW:-

            3(A) SMT. PHOOLAN DEVI,
                 MOTHER OF LATE

                 SHRI PRITAM SINGH,
                 WIFE OF SHRI GULAB SINGH;

            3(B) SMT. ANITA, WIFE OF


                 LATE SHRI PRITAM SINGH;
            3(C) MS. HIMANSHI, DAUGHTER
                  OF LATE SHRI PRITAM SINGH
                 (MINOR), THROUGH MOTHER,




                 SMT. ANITA, WIFE OF
                  LATE SHRI PRITAM SINGH;





     4.     DEVINDER, SON OF LATE SHRI GULAB SINGH;
     5.     PARDEEP, SON OF SHRI CHATTAR SINGH;
     6.     NARENDER SINGH, SON OF SHRI CHATTAR SINGH;





     7.     BHUPENDER, SON OF SHRI KARAM SINGH;
     8.     UPENDER, SON OF SHRI KARAM SINGH;
     9.     RAMU DEVI, DAUGHTER OF SHRI FALEL SINGH;

            ALL RESIDENTS OF VILLAGE KAWALAG, POST
            OFFICE BEOLIA, THEISL AND DISTRICT SHIMLA,
            HIMACHAL PRADESH.

                                                 .....PETITIONERS

     (BY    SH. R.K. GAUTAM, SENIOR ADVOCATE                       WITH
     MS.    MEGHA KAPUR GAUTAM, ADVOCATE)




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             AND

      1.     THE NATIONAL HIGHWAY
             AUTHORITY OF INDIA,
             THROUGH ITS PROJECT DIRECTOR,




                                                            .
             PROJECT IMPLEMENTATION UNIT,





             SHIMLA171005.

      2.     THE COMPETENT AUTHORITY-CUM-LAND
             ACQUISITION COLLECTOR-CUM-SUB





             -DIVISIONAL MAGISTRATE,
             SHIMLA (RURAL), DISTRICT SHIMLA,
             HIMACHAL PRADESH.

      3.     SMT. SAVITRI, DAUGHTER OF





             LATE SHRI SHER SINGH ALIAS DAU;

      4.     SMT. VIDYA DEVI, WIFE OF
             LATE SHRI SHER SINGH ALIAS DAU;

      5.     MOHIT, SON OF LATE SHRI RAJINDER SINGH;

      6.     YOGINDER, SON OF LATE SHRI RAJINDER SINGH;

      7.     SAVITA WIFE OF LATE SHRI RAJINDER SINGH; AND



      8.     SMT. RAJU DEVI, DAUGHTER OF LATE SHRI SHER
             SINGH ALIAS DAU:




           ALL (RESPONDENTS NO. 3 TO 8) RESIDENTS OF VILLAGE
           KAWALAG,      POST OFFICE BEOLIA, TEHISL AND





           DISTRICT SHIMLA, HIMACHAL    PRADESH.

                                                     .....RESPONDENTS





          (SH. K. D. SHREEDHAR, SENIOR ADVOCATE WITH MR.
          SAURABH AHLUWALIA, ADVOCATE, FOR RESPONDENT
          NO.1.
          SH. KUNAL THAKUR, DEPUTY ADVOCATE GENEAL, WITH
          SH. SHRIYEK SHARDA, SENIOR ASSISTANT ADVOCATE
          GENERAL, FOR RESPONDENT NO.2.
          SH. Y.P. SOOD, ADVOCATE, FOR RESPONDENTS NO. 3 TO
          7.)
    _________________________________________________________________




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                 This petition coming on for orders this day, the Court

    passed the following:

                               JUDGMENT

.

Learned counsel for the petitioners submits that he

has instructions to withdraw the present writ petition. Accordingly,

the writ petition is dismissed as withdrawn. Pending miscellaneous

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

Jyotsna Rewal Dua Judge October 25, 2021 R.Atal