Himachal Pradesh High Court
2 vs Unknown on 24 September, 2021
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 24th DAY OF SEPTEMBER, 2021
.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
REVIEW PETITION No. 88 of 2021
Between:-
1.
2.
r to
SHIVENDER SINGH, AGE 35 YEARS, SON OF
SH. RANJEET SINGH,
SHALENDER SINGH, SON OF
SH. RANJEET SINGH,
BOTH ARE RESIDENTS OF VILLAGE
MAGROW, TEHSIL PACHHAD, DISTRICT
SIRMOUR, H.P.
3. KULDEEP SINGH,
SON OF LATE SHRI LACHHMI SINGH,
4. ROOP SINGH, SON OF LATE
SH. LACHHMI SINGH,
5. RATTAN SINGH, SON OF LATE
SH. LACHHMI SINGH (DECEASED) THROUGH
LEGAL REPRESENTATIVES:-
a. SANJEEV KUMAR SON
B. SURAJ SON
C. SAPNA DAUGHTER;
D. REENA DAUTHER;
E. KRISHNA DEVI WIDOW: OF LATE RATTAN SINGH, ALL
RESIDENTS OF VILLAGE CHAUNRI (KUFTU THALEDE KI
BEHD), UP TEHSIL NARAG, DISTRICT SIRMAUR,
HIMACHAL PRADESH.
6. SUNDER SINGH, SON OF LATE SH. LACHHMI SINGH.
7. RAVINDER SINGH SON OF LATE SH. LACHHMI SINGH.
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8. NARINDER SINGH, SON OF LATE SH. LACHHMI SINGH,
(DECEASED) THROUGH LEGAL REPRESENTATIVES:
.
a. ROHIT; SON
b. MOHIT SON;
c. SMT. URMILA DEVI WIFE, OF LATE NARENDER SINGH,
ALL RESIDENTS OF VILLAGE CHAUNRI (KUFTU THALEDE
KI BEHD), UP TEHSIL NARAG, DISTRICT SIRMAUR,
HIMACHAL PRADESH.
9. SMT. KANTA DEVI, D/O LATE SH. LACHHMI SINGH,
10.
11.
12.
SMT. BALA DEVI, D/O LATE SH. LACHHMI SINGH,
SMT. TARA DEVI D/O LATE SH. LACHHMI SINGH,
YASHPAL SINGH, SON OF SH. ROOP SINGH,
13. SATPAL SINGH, SON OF SH. ROOP SINGH,
14. SMT. LEELA DEVI, WIDOW OF SH. ROOP SINGH,
15. SMT. SUNPA DEVI WIDOW OF SH. ATTAR SINGH,
16. GEETA RAM, SON OF SH. TEHAL DASS,
17. JASPAL SINGH, SON OF TEHAL DASS,
18. SUKH RAM, SON OF SH. BAJIRU RAM,
19. JAGMOHAN LAL, SON OF SH. GARIB DASS,
20. MANOHAR LAL, SON OF SH. GARIB DASS,
21. SHAMSHER SINGH, SON OF SH. MAHANDER PAL,
22. DHARAM SINGH, SON OF SH. MAHANDER PAL,
23. SH. KARAM SINGH, SON OF SH. MAHANDER PAL,
24. NAVEEEN SON OF SH. DEVI RAM,
25. SMT. LEELA DEVI, D/O SH. DEVI RAM,
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ALL RESIDENTS OF VILLAGE THANA-KAVARI,
P.O. DARON-DEVERIA, TEHSIL PACHHAD,
DISTRICT SIRMOUR, H.P.
.
26. SH. CHOUNKIA SON OF SH. KAPURIA (DECEASED)
THROUGH LEGAL REPRESENTATIVES:
a) KEWAL RAM;
b) RAM LAL;
c) DINESH CHAND;
d) NARESH CHAND; SONS OF LATE CHOUNKIA RAM,
ALL RESIDENTS OF VILLAGE BATAHAN (DARO DEVARIA),
UP TEHSIL NARAG, DISTRICT SIRMAUR, HIMACHAL
PRADESH.
ALL RESIDENTS OF VILLAGE THANA-KAVARI, P.O. DARON-
DEVERIA, TEHSIL PACHHAD, DISTRICT SIRMOUR, H.P.
......PETITIONERS.
(BY SH.RUPINDER SINGH THAKUR,
ADVOCATE)
AND
1. LAND ACQUISITION COLLECTOR,
HIMACHAL PRADESH PUBLIC WORKS
DEPARTMENT,(SOUTH ZONE) WINTER FIELD,
SHIMLA-3.
2. THE STATE OF HIMACHAL PRADESH
THROUGH DISTRICT COLLECTOR AT NAHAN,
DISTRICT SIRMOUR, H.P.
3. THE EXECUTIVE ENGINEER,
HP PWD DIVISION RAJGARH,
DISTRICT SIRMOUR, H.P.
......RESPONDENTS
(SH. ASHOK SHARMA, ADVOCATE
GENERAL WITH SH. VINOD THAKUR,
SH. SHIV PAL MANHANS, ADDITIONAL
ADVOCATE GENERALS AND
SH. BHUPINDER THAKUR,
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4
DEPUTY ADVOCATE GENERAL,
FOR RESPONDENTS NOS. 1 TO 3)
.
This review petition coming on for admission
after notice this day, the Court passed the following:
ORDER
The parties are ad idem that the judgment
rendered by this Court on 27.08.2021 in RFA No. 144 of
2019, in case titled Shivender Singh and others vs.
Land Acquisition Collector and others, is required to be
recalled as the issue raised in this appeal is not covered by
RFA No. 370 of 2014 titled 'The Renuka Dam Project
and another vs. Sh. Surender Singh and others,
along with connected matters, decided on 02.11.2018, as
has otherwise been held by this Court.
2. Consequently, the review petition is allowed and
the judgment dated 27.08.2021 is ordered to be recalled
insofar as it relates to RFA No. 144 of 2019. Pending
application, if any, also stands disposed of.
RFA No. 144 of 2019.
The appeal is ordered to be restored to its
.
original number.
(Tarlok Singh Chauhan)
Judge
24th September, 2021.
(krt)
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