Himachal Pradesh High Court
Himachal Pradesh State ... vs Amar Singh & Others on 6 December, 2022
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
RFA No.4097 of 2013, a/w RFA No.4095
of 2013, RFA No.4096 of 2013, RFA
No.4099 of 2013, RFA No.4102
of 2013, RFA No.374 of 2015.
Decided on: 06.12.2022
RFA No.4097 of 2013
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Amar Singh & others .... Respondents.
RFA No.4095 of 2013
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Lekh Raj (deceased) through his
LRs. Soma Devi & others .... Respondents.
RFA No.4096 of 2013
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Joundu & another .... Respondents.
RFA No.4099 of 2013
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
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Pardeep Kumar & others .... Respondents.
RFA No.4100 of 2013
.
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Babu Ram & others .... Respondents.
RFA No.4101 of 2013
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Amin Chand & Another .... Respondents.
RFA No.4102 of 2013
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Karuna Kumari & another .... Respondents.
RFA No.374 of 2015
Himachal Pradesh State Electricity
Board ....Appellant.
Versus
Bakshi Ram & others .... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the appellant(s) : Mr. Tara Singh Chauhan, Advocate,
in all the petitions.
1
Whether reporters of the local papers may be allowed to see the judgment?
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For the Respondents : Mr. Romesh Verma, Advocate, for the
respondents No.1 and 2 in RFA
No.4097 of 2013 and none for
.
respondent No.3.
None for respondents No.1 to 3
in RFA No.4095 of 2013, M/s
Sumesh Raj, Dinesh Thakur,
Additional Advocates General, for
respondent No.4/State
None for respondent No.1 in RFA
No.4096 of 2013 and M/s Sumesh
Raj, Dinesh Thakur, Additional
Advocates General, for respondent
No.2/State
None for respondents No.1 to 4 in
RFA No.4099 of 2013 and M/s
Sumesh Raj, Dinesh Thakur,
Additional Advocates General, for
respondent No.5/State.
Mr. Rajiv Rai, Advocate, for
respondents No.1 to 3 in RFA
No.4100 of 2013, Ms. Richa Thakur,
Advocate, for respondent No.5, M/s
Sumesh Raj, Dinesh Thakur,
Additional Advocates General, for
respondent No.6/State, none for
respondent No.4.
Ms. Richa Thakur, Advocate, for
respondent No.1 in RFA No.4101 of
2013, M/s Sumesh Raj, Dinesh
Thakur, Additional Advocates
General, for respondent No.2/State
Mr. Satish Sharma, Advocate, for
respondent No.1 in RFA No.4102 of
2013, M/s Sumesh Raj, Dinesh
Thakur, Additional Advocates
General, for respondent No.2/State
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Ms. Richa Thakur, Advocate, for
respondents No.1 to 12 in RFA
No.374 of 2015, M/s Sumesh Raj,
.
Dinesh Thakur, Additional
Advocates General, for respondent
No.13/State
Ajay Mohan Goel, Judge (Oral)
With the consent of the parties, all these appeals are
being disposed of by a common order.
When the matter was listed today, learned Counsel for
the appellant pointed out that the matters are squarely covered by
the judgment passed by Hon'ble Coordinate Bench of this Court in
RFA No.4175 of 2013, titled Himachal Pradesh State Electricity
Board Limited Versus Banti Devi and another, decided on
29.04.2014.
2. The Court stands informed apprised that in all other
cases, the amount which has been awarded by learned Reference
Court in favour of the land owners is Rs.10,000/ per Marla,
whereas in RFA No.4097 of 2013, the amount has been awarded
by learned Reference Court is Rs.20,000/ per Marla.
3. Therefore, in these circumstances, these appeals are
disposed of with the direction that the findings returned by Hon'ble
Coordinate Bench of this Court in RFA No.4175 of 2013, titled
Himachal Pradesh State Electricity Board Limited Versus Banti
Devi and another, decided on 29.04.2014, shall mutatis mutandi
apply to these petitions also and all directions so issued by Hon'ble
Coordinate Bench shall be construed as having been issued in
these appeals also.
.
4. Pending miscellaneous applications, if any, also stand
disposed of. Interim order, if any, stands vacated.
(Ajay Mohan Goel)
Judge
December 06, 2022
(Rishi) r
