The Renukaji Dam Project & Anr. vs . Arjun Singh & Ors.
2022 Latest Caselaw 11514 HP

The Renukaji Dam Project & anr. Vs. Arjun Singh & Ors.

.

CMP No.18000 of 2022 in RFA No.459 of 2019

26.12.2022 Present: Mr. Shashi Shirshoo, Advocate, for the non-

applicants/appellants.

Mr. Anirudh Sharma, Advocate, for the applicants/respondents No.1 to 3.

Mr. P.K. Bhatti, Additional Advocate General, for the non-applicant/respondent No.4.

r to The present application has been filed on behalf

of applicants/respondents No.1 to 3 for the release of

awarded amount lying deposited in the Registry of this

Court.

As per the applicants, they require the

compensation amount for their day-to-day expenses and to

maintain themselves as after the acquisition of land, they

have been deprived of their source of livelihood and also to

meet the expenses for the settlement of their children.

Learned counsel for the non-applicants/

appellants has stated at bar that no appeal has been

preferred against the judgment dated 12.11.2021 passed by

this Court in RFA No. 459 of 2019 and he has no objection,

in case the present application is allowed.

In view of the averments made in the

application, which is duly supported by the affidavits of the

applicants, the present application is allowed and the

awarded amount lying deposited in the Registry of this Court

be released alongwith up-to-date interest in favour of the

.

applicants/respondents No.1 to 3, as per their respective

shares, after proper verification and identification, by

remitting the same to their respective bank accounts, details

of which have been mentioned in para-4 of the application.

Application stands disposed of accordingly.

                  r        to               ( Sushil Kukreja )

    December 26, 2022                            Judge
        (VH)