______________________________________________________________ vs Shri Roop Lal And Another
2022 Latest Caselaw 11745 HP

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      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                                      RFA No. 47 of 2014




                                                                                                         .
                                          Date of Decision 29.12.2022





______________________________________________________________
NTPC Limited, Kol Dam Hydro Power Project             ....Appellant.
                                 Vs.





Shri Roop Lal and another                                                                            .....Respondents.

Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge





Whether approved for reporting?1
For the appellant:                                          Mr. Neeraj Gupta, Senior Advocate, with M/s
                                                            Ajeet Singh Jaswal and Pranjal Munjal,
                                                            Advocates.


For the respondents:                                        Mr. R.K. Bansal, Advocate, for respondent No.
                                                            1.

                                                            M/s Sumesh Raj, Dinesh Thakur and Sanjeev
                                                            Sood, Additional Advocate Generals, for


                                                            respondent No. 2.

Ajay Mohan Goel, Judge (Oral):

Learned counsel for the parties are ad idem that this appeal is

squarely covered by the judgment of this Court in NTPC Limited, Kol Dam,

Barmana Vs. Babu Ram and another, RFA No. 792 of 2012 and this appeal be

disposed of with the direction that the findings so returned by the Co-ordinate

Bench in RFA No. 792 of 2012 shall mutatis mutandis apply to this appeal also.

2. Accordingly, this appeal is disposed of with the direction that the

findings returned by the Co-ordinate Bench of this Court in NTPC Limited, Kol

Dam, Barmana Vs. Babu Ram and another, RFA No. 792 of 2012 shall mutatis

1 Whether the reporters of the local papers may be allowed to see the Judgment?

mutandis apply to this appeal also and all directions so issued by the Co-ordinate

Bench shall be construed as having been issued in this appeal also. Miscellaneous

.

applications, if any, also stand disposed of.

                                                      (Ajay Mohan Goel)





                                                          Judge
December 29, 2022
    (bhupender)




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