Renukaji Dam Project Through Its ... vs (By Sh. Vikas Mishra
2022 Latest Caselaw 13 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 3rd DAY OF JANUARY, 2022
                            BEFORE
             HON'BLE MR. JUSTICE VIVEK SINGH THAKUR

             REGULAR FIRST APPEAL NO 334 OF 2019




                                                            .

    1.     RENUKAJI DAM PROJECT THROUGH ITS DGM
           SHRI P.K. KATHURIA,C/O HPPCL,SUB
           TEHSIL DADAHU, DISTRICT
           SIRMAUR,HP.





    2.
           THE LAND ACQUISITION COLLECTOR,
           HPPCL, UTTAM BHAWAN, SHIMLA-3,HP.
                                                                   .....APPELLANTS
           (BY SH. VIKAS MISHRA, ADVOCATE)





           AND

    1      HEERA SINGH SON OF SH. TULIA,AGED 56 YEARS


    2.     SMT. DWARKA DEVI D/O SH TULIA AGED 55
           YEARS
    3.     JALAM SINGH SON OF SH. BALIA,
    4.     SMT. SUNDRI D/O SH. BALIA



           BOTH RESPONDENTS NO.3 &4 DIED AND HAVE
           BEEN INHERITED BY SMT. HEM LATA D/O SH.
           JALAM SINGH AGED 42 YEARS




    5.     SAHI SAHI RAM SON OF SH. TULSI AGED 55
           YEARS





    6.     SMT. JALMO DEVI D/O TULSI RAM AGED 50
           YEARS
    7.     BHAGWAN SINGH SON OF SH.MANGA RAM,AGED





           57 YEARS
    8.     KUNDNU ALIAS KUNDAN SINGH SON OF SH.
           MUNIA AGED 58 YEARS
    9.     RANIYA SON OF SH. MUNIYA AGED 57 YEARS

                                                                   RESPONDENTS
           ALL RESIDENTS OF VILLAGE & P.O
           RAJANA,TEHSIL RENUKA JI AT SANGRAH,
           DISTRICT SIRMOUR H.P.




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    10     THE STATE OF HIMACHAL PRADESH, THROUGN
           THE DISTRICT COLLECTOR, SIRMAUR AT
           NAHAN,HP.
                                                                         PROFORMA
                                                                         RESPONDENT




                                                                  .
    (SH. HEMANT VAID ADDITIONAL ADVOCATE





    GENERAL FOR THE RESPONDENT(S)-STATE)

     WHETHER APPROVED FOR REPORTING?
    ________________________________________________





    This petition coming on for orders this day, the Court passed the
    following:
                            JUDGMENT

Learned counsel for the appellants has placed on record

instruction No.HPPCL­LAO/RFA's/2021/306, dated 8.11.2021 received

from the Land Acquisition Collector, HPPCL, requesting him to

withdraw the present appeal alongwith other appeals. In pursuant to

the aforesaid instruction, learned counsel for the appellants seeks

permission to withdraw the appeal.

As prayed, appeal is dismissed as withdrawn.

Pending application(s), if any, also stand

disposed of.

(Vivek Singh Thakur) Judge

January 03, 2022 (veena)

.