Renukaji Dam Project Through Its ... vs Man Singh
2022 Latest Caselaw 14 HP

                                 1

         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 337 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.     MAN SINGH, AGED 55 YEARS SON OF LATE SH.
           RATTI RAM, RESIDENT OF VILLAGE UNGAR

           KANDO, TEHSIL RENUKAJI AT SANGRAH,

           DISTT.SIRMOUR,HP.

                                                                        RESPONDENT
    2.     THE STATE OF HIMACHAL PRADESH THROUGH


           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As prayed, appeal is dismissed as withdrawn.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)