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Renukaji Dam Project Through Its ... vs (By Sh. Vikas Mishra
2022 Latest Caselaw 16 HP

Citation : 2022 Latest Caselaw 16 HP
Judgement Date : 3 January, 2022

Himachal Pradesh High Court
Renukaji Dam Project Through Its ... vs (By Sh. Vikas Mishra on 3 January, 2022
Bench: Vivek Singh Thakur
                              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 330 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      SOHAN SINGH SON OF LATE SH. GULAB SINGH

    2.     MAN SINGH SON OF SHRI GULAB SINGH,AGED 52

           YEARS.

    3.     MAHENDER SINGH SON OF SH. GULAB SINGH
           AGED 50 YEARS
    4      SMT. MATHURA DEVI D/O GULAB SINGH,AGED 47


           YEARS
    5      RAJESH KUMAR SINGH SON OF MAHENDER
           SINGH




    6.     BABU RAM SON OF MAHENDER SINGH AGE 46
           YEARS





    7.     DALIP SINGH SON OF SHRI ROOP SINGH, AGE 58
           YEARS
    8.     SUNPA DEVI D/O ROOP SINGH AGE 55 YEARS





    9.     RAM LAL SON OF SH. BUDH RAM AGE 38 YEARS
    10     KUNDAN SINGH, SON OF SH. BUDH RAM AGE 44
           YEARS
    11     JALAM SINGH SON OF SH. BUDH RAM, DIED AND
           INHERITED BY
           (I) RAM LAL AGED 38 YEARS
    12     SUBDA D/O SH. BUDH RAM AGE 60 YEARS
    13     PADMA DEVI D/O BUDH RAM AGE 58 YEARS
    14     JAGMOHAN SON OF SH. BUDH RAM AGED 50
           YEARS




                                        ::: Downloaded on - 31/01/2022 23:32:43 :::CIS
                                  2


    15    GUMAN SINGH SON OF SH. RAM SINGH ,AGED 57
          YEARS
    16    PURAN SINGH SON OF SH. RAN SINGH AGED 48
          YEARS




                                                            .
    17    SATYA DEVI D/O SH. RAN SINGH, AGED 45 YEARS





    18    KAMLA DEVI D/O SH. RAN SINGH AGED 45 YEARS
    19    SANTOSH D/O RAN SINGH AGED 40 YEARS
    20    SMT MAINA DEVI ALIAS JAINO DEVI W/O SH.RAN





          SINGH, DIED AND HAS BEEN INHERITED BY
          PETITIONER NO. 15 TO 25.
    21    VIKRAM SINGH SON OF SH. PREM SINGH AGED
          18 YEARS





    22    VIRENDER SINGH SON OF PREM SINGH AGED 16
          YEARS
    23    BANDANA D/O PREM SINGH AGED 14 YEARS
    24    SMT HEERNA DEVI D/O PREM SINGH AGED 12
          YEARS


          (PETITIONER NO. 21 TO 24 BEING MINOR
          THROUGH THEIR MOTHER/THE NEXT FRIEND,
          SMT.SANTOSH PETITIONER NO.25).
    25    SMT SANTOSH WIDOW OF PREM SINGH
          ALL RESIDENTS OF VILLAGE AND POST OFFICE


          RAJANA, TEHSIL-RENUKA JI AT SANGRAH,
          DISTRICT-SIRMOUR,HP.
          ALL RESIDENTS OF VILLAGE AND POST OFFICE
          RAJANA, TEHSIL-RENUKA JI AT




          SANGRAH, DISTRICT SIRMOUR,HP.            RESPONDENTS
    26.   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:




                                           ::: Downloaded on - 31/01/2022 23:32:43 :::CIS
                                       3

                                  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.

disposed of.

                        r           to
                     Pending application(s), if any, also             stand

                                             (Vivek Singh Thakur)
                                                   Judge

    January 03, 2022 (veena)









 

 
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