Renukaji Dam Project vs Jeeta Ram Alias Jeet Ram
2022 Latest Caselaw 17 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.341 OF 2019

          Between





    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
          (THROUGH SHRI VIKASH MISHRA, ADVOCATE)

          AND


    1.    JEETA RAM ALIAS JEET RAM
          (NOW DIED LEAVING BEHIND THE LRS
    i)    NARESH KUMAR AGED 22 YEARS



    ii)   MASTER SHUBHAM AGED 15 YEARS

    iii) MASTER PANKAJ




          SONS OF LATE SH. JEET RAM





    iv)   RAJENDER AGED 24 YEARS

    v)    ANITA AGED 20 YEARS
          DAUGHTER OF LATE SH. JEET RAM





    vi)   RAJ KUMARI AGED 45 YEARS
          WIDOW OF LATE SH. JEET RAM

          MASTER SHUBHAM AND MASTER PANKAJ
          BEING MINOR THROUGH THEIR MOTHER
          SMT. RAJ KUMARI
          WD.O JEET RAM




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    2.   BHAG CHAND SON OF LATE SH. ATMA RAM
    3.   LAYAK RAM SON OF SH. SALKU
    4.   SMT. JANKI DEVI
         WD/O SH. SALKU, DIED AND INHERITED
         BY THE PETITIONER NO.3 i.e.




                                                                  .
         SH. LAYAK RAM BEING HER SON.





         ALL RESIDENTS OF VILLAGE UNGAR KANDO,
         P.O JARAG, TEHSILRENUKA JI AT SANGRAH,
         DISTRICT SIRMOUR,HP.





    5.   THE STATE OF HIMACHAL PRADESH
         THROUGH THE DISTRICT COLLECTOR,
         SIRMAUR AT NAHAN,HP.
                                                              ...RESPONDENTS
         (THROUGH SHRI HEMANT VAID,





         ADDITIONAL ADVOCATE GENERAL FOR
         RESPONDENT(S)-STATE)
    Whether approved for reporting?
           This appeal coming on for orders this day, the Court

     passed the following:
                                   JUDGMENT

Learned counsel for the appellants has placed on

record instruction No.HPPCL-LAO/RFA's/2021/306, dated

8.11.2021 received from the Land Acquisition Collector,

HPPCL, requesting him to withdraw the present appeals

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)