Renukaji Dam Project Through Its ... vs (By Sh. Vikas Mishra
2022 Latest Caselaw 18 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 332 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      SMT. SURMI DEVI D/O LATE SHRI NINDRU SON
           OF CHANTU, AGED 67 YEARS


    2.     SM.T KONLA DEVI ALIAS KAMLA DEVI
           D/O LATE SH. NINDRU SON OF CHANTU,
           AGED 63 YEARS.                                          ...RESPONDENTS

           ALL RESIDENTS OF VILLAGE & P.O.


           RAJANA, TEHSIL-RENUKAJI
           AT SANGRAH, DISTRICT SIRMOUR,HP.




    3.     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:




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                                  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As prayed, appeal is dismissed as withdrawn.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)