Renukaji Dam Project vs Sohan Singh
2022 Latest Caselaw 19 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.346 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. SOHAN SINGH
       SON OF LATE SHRI GULAB SINGH,
       AGED 55 YEARS,
    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,
       AGED 52 YEARS

    6. BABU RAM
       S/O MAHENDER SINGH
       AGE 46 YEARS.
    7. DALIP SINGH
       SON OF SHRI ROOP SINGH,
       AGED 58 YEARS




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    8. SUNPA DEVI
       D/O ROOP SINGH
       AGED 55 YEARS

    9. RAM LAL




                                                       .
       SON OF SH. BUDH RAM
       AGED 38 YEARS





    10. KUNDAN SINGH
       S/O SH. BUDH RAM





       AGED 44 YEARS.

    11. JALAM SINGH
        S/O SH. BUDH RAM,
        DIED AND INHERITED BY





      (i) RAM LAI 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


        S/O SH. BUDH RAM
        AGE 50 YEARS.

    15. GUMAN SINGH




        S/O SH. RAN SINGH
        AGE 57 YEARS





    16. PURAN SINGH
        S/O SH. RAN SINGH
        AGED 48 YEARS.





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

    18. KAMLA DEVI
        D/O RAN SINGH
        AGED 43 YEARS.

    19. SANTOSH




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          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 RESPONDENTS NO. 15 TO 25.





    21. VIKRAM SINGH
        S/O SH. PREM SINGH AGED





        18 YEARS

    22. VIRENDER SINGH
        S/O PREM SINGH
        AGE 16 YEARS.





    23. BANDANA
        D/O PREM SINGH
        AGED 14 YEARS

    24. SMT. HEERNA DEVI

        D/O PREM SINGH
        AGED 12 YEARS

    (RESPONDENTS NO. 21 TO 24
    BEING MINOR THROUGH THEIR
    MOTHER THE NEXT FRIEND,
    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 H.P
                                                  ...RESPONDENTS
    26.   THE STATE OF HIMACHAL PRADESH, THROUGH THE





          DISTRICT COLLECTOR, SIRMAUR AT NAHAN,H.P.
                                      ...PROFORMA-RESPONDENT


             (THROUGH SHRI HEMANT VAID,
             ADDITIONAL ADVOCATE GENERAL FOR
             RESPONDENT(S)-STATE)
      Whether approved for reporting?




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                                     4



          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)