Renukaji Dam Project vs Ran Singh
2022 Latest Caselaw 21 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.355 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.     RAN SINGH

           SON OF SH. CHANANU,
           AGED 70 YEARS,

    2.     ROOP SINGH
           SON OF SH. CHANANU,
           DIED AND HAS BEEN INHERITED BY RESPONDENTS NO.1 AND 3.



    3.     KANTHI RAM
           SON OF SH. CHANANU,
           AGED 67 YEARS.




    4.     HITENDER SINGH
           SON OF SH. BISHAN SINGH,





           AGED 28 YEARS.

    5.     PARTAP SINGH
           SON OF SH. BISHAN,





           AGED 25 YEARS

    6.     DALIP SINGH
           SON OF SH. BISHAN SINGH
           AGED 37 YEARS...

    7.     RADHA DEVI
           D/O KUNDAN SINGH
           AGED 40 YEARS.

    8.     TARA DEVI
           D/O SH. KUNDAN SINGH,
           AGED 38 YEARS.




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    9.    NOMI DEVI
          W/O KUNDAN SINGH,
          DIED AND HAS BEEN INHERITED
          BY RESPONDENTS NO. 7 AND 8.

    10.   SUNDER SINGH




                                                                 .
          SON OF SH. MOHI RAM,
          AGED 68 YEARS





    11.   MAHENDER SINGH
          SON OF SH. MOHI RAM,
          AGED 65 YEARS.





    12.   SURMI DEVI
          D/O SH, NINDRU
          SON OF SH. CHANTU,
          AGE 68 YEARS.





    13.   KAMLA DEVI
          D/O SH. NINDRU S/O SH. CHANTU,
          AGED 65 YEARS

    14.   AMAR SINGH
          SON SH. TULA,

          DIED AND INHERITED BY HIS SONS AND DAUGHTER:

          (i)     RADHA DEVI, AGED 40 YEARS
          (ii)    CHANDER KALA, AGED 38 YEARS
          (iii)   KULDEEP, AGED 36 YEARS
          (iv)    MEERA, AGED 34 YEARS.
          (v)     SANDEEP AGED 32 YEARS.


    15.   NARENDER SINGH
          SON OF SH. TULA,
          AGED 55 YEARS.




    16.   GUMAN SINGH
          SON OF SH. TULIA,
          AGED 57 YEARS.





    17.   KONLA ALIAS KAMLA DEVI
          W/O SH. BAHADUR SINGH,
          AGED 60 YEARS
                                                          ...RESPONDENTS





    18.   THE STATE OF HIMACHAL PRADESH,
          THROUGH THE DISTRICT COLLECTOR,
          SIRMAUR AT NAHAN, HP.
                                           ...PROFORMA-RESPONDENT
     (THROUGH SHRI HEMANT VAID,
     ADDITIONAL ADVOCATE GENERAL FOR
     RESPONDENT(S)-STATE)
    Whether approved for reporting?




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          This appeal coming on for orders this day, the Court
    delivered 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)