Renukaji Dam Project Through Its ... vs (By Sh. Vikas Mishra
2022 Latest Caselaw 24 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 331 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       SURAT RAM SON OF SHRI NAKTA, DIED AND HAS
            BEEN INHERITED BY THE PETITIONERS NO. 3 TO

            5

    2.      GUMAN SINGH SON OF SHRI SHUYIA AGED 48
            YEARS
    3       SMT. SURTO DEVI W/O SH. SHUYIA AGED 55
            YEARS



    4.      JASWANT SINGH SON OF UJAGAR SINGH, AGED
            48 YEARS
    5.      GOBIND SINGH SON OF SH. UJAGAR SINGH AGED




            46 YEARS
    6.      SURENDER SINGH SON OF SH. UJAGAR SINGH





            AGE 44 YEARS
    7       SHEELA DEVI WIFE OF UJAGAR SINGH, AGE 41
            YEARS





    8.      ANIL KUMAR SON OF KANTHHI RAM, AGE 32
            YEARS
    9.      PARMA NAND SON OF MEHAR SINGH AGE 35
            YEARS
    10.     AMAR SINGH SON OF SH. SURTO RESIDENT OF
            VILLAGE UNGAR KANDO, P.O JARAG AGED 57
            YEARS
    11      JAGDISH SON OF SHRI NAIN SINGH,AGED 38
            YEARS
    12.     SMT TARA DEVI D/O SH. BHOOP SINGH




                                         ::: Downloaded on - 31/01/2022 23:32:47 :::CIS
                                       2


           AGED 55 YEARS
    13     SMT KANTA DEVI D/O BHOOP SINGH
           AGED 52 YEARS
                                                                         RESPONDENTS
           ALL RESIDENTS OF VILLAGE &




                                                                  .
           P.P RAJANA, TEHSIL RENUKA JI





           AT SANGRAH, DISTRICT SIRMOUR
           H.P.
    14     TEH STATE OF HIMACHAL PRADESH                                 PROFORMA





           THROUGH THE DISTRICT                                          RESPONDENTS
           COLLECTOR, SIRMAUR AT NAHAN,HP.

    (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:


                                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.

Pending application(s), if any, also stand

disposed of.

(Vivek Singh Thakur) Judge

January 03, 2022 (veena)

.

(Vivek Singh Thakur) Judge.

    16th September, 2021
        (veena)




                     r     to