Renukaji Dam Project vs Geeta Ram
2022 Latest Caselaw 25 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.345 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. GEETA RAM, AGED 58 YEARS
       SON OF SHRI LALMU ALIAS JALAM SINGH
    2. RIKHI RAM, AGE 55 YEARS


       SON OF SHRI JALMU ALIAS JALAM SINGH
    3. RAM DEVI, AGED 50 YEARS
       D/O SHRI JALMU ALIAS JALAM SINGH
    4. TULA RAM




       SON OF SHRI JALMU ALIAS JALAM SINGH,
       DIED AND INHERITED BY HIS LEGAL HEIRS:





         i) BALBIR SINGH AGED 46 YEARS
         ii) TIKA RAM AGED 42 YEARS
         iii) KARM CHAND,AGED 35 YEARS





    ALL SONS OF LATE SH. TULA RAM

    5. DAULAT RAM, AGED 52 YEARS
       SON OF SHRI FISHKU

    6. AMAR SINGH, AGED 52 YEARS
       SON OF SHRI MEHAR SINGH

    7. JASWANT SINGH, AGED 44 YEARS




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       SON OF SHRI SUNDER SINGH

    ALL RESIDENTS OF VILLAGE KALYAN AND UNGAR
    KANDO,TEHSIL RENUKA JI AT SANGRAH, DISTRICT
    SIRMOUR,HP.




                                                              .
                                          ...RESPONDENTS





        THE STATE OF HIAMCHAL 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?





         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)