Renukaji Dam Project Through Its ... vs Sahi Ram Son Of Sh.Khewu Alias ...
2022 Latest Caselaw 27 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 333 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.     SAHI RAM SON OF SH.KHEWU ALIAS KHESTA
           RAM AGED 57 YEARS.


    2      PARMA NAND SON OF SH. GULAB SINGH,AGED 55
           YEARS

    3.     NEETA RAM SON OF SH. GULAB SINGH AGED 49


           YEARS
    4.     RAJENDAR SON OF SHRI GULAB SINGH,AGED 46
           YEARS
                                                                     RESPONDENTS




           ALL RESIDENTS OF VILLAGE UNGAR KANDO, P.O
           JARAG TEHSIL RENUKA JI AT SANGRAH,





           DISTRICT SIRMOUR,HP.
    5.     THE STATE OF HIMACHAL PRADESH THROUGH
           THE DISTRICT COLLECTOR, SIRMAUR AT                        PROFORMA





           NAHAN,HP.                                                 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:




                                           ::: Downloaded on - 31/01/2022 23:32:46 :::CIS
                                       2

                                  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As prayed, appeal is dismissed as withdrawn.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)