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Renukaji Dam Project vs Mohan Singh
2022 Latest Caselaw 28 HP

Citation : 2022 Latest Caselaw 28 HP
Judgement Date : 3 January, 2022

Himachal Pradesh High Court
Renukaji Dam Project vs Mohan Singh on 3 January, 2022
Bench: Vivek Singh Thakur
                                       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.354 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.     MOHAN SINGH

           SON OF LATE SH. ROOP SINGH
           AGED 46 YEARS.

    2.     RAGHUBIR SINGH
           SON OF LATE SH. ROOP SINGH,


           NOW DIED AND INHERITED BY:

           (i)     BINA DEVI ALIAS VEENA DEVI,
                   AGED 35 YEARS.




           (ii)    MASTER JAI SURYA,





                   AGED 9 YEARS

           (iii) MASTER SURBHESH,
                 AGED 7 YEARS





    (RESPONDENTS NO 2(ii) AND (ii) BEING MINOR,
    THROUGH THEIR MOTHER
    RESPONDENT NO.2(i) VEENA DEVI).

    3.     HARI CHAND
           SON OF LATE SH. ROOP SINGH,
           AGED 32 YEARS.

    4.     SMT. SURTO ALIAS SUKH DEVI




                                            ::: Downloaded on - 31/01/2022 23:32:37 :::CIS
                                  2



          WD/O ROOP SINGH, DIED AND
          INHERITED BY RESPONDENTS NO.1 TO 3.

    5.    SMT. MATHURA DEVI
          D/O SH. TULA RAM,




                                                        .
          AGED 52 YEARS.





    6.    SH. HIRDA RAM
          SON OF LATE SH. MOTI RAM,
          (EXPIRED AND INHERITED BY:





          (i) VED PRAKASH,
              AGED 35 YEARS.

          (ii) KULDEEP,
               AGED 33 YEARS.





          (iii) KAPIL,
                AGED 30 YEARS

    7.    KAPIL DEVI

          S/O SH. TULA RAM,

          AGED 30 YEARS.

    8.    DEV PARKASH ALIAS PARKASH DATT
          SON OF TULA RAM,
          AGED 35 YEARS.



    9.    DEEP RAM
          SON OF SH. BANSI
          AGED 55 YEARS.




    10.   TOTA RAM
          SON OF SH. BANSI, AGED 53 YEARS.





    11.   RAM SINGH
          SON OF SH. BANSI,





          AGED 50 YEARS

    12.   SMT. SODHA DEVI
          D/O SH. BANSI,
          AGED 60 YEARS.

    13.   SMT. KAMLA DEVI
          D/O SH. BANSI,
          AGED 58 YEARS.




                                       ::: Downloaded on - 31/01/2022 23:32:37 :::CIS
                                  3



    14.   KANTA DEVI
          D/O SH. BANSI,
          AGED 52 YEARS.

    15.   SMT. RAM DEVI




                                                         .
          D/O BANSI,
          AGED 44 YEARS.





    16.   SMT. SHARDA
          D/O BANSI,





          AGED 54 YEARS.

    17.   KYADSHO DEVI,
          D/O BANSI,
          AGED 70 YEARS.





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

                                                  ...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?
          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)




                  r           to










 

 
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