Renukaji Dam Project vs Sohan Singh
2022 Latest Caselaw 31 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.359 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.     SOHAN SINGH
           SON OF LATE SH. GULAB SINGH,
           AGED 48 YEARS,

    2.     BABU RAM


           SON OF SH. GULAB SINGH,
           AGED 46 YEARS.

    3.     SMT. TULSA DEVI




           WD/O GULAB SINGH,
           AGED 70 YEARS





    4.     SURAT RAM
           SON OF SH. KANSHIA,
           AGED 52 YEARS.





    5.     GEETA RAM
           S/O SH. KANSHIA,
           AGED 48 YEARS.

    6.     CHET RAM
           SON OF SH. NANTU,
           AGED 53 YEARS.

    7.     PURAN CHAND
           SON OF SH. JALAM SINGH




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          AGED 48 YEARS

    8.    BAHADUR SINGH
          SON OF SH. JALAM SINGH,
          AGED 45 YEARS.




                                                          .
    9.    MANGI DEVI





          D/O SH. DANGI,
          DIED AND INHERITED BY





          (i) BHINDER SINGH, AGED 70 YEARS
          (ii) SAYARU, AGED 68 YEARS
          (iii) RIKHI RAM, AGED 55 YEARS

           ALL THREE SONS OF SH. DANGI.





    10.   SAYAR SINGH
          SON OF SH. DANGI
          AGED 68 YEARS.

    11.   PARMA NAND

          SON OF SH. BUDH RAM,

          AGED 55 YEARS.

    12.   JAI PRAKASH
          SON OF SH. KUNDAN SINGH,
          AGED 26 YEARS.



    13.   SOM PRAKASH
          SON OF SH. CHHANGA RAM,
          AGED 48 YEARS.




    14.   SADH RAM
          SON OF NAIN SINGH,





          DIED AND INHERITED BY HIS SON
          (i)    SH. BABU RAM, AGED 50 YEARS.





           ALL RESIDENT OF VILLAGE UNGAR KANDO
           AND P.O. JARAG, TEHSIL-RENUKA JI AT SANGRAH,
           DISTRICT- SIRMOUR, H.P.
    15.   SURAT RAM SON OF NAIN SINGH,
          DIED AND INHERITED BY:
          (i)    SMT. INDERA DEVI
                 WD/O SURAT RAM, AGED 55 YEARS.
          (ii)   CHAMAN LAL SON OF SH. SURAT RAM
                 AGED 27 YEARS




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          (iii) CHANDERKALA D/O SURAT RAM,
           RESIDENT OF VILLAGE KALRIYAN (UNGAR KANDO)
           P.O. JARAG. TEHSIL- RENUKA JI AT SANGARH,
           DISTRICT- SIRMOUR H.P.




                                                           .
                                                    ...RESPONDENTS





    16.   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)