Citation : 2022 Latest Caselaw 41 HP
Judgement Date : 3 January, 2022
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.338 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 (iii) BEING MINOR,
THROUGH THEIR MOTHER RESPONDENT NO. 2 (i)
i.e. VEENA DEVI).
3. HARI CHAND SON OF LATE SH. ROOP SINGH,
AGED 32 YEARS.
4. SMT. SURTO ALIAS SUKH DEVI
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:
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(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.
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, PO JARAG,
TEHSIL RENUKAJI AT SANGRAH, DISTRICT SIRMOUR, HP.
...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)
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3
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.
r Pending application(s), if any, also stand
disposed of.
(Vivek Singh Thakur)
January 3, 2022(veena) Judge
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