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Renukaji Dam Project vs Ran Singh Son Of Sh. Chananiu
2022 Latest Caselaw 42 HP

Citation : 2022 Latest Caselaw 42 HP
Judgement Date : 3 January, 2022

Himachal Pradesh High Court
Renukaji Dam Project vs Ran Singh Son Of Sh. Chananiu 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.339 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.

          RAN SINGH SON OF SH. CHANANIU,
          AGED 70 YEARS,

    2.    ROOP SINGH SON OF SH. CHANANU,
          DIED AND HAS BEEN INHERITED BY
          RESPONDENTS NO. 1 AND 3.



    3.    KANTHI RAM SON OF SH. CHANANU,
          AGED 67 YEARS.

    4.    HITENDER SINGH SON OF SH. BISHAN SINGH,




          AGED 28 YEARS.





    5.    PARTAP SINGH SON OF SH. BISHAN,
          AGED 25 YEARS,

    6.    DALIP SINGH SON OF SH. BISHAN SINGH,





          AGED 37 YEARS.

    7.    RADHA DEVI D/O KUNDAN SINGH,
          AGED 40 YEARS.

    8.    TARA DEVI D/O SH. KUNDAN SINGH,
          AGED 38 YEARS.

    9.    NAMI DEVI W/O KUNDAN SINGH, DIED AND HAS BEEN
          INHERITED BY RESPONDENTS NO. 7 AND 8.




                                       ::: Downloaded on - 31/01/2022 23:32:43 :::CIS
                                  2



    10. SUNDER SINGH SON OF SH. MOHI RAM,
        AGED 68 YEARS.

    11. MAHENDER SINGH SON OF SH. MOHI RAM,
        AGED 65 YEARS.




                                                         .
    12. SURMI DEVI D/O SH, NINDRU SON OF SH. CHANTU,





        AGE 68 YEARS.

    13. KAMLA DEVI D/O SH. NINDRU S/O SH. CHANTU,
        AGED 65 YEARS.





    14. AMAR SINGH SON SH. TULA, DIED AND
        INHERITED BY HIS SONS AND DAUGHTER:

       (i)     RADHA DEVI, AGED 40 YEARS





       (ii)    CHANDER KALA AGED 38 YEARS.
       (iii)   KULDEEP AGED 36 YEARS.
       (iv)    MEERA, AGED 34 YEARS.
       (v)     SANDEEP AGED 32 YEARS

    15. NARENDER SINGH SON OF SH. TULIA
        AGED 55 YEARS

    16. GUMAN SINGH SON OF SH. TULIA,
        AGED 57 YEARS


    17. KONLA ALIAS KAMLA DEVI
        W/O SH. BAHADUR SINGH
        AGED 60 YEARS

      ALL RESIDENTS OF VILLAGE AND POST OFFICE RAJANA,




      TEHSIL-RENUKA JI AT SANGRAH, DISTRICT SIRMOUR H.P.





                                                   ...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
     passed the following:




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                                        3


                                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      rof.

                                             (Vivek Singh Thakur)
    January 3, 2022(veena)

                                                    Judge









 

 
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