Renukaji Dam Project vs Surat Ram
2022 Latest Caselaw 44 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.347 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.    SURAT RAM
          SON OF SHRI NAKTA,
          DIED AND HAS BEEN INHERITED BY
          RESPONDENTS NO. 3 TO 5.


    2.    GUMAN SINGH
          SON OF SHRI SHUYIA
          AGED 48.




    3.    SMT. SURTO DEVI
          W/O SH. SHUYIA,





          AGED 55 YEARS.

    4.    JASWANT SINGH
          SON OF UJAGAR SINGH,





          AGED 48 YEARS,

    5.    SH. GOBIND SINGH
          S/O SH. UJAGAR SINGH,
          AGED 46 YEARS.

    6.    SURENDAR SINGH
          SON OF UJAGAR SINGH,
          AGED 44 YEARS.




                                        ::: Downloaded on - 31/01/2022 23:32:39 :::CIS
                                     2



    7.     SHEETA DEVI
           W/O UJAGAR SINGH,
           AGED 41 YEARS

    8.     ANIL KUMAR




                                                            .
           SON OF KANTHHI RAM,
           AGED 32 YEARS.





    9.     PARMA NAND
           S/O MEHAR SINGH,





           AGED 35 YEARS.

    10. AMAR SINGH
        S/O SH. SURTO RESIDENT OF
        VILLAGE UNGAR KANDO, P.O. JARAG,
        AGED 57 YEARS.





    11. JAGDISH
        SON OF SHRI NAIN SINGH,
        AGED 38 YEARS.

    12. SMT. TARA DEVI

        D/O SH. BHOOP SINGH,
        AGED 55 YEARS.

    13. SMT. KANTA DEVI
        D/O BHOOP SINGH,


        AGED 52 YEARS.

    ALL RESIDENTS OF VILLAGE & P.O. RAJANA,
    TEHSIL-RENUKA JI AT SANGRAH,




    DISTRICT- SIRMOUR,H.P.

                                                     ...RESPONDENTS





    14. 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:




                                           ::: Downloaded on - 31/01/2022 23:32:39 :::CIS
                                     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 of.

(Vivek Singh Thakur) Judge January 03, 2022(veena)