Renukaji Dam Project vs Heera Singh
2022 Latest Caselaw 46 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.350 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.    HEERA SINGH

          SON OF SH. TULIA,
          AGED 56 YEARS

    2.    SMT DWARKA DEVI
          D/O SH. TULIA,


          AGED 55 YEARS

    3.    JALAM SINGH
          SON OF SH. BALIA




    4.    SMT. SUNDRI





          D/O SH. BALIA

          (BOTH RESPONDENTS NO. 3 AND 4 DIED AND
          HAVE BEEN INHERITED BY SMT. HEM LATA





          D/O SH. JALAM SINGH RESPONDENT No.3 AGED 42
          YEARS)

    5.    SAHI RAM
          SON OF SH. TULSI
          AGED 55 YEARS

    6.    SMT JALMO DEVI
          D/O TULSI RAM,
          AGED 50 YEARS




                                       ::: Downloaded on - 31/01/2022 23:32:38 :::CIS
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    7.   BHAGWAN SINGH
         SON OF SH.MANGA RAM
         AGED 57 YEARS

    8.   KUNDNU ALIAS KUNDAN SINGH




                                                           .
         SON OF SH. MUNIA,
         AGED 58 YEARS





    9.   RANIYA
         SON OF SH.MUNIYA





         AGED 57 YEARS

    ALL RESIDENTS OF VILLAGE & P.0 RANJANA, TEHSIL RENUKA JI
    AT SANGRAH, DISTRICT SIRMOUR H.P.

                                                    ...RESPONDENTS





    10. THE STATE OF HIMACHAL PRADESH,
        THROUGH THE DISTRICT COLLECTOR,
        SIRMAUR AT NAHAN, HP.
                r                     ...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)





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