Renukaji Dam Project vs Jeeta Alias Jeet Ram
2022 Latest Caselaw 49 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.357 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.    JEETA ALIAS JEET RAM

          (NEW DUED LEAVING BEHIND THE LRS):
          (i)     NARESH KUMAR AGED 22 YEARS
          (ii)    MASTER SHUBHAM AGED, 15 YEARS
          (iii)   MASTER PANKAJ, AGED 13 YEARS


          (iv)    RAJENDER AGED 24 YEARS
           ALL SONS OF LATE SH. JEET RAM
          (v) ANITA, AGED 20 YEARS




              DAUGHTER OF LATE SH. JEET RAM





          (vi) RAJ KUMARI AGED 45 YEARS
               WIDOW OF LATE SH. JEET RAM
          MASTER SHUBHAM AND MASTER PANKAJ





          BEING MINOR THROUGH THEIR MOTHER
          SMT RAJ KUMARI WD/O JEET RAM.
    2.    BHAG CHAND
          SON OF LATE SHRI ATMA RAM
    3.    LAYAK RAM SON OF SH. SALKU
    4.    SMT JANKI DEVI WD/O SH. SALKU
          DIED AND INHERITED BY RESPONDENT NO. 3 i.e.
          SH. LAYAK RAM, BEING HER SON




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    ALL RESIDENTS OF VILLAGE UNGAR KANDO,
    P.O JARAG, TEHSIL RENUKA JI AT SANGRAH,
    DISTRICT SIRMOUR,HP.
                                                    ...RESPONDENTS




                                                           .
    5.   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)