Renukaji Dam Project vs Sahi Ram
2022 Latest Caselaw 54 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.349 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. SAHI RAM
       SON OF SH. KHEWU ALIAS KHESTA RAM
       AGED 57 YEARS

    2. PARMA NAND


       SON OF SH. GULAB SINGH,
       AGED 55 YEARS

    3. NEETA RAM




       SON OF SH. GULAB SINGH,
       AGED 49 YEARS





    4. RAJENDAR
       SON OF SHRI GULAB SINGH,
       AGED 46 YEARS





      ALL RESIDENTS OF VILLAE 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




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     (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:

                               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As prayed, appeal is dismissed as withdrawn.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)