Renukaji Dam Project vs Man Singh Aged 55 Years
2022 Latest Caselaw 57 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.353 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. MAN SINGH AGED 55 YEARS

       SON OF LATE SH. RATTI RAM,
       RESIDENT OF VILLAGE UGGAR KANDO,
       TEHSIL RENUKAJI AT SANGRAH,
       DISTT.SIRMOUR,HP.
                                                    ...RESPONDENT



    2. 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As prayed, appeal is dismissed as withdrawn.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)