Wednesday, 22, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ajeet Singh Dewa vs Shri J.C. Sharma
2022 Latest Caselaw 83 HP

Citation : 2022 Latest Caselaw 83 HP
Judgement Date : 4 January, 2022

Himachal Pradesh High Court
Ajeet Singh Dewa vs Shri J.C. Sharma on 4 January, 2022
Bench: Ajay Mohan Goel
                                  1

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 4th DAY OF January, 2022




                                                             .
                             BEFORE





           HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                   CIVIL ORIGINAL PETITION CONTEMPT No. 262 of 2019





      Between:-
1.    AJEET SINGH DEWA, SON OF
      SHRI TULSI RAM.





2.    BALWANT SINGH,        SON       OF
      SHRI TULSI RAM.

3.    PREM SINGH, SON OF SHRI
      TULSI RAM.


4.    HARBANS SINGH,        SON       OF
      SHRI AMAR SINGH.

5.    GANGA RAM, SON OF SHRI


      KHYALU RAM.

6.    KASHMIRI LAL NOUTA, SON
      OF SHRI SITA RAM.




7.    ATMA RAM, SON OF SHRI





      CHARAN DASS.

      ALL RESIDENTS OF VILLAGE





      &   P.O.  MEHRE,   TEHSIL
      BARSAR,          DISTRICT
      HAMIRPUR, H.P.

8.    KARAM DASS, SON OF SHRI
      RULIA RAM.

9.    BISHAN DASS, SON OF SHRI
      RULIA RAM.

10.   RATTAN CHAND, SON OF SHRI
      SHALI RAM.




                                            ::: Downloaded on - 31/01/2022 23:32:55 :::CIS
                               2

11.   SHREE RAM, SON OF SHRI
      CHANDU RAM.

      ALL RESIDENTS OF VILLAGE




                                                       .
      & P.O. BARSAR, TEHSIL





      BARSAR,          DISTRICT
      HAMIRPUR, H.P.

12.   HEM RAJ, SON       OF   SHRI





      MUNSHI RAM.

13.   OM PARKASH, SON OF SHRI
      MUNSHI RAM.





      BOTH    RESIDENTS    OF
      VILLAGE SERI, P.O. BANI,
      TEHSIL BARSAR, DISTRICT
      HAMIRPUR, H.P.
                     r                        ...PETITIONER

      (BY SHRI VIRENDER THAKUR, ADVOCATE)

      AND

1.    SHRI J.C. SHARMA, I.A.S.,


      PRINCIPAL SECRETARY (PW)
      TO THE GOVERNMENT OF
      HIMACHAL PRADESH, SHIMLA-




      171002.

2.    SHRI HARIKESH MEENA, I.A.S.,





      DEPUTY       COMMISSIONER,
      HAMIRPUR,         DISTRICT
      HAMIRPUR, H.P.





3.    SHRI PRADEEP KUMAR, LAND
      ACQUISITION COLLECTOR, HP
      PWD-CUM-SUB        DIVISIONAL
      OFFICER   (CIVIL),   BARSAR,
      TEHSIL BARSAR, DISTRICT
      HAMIRPUR, H.P.

4.    SHRI    N.P.S.    CHAUHAN,
      SUPERINTENDING    ENGINEER,
      H.P.    PUBLIC      WORKS
      DEPARTMENT,          CIRCLE




                                      ::: Downloaded on - 31/01/2022 23:32:55 :::CIS
                                             3

           HAMIRPUR,       HAMIRPUR,
           DISTRICT HAMIRPUR, H.P.

5.         SHRI     VIKAS      SOOD,




                                                                         .
           SUPERINTENDING ENGINEER,





           NATIONAL HIGHWAY CIRCLE,
           SHAHPUR, DISTRICT KANGRA,
           H.P.
                                          ...RESPONDENTS





           (BY SHRI ASHOK SHARMA, ADVOCATE
           GENERAL, WITH M/S SUMESH RAJ,
           ADARSH SHARMA & SANJEEV SOOD,
           ADDITIONAL ADVOCATE GENERALS & MR.





           MANOJ BAGGA, ASSISTANT ADVOCATE
           GENERAL).
            Whether approved for reporting? No.
__________________________________________________________
                   This petition coming on for orders this day, the Court passed the
following:


                                       ORDER

Learned Additional Advocate General submits that the

judgment in issue is being implemented in letter and spirit, as the process

has already been initiated to acquire the land. This fact has not been

disputed by Mr. Thakur, learned counsel for the petitioners. In this view of

the matter, these proceedings are ordered to be closed and notices

discharged, but with the observation that proceedings of acquisition be

completed as expeditiously as possible, strictly as per the statutory

provisions of the Act.

(Ajay Mohan Goel) Judge January 04, 2021 (bhupender)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter