The Land Acquisition Collector ... vs . Smt. Bhuri Devi And
2022 Latest Caselaw 5323 HP

The Land Acquisition Collector and another Vs. Smt. Bhuri Devi and others

RFA No. 257 of 2004

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06.07.2022 Present: M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr.

Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the appellants/non­applicants.

Mr. Dibender Ghosh, Advocate, for the respective respondents/applicants.

CMP Nos. 5250 & 8011 of 2022

Mr. Dibender Ghosh, learned counsel for the

applicants submits that this application be taken up for

consideration after two weeks, as he intends to file an

appropriate application independently on behalf of Smt.

Bhuri Devi for withdrawal of award amount by withdrawing

this application. Ordered accordingly. As prayed for, list on

18th July, 2022.

CMP No. 8012 of 2022

By way of this application, a prayer has been

made for release of amount in favour of the applicant

­Sewati Devi. Learned counsel for the applicant submits

that the judgment has attained finality. Learned Additional

Advocate General for the non­applicants has no objection

for release of the amount. As such, the application is

allowed and the amount falling to the share of the applicant

alongwith up­to­date interest is directed to be released in

her favour. The amount be remitted directly into her bank

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account, as per particulars provided alongwith the

application. The application stands disposed of.

(Ajay Mohan Goel) Judge July 06, 2022

(bhupender)