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Dhani Ram vs The State Of Himachal Pradesh
2022 Latest Caselaw 3700 HP

Citation : 2022 Latest Caselaw 3700 HP
Judgement Date : 23 May, 2022

Himachal Pradesh High Court
Dhani Ram vs The State Of Himachal Pradesh on 23 May, 2022
Bench: Sabina, Satyen Vaidya
    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                     ON THE 23rd DAY OF MAY, 2022




                                                         .
                               BEFORE





                     HON'BLE MS. JUSTICE SABINA
                                  &





              HON'BLE MR. JUSTICE SATYEN VAIDYA

             LETTERS PATENT APPEAL No. 44 of 2022

         Between:-





    1.   DHANI RAM,
         S/O LATE SHRI BHUMI RAM,
         AGRICULTURIST, R/O VPO
         KASHLOG, TEHSIL ARKI, DISTRICT

         SOLAN, HP, AGED 80 YEAERS.

    2.   JEET RAM THAKUR,
         S/O SHRI DHANI RAM, R/O VPO
         KASHLOG, TEHSIL ARKI, DISTRICT
         SOLAN, HP, AGED 61 YEARS.
    3.   KRISHAN LAL,


         S/O SHRI DHANI RAM, R/O VPO
         KASHLOG, TEHSIL ARKI, DISTRICT
         SOLAN, HP, AGED 57 YEARS.




    4.   RAMESH CHAND,
         S/O SHRI DHANI RAM, R/O VPO
         KASHLOG, TEHSIL ARKI, DISTRICT





         SOLAN, HP, AGED 55 YEARS.
    5.   LEKH RAM,
         S/O SHRI DHANI RAM, R/O VPO





         KASHLOG, TEHSIL ARKI, DISTRICT
         SOLAN, HP, AGED 48 YEARS.
    6.   PREM LAL,
         S/O LATE SHRI BHUMI,
         R/O VPO KASHLOG,
         TEHSIL ARKI, DISTRICT SOLAN,
         HP, AGED 76 YEARS.
    7.   MAST RAM,
         S/O SHRI TULSI RAM,
         R/O VPO KASHLOG, TEHSIL
         ARKI, DISTRICT SOLAN, HP,
         AGED 75 YEARS.




                                        ::: Downloaded on - 23/05/2022 20:05:45 :::CIS
                                            -2-



                                                                ......APPELLANTS
           (BY MR. M.L. SHARMA, ADVOCATE)




                                                                   .
           AND





    1.     THE STATE OF HIMACHAL PRADESH
           THROUGH THE SECRETARY
           (INDUSTRIES) TO THE GOVT. OF





           HP, SHIMLA-2.
    2.     DEPUTY COMMISSIIONER, SOLAN,
           DISTRICT SOLAN, H.P.
    3.     LAND ACQUISITION COLLECTOR-





           CUM-SUB DIVISIONAL OFFICER (C),
           ARKI, DISTRICT SOLAN, H.P.
    4.     M/S GUJARAT AMBUZA CEMENTS
           LIMITED, DARLAGHAT, TEHSIL ARKI,
           DISTRICT SOLAN, HP, THROUGH ITS

           MANAGING DIRECTOR.

                                                           ......RESPONDENTS

                        This Appeal coming on for admission this day, Hon'ble
    Ms. Justice Sabina, delivered the following:



                                    JUDGMENT

Learned counsel for the appellants has submitted that

he may be permitted to withdraw the appeal.

Ordered accordingly.

( Sabina ) Judge

( Satyen Vaidya ) Judge May 23, 2022 ( Himalvi)

 
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