The Land Acquisition vs Unknown
2022 Latest Caselaw 9001 HP

       IN   THE    HIGH   COURT OF HIMACHAL            PRADESH,




                                                      .
                             SHIMLA





                ON THE 3rd DAY OF NOVEMBER, 2022
                              BEFORE





               HON'BLE MR. JUSTICE AJAY MOHAN GOEL

               REGULAR FIRST APPEAL No.4120 of 2013

    Between:





    1. THE LAND ACQUISITION
    OFFICER/COLLECTOR,
    HIMACHAL PRADESH POWER
    CORPORATION        LIMITED,

    UTTAM BHAWAN, NEAR 103
    TUNNEL,      SHIMLA­171004

    (H.P)
    2.    MANAGING   DIRECTOR,
    HIMACHAL PRADESH POWER
    CORPORATION        LIMITED,



    HIMFED BHAWAN, PANJARI
    (BELOW       OLD      M.L.A.
    QUARTERS) SHIMLA­171005




    (H.P)
                                                   ....APPELLANTS.





    (M/S SUNEET GOEL, ADVOCATE, VICE MR. VIVEK NEGI,
    ADVOCATE)





    AND
    1.   DOLA RAM, S/O NIKU
    RAM
    (SINCE DECEASED THROUGH
    HIS                   LEGAL
    REPRESENTATIVES)
    1 (A) RUKHMANI (DAUGHTER
    OF    CHITRU    DEVI)   W/O
    RANJEET SINGH, VILLAGE
    TUNG, P.O­ BAJHAHARA, SUB
    TEHSIL    SAINJ,  DISTRICT
    KULLU (H.P.)
    1(B) RAM KISHORE, S/O




                                     ::: Downloaded on - 05/11/2022 20:31:06 :::CIS
                                           2


    DHOLA     RAM SUB          TEHSIL




                                                                   .
    SAINJ,    DISTRICT          KULLU





    (H.P)
                                                         ....RESPONDENTS.





    2. COLLECTOR, KULLU, DISTRICT KULLU (H.P)
                             ..... PROFORMA RESPONDENT.

    (MR. DINESH THAKUR, MR. SANJEEV SOOD, ADDITIONAL
    ADVOCATE GENERAL, FOR RESPONDENT NO.2­STATE)





    (NONE FOR REMAINING RESPONDENTS)

    Whether approved for reporting?1

          This appeal coming on for admission this day, the Court passed the following:

                 JUDGMENT

When the matter was listed today, learned Counsel for

the appellant pointed out that the matter is squarely covered by the

judgment passed by Hon'ble Coordinate Bench of this Court in RFA

No.4133 of 2013, titled Collector Land Acquisition (HPSEB/HPPCL)

& another Versus Narayan Singh & others and other connected

matters, decided on 10.11.2017.

2. Therefore, in these circumstances, as the parties are at

ad idem that the issue involved in this appeal is squarely covered by

the judgment passed by Hon'ble Coordinate Bench of this Court in

RFA No.4133 of 2013, titled Collector Land Acquisition

(HPSEB/HPPCL) & another Versus Narayan Singh & others and

other connected matters, decided on 10.11.2017 and this appeal be

disposed of with the direction that the findings so returned by

Hon'ble Coordinate Bench shall mutatis mutandi applies to this

appeal also, the same is disposed of with the direction that the

.

findings returned by Hon'ble Coordinate Bench of this Court in

Hon'ble Coordinate Bench of this Court in RFA No.4133 of 2013,

titled Collector Land Acquisition (HPSEB/HPPCL) & another Versus

Narayan Singh & others and other connected matters, decided on

10.11.2017, shall mutatis mutandi apply to this petition also and all

directions so issued by Hon'ble Coordinate Bench shall be construed

as having been issued in this appeal also. Pending miscellaneous

applications, if any, also stand disposed of. Interim order, if any,

stands vacated.

(Ajay Mohan Goel) Judge

November 03, 2022 (Rishi)