Ram Krishan & Other vs . Renuka Dam Project &
2022 Latest Caselaw 8750 HP

Ram Krishan & other Vs. Renuka Dam Project & others.

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CMP No. 12827 of 2022 in

RFA No. 20 of 2020 21.10.2022 Present: Mr. Vaibhav Kanwar Advocate vice Mr. M.P. Kanwar, Advocate, for the

applicants/ appellants.

Mr. Shashi Shirshoo, Advocate, for non-applicants/respondents No.1 and

Mr. Kunal Thakur, Deputy Advocate General for the respondent No.3.

CMP No. 12827 of 2022

By way of instant application filed

under Section 151 of Code of Civil Procedure, the

applicants namely, Sh. Ram Kishan, Sh. Roop

Chand and Sh. Geeta Ram seek release of the

awarded amount lying deposited in the Registry of

this Court.

As per the applicants, the appeal

preferred by the applicants against the judgment

and decree dated 7.04.2017, passed by learned

District Judge Sirmour, H.P., was allowed by this

Court in main RFA No.19 of 2020, dated

16.09.2021. The non-applicants/respondents have

deposited the total amount of Rs.5,64,60, 089/-

before this Court alongwith RFA No. 305 of 2018.

They require the awarded amount for their use and

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rehabilitation as their land was acquired by non-

applicants/respondents. Therefore, it would be in

the interest of justice, if the awarded amount lying

deposited with the Registry of this Court alongwith

up-to-date interest be released in their favour as

per their shares.

r Learned counsel for the non-

applicants/appellants have submitted that they do

not intend to file any reply to the instant

application as the appeal having been filed by the

applicants/appellants stands finally decided vide

judgment dated 16th September, 2021, passed by

this Court and none of the parties to lis has laid

challenge to the aforesaid judgment in the superior

court of law and, as such, they have no objection, in

case the present application is allowed.

Heard. Having perused the

averments made in the application, which is duly

supported with the affidavits of applicants, this

Court finds it in the interest of justice to release the

amount of award deposited by the appellants/non-

applicants alongwith up-to-date interest in favour

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of applicants as per their respective shares, by

remitting the same in their saving bank accounts,

details whereof have been given in Para-6 of the

application subject to the verification by the

Accounts Branch of this Registry.

r Application stands disposed of.

                                      ( Sushil Kukreja )
    October 21, 2022                      Judge
         (ravinder)









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