Sita Ram vs The Principal Secretary (Power) ...
2022 Latest Caselaw 8866 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

ON THE 31th DAY OF OCTOBER, 2022

BEFORE HON'BLE MR. JUSTICE SANDEEP SHARMA

1. REGULAR FIRST APPEAL NO.51 OF 2017

Between:

1. SITA RAM

2. PRATAP SINGH r

3. HEM CHAND

4. JOGINDER SINGH

ALL SONS OF SH. AMAR SINGH

5. SMT. VIDYA DEVI, WIFE OF SH. BALBIR SINGH

6. SH. MAST RAM

7. SITA RAM

BOTH SONS OF LATE SH. ATMA RAM

8. SMT. DROPTI DEVI (SINCE DECEASED) THROUGH LEGAL HEIRS.

A. MANTI DEVI

B. INDIRA DEVI

C. PROMILA

D. SITA RAM

E MAST RAM

.

DAUGHTERS AND SONS OF LATE DROPTI DEVI

ALL RESIDENTS OF VILLAGE DUNGI KANDYON, TEHSIL DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH.

9. SMT. GARIBOO DEVI (DELETED) WIDOW OF LATE SH. ATMA RAM

10. RAM SWAROOP

11. TULA RAM

12. BHAGWAN SINGH

13. RAN SINGH

ALL SONS OF SH. MOHAN SINGH

14. RAHUL SON OF INDER SINGH (MINOR) THROUGH

HIS MOTHER SMT. LAXMI DEVI

15. LAXMI DEVI, WIDOW OF LATE SH.INDER SINGH

16. TIKA RAM, SON OF DHAUNKA,

ALL RESIDENTS OF MOHAL DUNGI KANDYON, SUB- TEHSIL DADAHU, DISTRICT- SIRMAUR, H.P.

.... APPELLANTS

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES)

AND

1. THE PRINCIPAL SECRETARY (POWER) TO

.

THE GOVERNMENT OF HIMACHAL

PRADESH.

2. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN,

SHIMLA-4.

3. STATE OF HIMACHAL PRADESH THROUGH DISTRICT COLLECTOR SIRMAUR AT NAHAN, H.P.

4. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH r ....RESPONDENTS.

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE

GENERAL, FOR R1 & R3)

(BY MR. VIVEK NEGI, ADVOCATE, FOR R2 AND R4.)

2. REGULAR FIRST APPEAL NO. 140 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM

BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH ..........APPELLANTS (BY MR. VIVEK NEGI, ADVOCATE)

.

AND

1. PRATAP SINGH, S/O SH. AMAR SINGH, S/O MATA RAM

2. HEM CHAND, S/O SH. AMAR SINGH, S/O MATA RAM

3. SITA RAM, S/O SH. AMAR SINGH, S/O MATA RAM

4. JOGINDER SINGH, S/O SH. AMAR SINGH, S/O MATA RAM

5. VIDYA DEVI, W/O BALBIR SINGH

6. DURGA RAM, S/O KALYAN SINGH

7. SITA RAM, S/O ATMA RAM

8. DROPTI, WIDOW OF ATMA RAM (DELETED)

A. MAHNTI DEVI

B. INDIRA DEVI

C. PROMILA DEVI

DAUGHTERS OF LATE DROPTI DEVI AND RESIDENTS OF VILLAGE DUNGI KANDYON, TEHSIL

DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH.

9. GARIBOO DEVI, WIDOW OF ATMA RAM

10. TULA RAM, S/O SH. MOHAN SINGH, S/O SHIV RAM

11. BHAGWAN SINGH, S/O SH. MOHAN SINGH, S/O

.

SHIV RAM

12. RAN SINGH, S/O SH. MOHAN SINGH, S/O SHIV RAM

13. RAHUL, S/O INDER SINGH, S/O MOHAN SINGH (MINOR THROUGH HIS MOTHER SMT. LAXMI DEVI, WIDOW OF INDER SINGH)

14. MAST RAM, S/O ATMA RAM

15.

16. to RAM SWAROOP, S/O MOHAN SINGH, S/O SHIV RAM

SMT. LAXMI DEVI, WIDOW OF INDER SINGH, S/O MOHAN SINGH

17. RAM DEVI, D/O DAYA RAM

18. MANGA RAM, S/O TULSI RAM, S/O NAHANTU

(DECEASED) THROUGH HIS LRS.

A) MUKESH, SON

B) SMT. KIRAN DEVI, DAUGHTER

C) SMT. MONIKA, DAUGHTER

D) SMT. ANURADHA, DAUGHTER

E) SMT. KAMLA DEVI, WIFE

F) SMT. MEERA DEVI, WIFE

ALL RESIDENTS OF VPO PANAR, TEHSIL DADAHU, DISTRICT SIRMOUR, H.P.

.

19. SHANTI DEVI, D/O TULSI RAM, S/O NAHANTU

20. SOHAN SINGH, S/O SUNDER SINGH, S/O KAHSHI RAM

21. TIKKA RAM, S/O DHAUNKA RAM, S/O MANGLU ALL RESIDENTS OF MAUZA DUNGI KANDOYON, SUB TEHSIL DADAHU, DISTRICT SIRMAUR (H.P.)

...........RESPONDENTS

22. THE PRINCIPAL SECRETARY (POWER) TO THE GOVERNMENT OF H.P., SHIMLA-2

23. STATE OF HIMACHAL PRADESH THROUGH

COLLECTOR DISTRICT SIRMAUR AT NAHAN, H.P.

..........PROFORMA RESPONDENTS

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR THE RESPONDENTS)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

3. RFA NO. 141 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH

..........APPELLANTS

.

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. SMT. PUNNO DEVI, D/O SH. SHIV RAM

2. SMT. GULABO DEVI, D/O SH. SHIV RAM (SINCE DECEASED THROUGH HER LEGAL REPRESENTATIVES):-

A.) SURENDER, S/O SH. MEENA RAM

B.) LAYAQ RAM, S/O SH. MEENA RAM

C.) CHET RAM, S/O SH. MEENA RAM

ALL RESIDENTS OF MOHAL DUNGI KANDYON (PATTI BAG), SUB TEHSIL DADAHU, DISTRICT SIRMAUR (H.P.)

3. SMT. SHANTI DEVI, D/O SH. SHIV RAM

4. SMT. DURGI DEVI, D/O SH. SHIV RAM

5. AMAR SINGH, S/O SH. MATA RAM

6. CHUHAR SINGH, S/O SH. GULAB SINGH (SINCE DECEASED THROUGH HIS LEGAL REPRESENTATIVES):-

A.) SITA RAM, S/O LATE SH. CHUHAR SINGH

B.) INDER SINGH, S/O LATE SH. CHUHAR SINGH

C.) SMT. DAWARKA DEVI, W/O LATE SH. CHUHAR SINGH

ALL RESIDENTS OF MOHAL GAWDA, SUB TEHSIL

.

DADAHU, DISTRICT SIRMAUR, H.P.

7. RAVINDER KUMAR, S/O LATE MANSA RAM

8. RAM SAWROOP, S/O LATE MANSA RAM

9. INDIRA DEVI, D/O LATE MANSA RAM (EXPARTE)

10. SHANTI DEVI, WIDOW OF LATE MANSA RAM

11. HEM CHAND, S/O SH. PITAMBER DUTT

12. BABU RAM, S/O SH. PITAMBER DUTT

13. SUNIL DUTT, S/O SH. PITAMBER DUTT (EXPARTE)

14. RAM SWAROOP, S/O MOHAN SINGH

15. TULA RAM, S/O MOHAN SINGH

ALL RESIDENTS OF MOHAL DUNGI KANDYON

(PATTI BAG), SUB TEHSIL DADAHU, DISTRICT SIRMAUR, H.P.

16. INDER SINGH, S/O MOHAN SINGH (SINCE

DECEASED THROUGH HIS LEGAL REPRESENTATIVES):-

A.) RAHUL, S/O LATE SH. INDER SINGH.

B.) SMT. LAXMI DEVI, W/O LATE SH. INDER SINGH

BOTH RESIDENTS OF VILLAGE BAG (DUNGI KANDYON), SUB TEHSIL DADAHU, DISTRICT SIRMAUR, H.P.

17. BHAGWAN SINGH, S/O MOHAN SINGH

18. RAN SINGH, S/O MOHAN SINGH

.

19. MAST RAM, S/O SANT RAM

20. RAM DUTT, S/O SANT RAM

21. MANGA RAM, S/O SH. TULSI RAM (SINCE

DECEASED THROUGH HIS LEGAL REPRESENTATIVES):-

A.) MUKESH, S/O LATE SH. MANGA RAM

B.) KIRAN DEVI, D/O LATE SH. MANGA RAM

C.) MONIKA, D/O LATE SH. MANGA RAM

D.) ANURADHA, D/O LATE SH. MANGA RAM

E.) SMT. KAMLA DEVI, W/O LATE SH. MANGA RAM.

F.) SMT. MEERA DEVI, W/O LATE SH. MANGA RAM

ALL RESIDENTS OF MOHAL DUNGI KANDYON

(PATTI BAG), SUB TEHSIL DADAHU, DISTRICT SIRMAUR, H.P.

22. SOHAN SINGH, S/O SUNDER SINGH

23. SHANTI DEVI, D/O TUSLI RAM (EXPARTE)

24. TIKA RAM, S/O DHAUNKA

25. ATMA RAM, S/O SHIV RAM (SINCE DECEASED

THROUGH HIS LEGAL REPRESENTATIVES):-

A.) MAST RAM, S/O LATE SH. ATMA RAM

B.) SITA RAM, S/O LATE SH. ATMA RAM

C.) MAHNTI DEVI, D/O LATE SH. ATMA RAM

D.) INDRA DEVI, D/O LATE SH. ATMA RAM

.

E.) PROMILA DEVI, D/O LATE SH. ATMA RAM

F.) SMT. DROPTI DEVI, W/O LATE SH. ATMA RAM (DELETED)

G.) SMT. GARBIO DEVI, W/O LATE SH. ATMA RAM

ALL RESIDENTS OF MOHAL DUNGI KANDOYON

(PATTI BAG), SUB TEHSIL DADAHU, DISTRICT SIRMAUR (H.P.)

...........RESPONDENTS

26.

THE PRINCIPAL SECRETARY (POWER) TO THE

GOVERNMENT OF H.P., SHIMLA-2

27. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR AT NAHAN, H.P.

..........PROFORMA RESPONDENTS

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR.

BRIJESH SAKLANI, ADVOCATES, FOR THE RESPONDENTS)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE

GENERAL, FOR THE STATE)

4. RFA NO. 148 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT,

.

HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. SITA RAM

2. PRATAP SINGH

3. HEM CHAND

ALL SONS OF SH. ATMA RAM, SON OF SH. SHIV RAM

4. JOGINDER SINGH

5. SMT. VIDYA DEVI, WIFE OF SH. BALBIR SINGH

6. SH. MAST RAM

7. SITA RAM

BOTH SONS OF LATE SH. ATMA RAM

8. SMT. DROPTI DEVI (DELETED)

9. SMT. GARIBOO DEV (DELETED)

BOTH WIDOWS OF LATE SH. ATMA RAM

10. RAM SWAROOP

11. TULA RAM

.

12. BHAGWAN SINGH

13. RAN SINGH

ALL SONS OF MOHAN SINGH

14. RAHUL SON OF INDER SINGH (MINOR) THROUGH HIS MOTHER SMT. LAKSHMI DEVI

15.

16. to LACHHMI DEVI, WIDOW OF LATE INDER SINGH

TIKA RAM, SON OF DHAUNKA, SON OF MAGLU

ALL RESIDENTS OF MOHAL DUNGI KANDYON, SUB- TEHSIL DADAHU, DISTRICT- SIRMAUR, H.P.

...RESPONDENTS

17. THE PRINCIPAL SECRETARY (POWER) TO THE GOVERNMENT OF HIMACHAL PRADESH SHIMLA-2 (H.P.)

18. STATE OF HIMACHAL PRADESH THROUGH DISTRICT COLLECTOR SIRMAUR AT NAHAN, H.P.

..........PROFORMA RESPONDENTS

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR THE RESPONDENTS)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE

.

GENERAL, FOR THE STATE)

5. RFA NO. 151 OF 2016 WITH CO NO. 2 OF 2020

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. SATYA DEVI, W/O SH. KAMLANAND

R/O VILLAGE KHARARI, VPO KANGTA FELAG, TEHSIL NAHAN, DISTRICT SIRMAUR (H.P.)

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH

COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R- 1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE

.

GENERAL, FOR THE STATE)

6. RFA NO. 152 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. DURGA DUTT AGED 70 YEARS, SON OF SHRI JHANGRU, R/O VILLAGE MAUZA DUNGI KANYON, VPO PANAR, TEHSIL NAHAN,

DISTRICT SIRMOUR, HP. (EX-PARTE)

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(R-1 EX-PARTE)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

7. RFA NO. 153 OF 2016

.

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT,

HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

1. AND

VIDYA DUTT AGED 66 YEARS, SON OF SHRI

KHEWTA R/O VILLAGE DUNGI KANYON,TEHSIL

NAHAN, DISTRICT SIRMAUR, HP (EX-PARTE)

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH

COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(R-1 EX-PARTE)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

8. RFA NO. 154 OF 2016 WITH CO NO.3 OF 2020

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT,

.

HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. VINOD KUMAR AGED 44 YEARS, SON OF SHRI

SATYANANAD, R/O VILLAGE SHIRU MAILA, VPO DADAHU, TEHSIL NAHAN, DISTRICT SIRMOUR, HP

...........RESPONDENT

2. STATE OF rHIMACHAL PRADESH THROUGH

COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS.

SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R- 1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

9. RFA NO. 155 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH

..........APPELLANTS ]

.

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. SHANTI DEVI AGED 65 YEARS, WIFE OF LATE SH.

MANSA RAM, R/O VILLAGE KAINTHLA (MAUZA DUNGI KANYON) VPO PANAR, TEHSIL NAHAN, DISTRICT SIRMOUR, HP.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH

COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R-1)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

10. RFA NO. 156 OF 2016 WITH CO NO. 4 OF 2020

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM

BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH ..........APPELLANTS

AND

1. RAJ KUMAR, AGED 38 YEARS, SON OF SHRI

.

SATYANAND, R/O VILLAGE SHIRU MAILA, VPO

DADAHU, TEHSIL NAHAN, DISTRICT SIRMOUR, H.P.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT ~

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R-

1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

11. RFA NO. 157 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH

..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. RAM SWAROOP , AGED 26 YEARS SON OF SH.

MANSA RAM, R/O VILLAGE KAINTHLA (MAUZA

DUNGI KANYON) VPO PANAR, TEHSIL NAHAN,

.

DISTRICT SIRMOUR, H.P. (EX-PARTE)

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(R-1 EXPARTE)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE

GENERAL, FOR THE STATE.)

12. RFA NO. 158 OF 2016 WITH CO NO. 5 OF 2020

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT,

HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. VIRENDER DUTT, AGED 42 YEARS, SON OF SHRI

.

SATYANAND, R/O VILLAGE SHIRU MAILA, VPO

DADAHU, TEHSIL NAHAN, DISTRICT SIRMOUR, HP.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R- 1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL

ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

13. RFA NO. 159 OF 2016 WITH CO NO. 6 OF 2020

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. PREM CHAND, AGED 32 YEARS, S/O SHRI GURDIA RAM, RESIDENT OF VILLAGE KHARARI, VPO KANGTA FELAG, TEHSIL NAHAN, DISTRICT SIRMOUR, HP.

.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R-

1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE

GENERAL, FOR THE STATE)

14. RFA NO. 160 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH

..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

3. SATYANAND, AGED 72 YEARS SON OF LATE SH.

JIWANAND, R/O VILLAGE SHIRU MAILA, VPO DADAHU, TEHSIL NAHAN, DISTRICT SIRMOUR, H.P.

...........RESPONDENT

1. STATE OF HIMACHAL PRADESH THROUGH

.

COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT (BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR.

BRIJESH SAKLANI, ADVOCATES, FOR R-1)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE

GENERAL, FOR THE STATE)

15. RFA NO. 161 OF 2016

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. RAVINDER KUMAR, AGED 28 YEARS, SON OF SH.

MANSA RAM, R/O VILLAGE KAINTHLA (MAUZA

DUNGI KANYON) VPO PANAR, TEHSIL NAHAN, DISTRICT SIRMOUR, H.P.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

.

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES, FOR R-1)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

1.

r to

16. RFA NO. 162 OF 2016 WITH CO NO. 7 OF 2020

LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM

BHAWAN, SHIMLA-4 (H.P.)

2. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH

..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. DAYAL CHAND, AGED 45 YEARS, S/O SHRI GURDIA RAM, RESIDENT OF VILLAGE KHARARI, VPO KANGTA FELAG, TEHSIL NAHAN, DISTRICT

SIRMOUR, H.P.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS.

.

SHASHI KIRAN, MR. J.S. KANWAR AND MR.

BRIJESH SAKLANI, ADVOCATES, FOR R- 1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL

ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR THE STATE)

17. RFA NO. 163 OF 2016 WITH CO NO. 8 OF 2020

1. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4 (H.P.)

2.

THE GENERAL MANAGER RENUKAJI PROJECT,

HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH ..........APPELLANTS

(BY MR. VIVEK NEGI, ADVOCATE)

AND

1. GEETA DEVI, WIFE OF SHRI SATYANAND R/O VILLAGE SHIRU MAILA, VPO DADAHU, TEHSIL

NAHAN, DISTRICT SIRMOUR, H.P.

...........RESPONDENT

2. STATE OF HIMACHAL PRADESH THROUGH COLLECTOR DISTRICT SIRMAUR

..........PROFORMA RESPONDENT

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR.

BRIJESH SAKLANI, ADVOCATES, FOR R-

.

1/CROSS-OBJECTOR)

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY DHATWALIA, ASSISTANT ADVOCATE

GENERAL, FOR THE STATE)

18. RFA NO. 235 OF 2019

1. PUNNO DEVI, D/O SH. SHIV RAM, AGE 66 YEARS.

2. SHANTI DEVI, D/O SH. SHIV RAM

3. AMAR SINGH, S/O SH. MATA RAM

4. RAVINDER KUMAR, S/O LATE MANSA RAM

5. RAM SAWROOP, S/O MANSA RAM

6. INDIRA DEVI, D/O MANSA RAM

7. SHANTI DEVI, WIDOW OF LATE MANSA RAM

8. HEM CHAND, S/O SH. PITAMBER DUTT

9. BABU RAM, S/O SH. PITAMBER DUTT

10. RAM SWAROOP

11. TULA RAM

12. BHAGWAN SINGH

13. RAN SINGH,

ALL SONS OF MOHAN SINGH

14. MAST RAM,

.

15. RAM DUTT,

BOTH SONS OF SANT RAM

16. MANGA RAM, S/O SH. TULSI RAM (SINCE

DECEASED THROUGH HIS LEGAL REPRESENTATIVES):-

A.) SMT. KAMLA DEVI, W/O LATE SH. MANGA RAM.

B.) MEERA DEVI, W/O LATE SH. MANGA RAM

C.) MUKESH, S/O LATE SH. MANGA RAM

D.) KIRAN THAKUR, D/O LATE SH. MANGA RAM

E.) MONIKA KUMARI, D/O LATE SH. MANGA RAM

F.) ANURADHA DEVI, D/O LATE SH. MANGA RAM

ALL RESIDENTS OF VILLAGE DUNGI KANDYON, TEHSIL DADAHU, DISTRICT SIRMAUR, H.P.

17. SOHAN SINGH SON OF SH. SUNDER SINGH

18. SHANTI DEVI D/O SH. TULSI RAM

19. TIKA RAM SON OF DHAUNKA

ALL RESIDENTS OF MOHAL DUNGI KANDYON, SUB TEHSIL DADAHU, DISTRICT SIRMAUR (H.P.) ...........APPELLANTS

(BY MR. RUPINDER SINGH THAKUR, MS. SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES)

.

AND

1. THE PRINCIPAL SECRETARY (POWER) TO THE

GOVERNMENT OF H.P., SHIMLA-2

2. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN, SHIMLA-4.

3. STATE OF HIMACHAL PRADESH THROUGH DISTRICT COLLECTOR, SIRMAUR AT NAHAN, HIMACHAL PRADESH.

4. THE GENERAL MANAGER RENUKAJI

PROJECT, HPPCL, DADAHU,

DISTRICT SIRMAUR, HIMACHAL PRADESH

5. GULABO DEVI, D/O SH. SHIV RAM

6. DURGI DEVI, D/O SH. SHIV RAM

7. CHUHAR SINGH, SON OF SH. GULAB SINGH

8. SUNIL DUTT SON OF SH. PITAMBER DUTT

9. INDER SINGH SON OF SH. MOHAN SINGH

10. ATMA RAM SON OF SH. SHIV RAM

ALL RESIDENTS OF MOHAL DUNGI KANDYON, SUB-

TEHSIL DADAHU, DISTRICT SIRMOUR, H.P.

.........PROFORMA RESPONDENTS

(BY MR. NARENDER GULERIA, ADDITIONAL ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE

.

GENERAL, FOR R1 & R3)

(BY MR. VIVEK NEGI, ADVOCATE, FOR R2 AND R4.)

19. RFA NO. 420 OF 2019

1. PRATAP SINGH

2. HEM CHAND

3. SITA RAM

4. JOGINDER SINGH

ALL SONS OF AMAR SINGH.

5. SMT. VIDYA DEVI, WIFE OF SH. BALBIR SINGH

6. DURGA RAM SON OF SH. KALYAN SINGH

7. SITA RAM SON OF LATE SH. ATMA RAM

8. SMT. DROPTI DEVI WIDOW OF LATE SH. ATMA

RAM (SINCE DECEASED) THROUGH LEGAL HEIRS.

A. MANTI DEVI

B. INDIRA DEVI

C. PROMILA

D. SITA RAM,

E. MAST RAM

DAUGHTERS AND SONS OF LATE DROPTI DEVI

ALL RESIDENTS OF VILLAGE DUNGI KANDYON,

.

TEHSIL DADAHU, DISTRICT SIRMAUR, HIMACHAL

PRADESH.

9. SMT. GARIBOO DEVI W/O LATE SH. ATMA RAM

10. TULA RAM

11. BHAGWAN SINGH

12. RAN SINGH

ALL SONS OF MOHAN SINGH

13. RAHUL SON OF INDER SINGH (MINOR) THROUGH HIS MOTHER SMT. LACHCHMI DEVI

14. MAST RAM, S/O SH. ATMA RAM

15. RAM SWAROOP SON OF SH. MOHAN SINGH

16. LAXMI DEVI WIDOW OF SH. INDER SINGH

17. RAM DEVI D/O DAYA RAM

18. MANGA RAM SON OF TULSI RAM (SINCE DECEASED)

THROUGH HIS LRS

A.) SMT. KAMLA DEVI, W/O LATE SH. MANGA RAM.

B.) SMT. MEERA DEVI, W/O LATE SH. MANGA RAM

C.) MUKESH, S/O LATE SH. MANGA RAM

D.) KIRAN THAKUR, D/O LATE SH. MANGA RAM

E.) MONIKA KUMARI, D/O LATE SH. MANGA RAM

F.) ANURADHA, D/O LATE SH. MANGA RAM

.

ALL RESIDENTS OF VILLAGE DUNGI KANDYON,

TEHSIL DADAHU, DISTRICT SIRMAUR, H.P.

19. SHANTI DEVI D/O TULSI RAM

20. SOHAN SINGH S/O SUNDER SINGH

21. TIKA RAM, SON OF DHAUNKA,

ALL RESIDENTS OF MOHAL DUNGI KANDYON,

SUB- TEHSIL DADAHU, DISTRICT- SIRMAUR, H.P.

.... APPELLANTS (BY MR. RUPINDER SINGH THAKUR, MS.

SHASHI KIRAN, MR. J.S. KANWAR AND MR. BRIJESH SAKLANI, ADVOCATES)

AND

1. THE PRINCIPAL SECRETARY (POWER) TO THE GOVERNMENT OF HIMACHAL PRADESH SHIMLA-2 (H.P.)

2. LAND ACQUISITION COLLECTOR, H.P.P.C.L., UTTAM BHAWAN,

SHIMLA-4.

3. STATE OF HIMACHAL PRADESH THROUGH DISTRICT COLLECTOR SIRMAUR AT

NAHAN, H.P.

4. THE GENERAL MANAGER RENUKAJI PROJECT, HPPCL, DADAHU, DISTRICT SIRMAUR, HIMACHAL PRADESH

....RESPONDENTS.

(BY MR. NARENDER GULERIA, ADDITIONAL

.

ADVOCATE GENERAL, WITH MR. SUNNY

DHATWALIA, ASSISTANT ADVOCATE GENERAL, FOR R1 & R3)

(BY MR. VIVEK NEGI, ADVOCATE, FOR R2

AND R4.)

Whether approved for reporting?. These appeals coming on for orders this day, the Court passed the following:

JUDGMENT

By way of aforesaid appeals filed under Section 54 of the Land

Acquisition Act, 1894 (hereinafter referred to as the Act), challenge has been

laid to award(s) dated 16.6.2015 passed by learned District Judge, Sirmaur

District at Nahan, H.P. in Reference petition Nos. 04-LAC/4 of 2013, 05-

LAC/4 of 2013, 06-LAC/4 of 2013, 08-LAC/4 of 2013, 09-LAC/4 of 2013,

10-LAC/4 of 2013, 11-LAC/4 of 2013, 12-LAC/4 of 2013, 13-LAC/4 of

2013, 14-LAC/4 of 2013, 15-LAC/4 of 2013, 16-LAC/4 of 2013 17-LAC/4

of 2013, 18-LAC/4 of 2013, 19-LAC/4 of 2013 and 20-LAC/4 of 2013.

2. Undisputedly, the suit land belonging to the claimants situate

in Mohal Dungi Kandyon, Sub Tehsil Dadahu, District Sirmaur, H.P., as

detailed in the award(s), came to be acquired for public purpose; namely;

construction of "Renuka Ji Dam and its submergence area" and acquisition

proceedings commenced with the issuance of Notifications under Section 4

of the Act on 28.2.2009 and 26.5.2009, respectively. The Land Acquisition

.

Collector (for short 'LAC') passed common awards No. 610 and 611 dated

8.7.2010 and awarded compensation of the acquired land as per the

classification and nature of the land mentioned in the award.

3. Claimants, being aggrieved and dissatisfied with the amount of

compensation awarded by 'LAC', preferred reference petitions under Section

18 of the Act, before the learned District Judge, Sirmaur District at Nahan,

seeking therein enhancement of compensation, awarded by the Land

Acquisition Collector. Learned District Judge vide impugned award dated

16.06.2015, re-determined the market value of the acquired land and

enhanced the same at the rate of Rs.1,00,000/- per bigha irrespective of

nature and classification of land alongwith all statutory benefits as

mentioned in the award(s).

4. The appellants-HPPCL being aggrieved and dis-satisfied with

the award passed by the learned District Judge, Sirmaur District at Nahan,

have approached this Court by way of above captioned appeals, seeking

therein to reduce the award(s) passed by the learned District Judge,

Sirmaur at Nahan, whereas appellants/claimants in RFA Nos. 51 of 2017,

RFA No. 235 & 420 of 2019 have approached this Court for enhancement of

the award(s) in question. Claimants have also filed the cross-objections i.e.

.

Cross Objections No. 2, 3, 4, 5, 6, 7 and 8 of 2020 in the respective RFAs.

5. It is not in dispute before this Court that similarly situate

claimants, whose land also came to be acquired for construction of "Renuka

Ji Dam and its submergence area" in the acquisition proceedings

commenced with the publication of Notification issued under Section 4 of

the Act passed by the LAC, had filed land reference petitions before the

learned District Judge, Sirmaur District at Nahan, praying therein to

enhance the compensation awarded by 'LAC' in its award No. 612 dated

8.7.2010, wherein the market value of the acquired land was re-

determined and enhanced at the rate of Rs. 5,00,000/-per bigha

irrespective of nature and classification of land alongwith all statuary

benefits as mentioned in the award(s).

6. Being aggrieved and dissatisfied with the aforesaid award

passed by learned District Judge, Sirmaur District at Nahan, the

respondents in the aforesaid reference petitions, filed different appeals,

which came to be disposed of by this Court vide judgment dated 5.1.2022

passed in RFA No.3 of 2022, titled as: Shri Karma Dutt (since

deceased) and Ors v. Principal Secretary (Power) and Ors. and RFA

NO. 38 of 2022 dated 16.3.2022, Mast Ram v. The Principal

Secretary (Power) and Ors., by holding that the appellants therein were

.

entitled to compensation at the rate of Rs.7,00,000/- per bigha, irrespective

of nature and classification of land.

7. Mr. Vivek Negi, learned counsel, representing the HPPCL, while

fairly acknowledging the factum with regard to passing of judgments dated

16.3.2022 and 5.1.2022 (supra) and placing on record the instructions

dated 12.7.2022 received from the HPPCL, stated that his client does not

propose to assail the same and as such, same has attained finality. In view

of the above, claimants in the present appeals, being similarly situate to the

claimants in the cases supra, are also entitled for compensation at the rate

of Rs.7,00,000/- per bigha irrespective of nature and classification of land.

8. Consequently, in view of detailed discussion made hereinabove

as well as fair stand adopted by Mr. Vivek Negi, learned counsel for the

HPPCL, present appeals i.e. RFA Nos. 140, 142, 148, 151, 152, 153, 154,

155, 156, 157, 158, 159, 160, 161, 162 and 163 of 2016 are dismissed and

RFA No. 51 of 2017, RFA Nos. 235 and 420 of 2019 & Cross Objections No.

2, 3, 4, 5, 6, 7 and 8 of 2020 are allowed. It is ordered that directions

contained in "Karma Dutt and Mast Ram's cases (supra) shall mutatis

mutandis apply to the present cases also.

9. Appellants-HPPCL are directed to deposit the entire award

.

amount in the Registry of this Court within a period of six weeks from

today, if not already deposited. Interim order, if any, is vacated. All the

miscellaneous applications are disposed of.

    31st October, 2022                                     (Sandeep Sharma),
         (manjit)                                              Judge




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