Mohammad Ali vs . The Land Acquisition Collector
2022 Latest Caselaw 7813 HP

Mohammad Ali Vs. The Land Acquisition Collector

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and others and connected matters.

CWP No. 3803/2010 a/w CWP No.8804/2010, 5225, 5831, 5832, 5858 and CWP No.8481/2012 15.09.2022 Present: Mr. Vinay Kuthiala, Sr. Advocate with Ms. Vandana

Kutiala and Mr. Diwan Singh Negi, Advocates, for the petitioner in all the petitions. Mr. Tara Singh Chauhan, Advocate, for respondent Nos.1 and 2-HPSEBL in all the petitions.

Ms. Ritta Goswami, Additional Advocate General, for respondent No.3-State in CWP No.3803/2010. Mr. Balram Sharma, ASGI, for respondent No.4 in CWP

No.3803/2010 and for respondent No.3 in CWP

Nos.8804/2010, 5225, 5831, 5832, 5858 and 8481/2012.

None for respondent Nos.4 to 11 in CWP No.8804/2010, 4 to 7 in CWP No.5831/2012, 4 and 5 in

CWP No. 5832/2012, 4 to 6 in CWP No.5858/2012 and for respondent No.4 in CWP No. 8481/2012. Respondent No.7 stands deleted, vide order dated

22.05.2012 in CWP No. 5858/2012.

Heard further.

Let short synopsis of arguments and compilation of the

judgments be supplied by learned counsel for the parties by

10.10.2022.

Stand over till 13.10.2022.

( A.A. Sayed ) Chief Justice

( Jyotsna Rewal Dua ) Judge

15th September, 2022(Rohit)