Lac vs . Thakri Devi (Deceased) Through ...
2023 Latest Caselaw 5545 HP

LAC vs. Thakri Devi (deceased) through LRs

.

RFA NO. 754 of 2012.

10.05.2023 Present: Mr. B.N. Sharma, Addl. A.G., for the appellant(s).

Mr. Jai Ram Sharma, Advocate, for the respondents/applicants.

r to CMP No. 3673 of 2023.

By way of instant application, a prayer has

been made on behalf of the applicants to release the

awarded amount lying in deposit in the Registry of this

Court. It is averred that RFA No. 754 of 2012 filed by

the Land Acquisition Collector against the applicants

has finally been dismissed by this Court vide judgment

dated 28.04.2017 and the same has attained finality.

The factual position has not been disputed

on behalf of the non-applicant. As per the report of

Registry a sum of Rs.4,34,488/- is lying deposited in

the Registry of this Court.

Since, the judgment passed by this Court

has not been assailed further, no purpose shall be

served by keeping the amount in deposit any longer.

Accordingly, the application is allowed. The amount of

Rs.4,34,488/- along with upto date interest accrued

thereon is ordered to be released in favour of the

applicants as per their shares as defined in para-3 of

the application and by remitting their respective

.

shares directly to their bank accounts as mentioned in

the same para of the application. The application

stands disposed of.

(Satyen Vaidya)

Judge

10th May, 2023.

(jai)