Hari Ram vs Renuka Dam Project & Others
2023 Latest Caselaw 5659 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                                 CWP No.2735 of 2023




                                                                             .

                                   Decided on: 11.05.2023
    __________________________________________________





    Hari Ram
                                                                                 .....Petitioner
                                       Versus
    Renuka Dam Project & others





                                           ...Respondents
    ___________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Takur, Judge


    The Hon'ble Mr. Justice Sushil Kukreja, Judge
    1
        Whether approved for reporting?
    __________________________________________________
    For the petitioner:  Mr. N.K. Tomar, Advocate.



    For the respondents:                   Mr. Vikas Mishra, Advocate, for
                                           respondents No.1 and 2.




                                           Mr. Manoj Chauhan, Additional
                                           Advocate General, for respondent





                                           No.3.

    Vivek Singh Thakur, Judge (Oral)

Notice. Mr. Vikas Mishra, Advocate and Mr. Manoj

Chauhan, learned Additional Advocate General, appear and

waive service of notice on behalf of respondents No.1 & 2 and

respondent No.3, respectively.

Whether reporters of Local Papers may be allowed to see the judgment?

2. The instant petition has been filed for grant of

following substantive relief:-

.

"i) Respondents may kindly be directed to decide Annexure P-1 the petition preferred by the present

petitioner and to make the reference under section 30 of land acquisition Act, 1894 to or pass any appropriate order in accordance with law under the

Act."

3. In the peculiar facts and circumstances of the case,

we deem it appropriate to dispose of this petition by directing

respondents No.1 and 2 to consider and decide the

representation made by the petitioner, vide Annexure P-1, on or

before 24.06.2023. While doing so, an opportunity of hearing

shall also be afforded to the private respondents by issuing

notice to them.

Pending applications, if any, shall also stand

disposed of.

                                                  ( Vivek Singh Thakur )
                                                         Judge


                                                     ( Sushil Kukreja )
    May 11, 2023                                           Judge
         (VH)