Renuka Ji Dam Project And Ors. vs . Budh Ram
2025 Latest Caselaw 723 HP

Himachal Pradesh High Court

Renuka Ji Dam Project And Ors. vs . Budh Ram on 9 May, 2025

Renuka Ji Dam Project and Ors. Vs. Budh Ram & Others.

RFA No.294 of 2024

09.05.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the non-

applicants/appellants.

Mr. Suresh Saini, Advocate, for the applicants/respondents.

CMP(M) Nos.1361 and 1362 of 2024

No reply is intended to be filed on behalf of the non-

applicants. Non-applicants have no objection, if in case the

present applications are allowed and the legal heirs of deceased

respondents No.1 and 2 are ordered to be brought on record.

Respondent No.1 is stated to have died on 21.08.2017 and

respondent No.2 is stated to have died on 20.09.2019. The said

fact is evident from the death certificates appended along with

the present applications. Details of legal heirs of deceased

respondents No.1 and 2 have been given in para 3 of CMP(M)

No.1361 of 2024, which is in consonance with the legal heir

certificates appended along with the applications. Since the

right to receive compensation survives in the said legal heirs.

For the reasons stated in CMP(M) No.1362 of 2024,

delay in bringing on record LRs of deceased respondents No.1

and 2 is condoned and abatement, if any is set aside. Legal heirs

of deceased respondents No.1 and 2 are ordered to be brought

on record. Power of Attorney on their behalf has already been

filed. Amended memo of parties be filed within two weeks.

Applications stand disposed of.

Application be treated as an application for release

of amount only on behalf of legal heirs of respondents No.1 and

2. Vide separate order they have been brought on record.

The appeal, in the case at hand, had been decided

vide judgment dated 12.11.2021. The learned counsel for the

non-applicants/appellants submits that no reply is intended to

be filed on his behalf and non-applicants/appellants have no

objection, if in case money, which is lying deposited in the

Registry, is ordered to be released in favour of the applicants.

In view of the aforesaid, the amount, which is lying

deposited with the Registry of this Court is ordered to be

released to the applicants in terms of shares along with the

proportionate interest thereupon, details whereof have been

given in para 6 of the application, by remitting the same in their

bank accounts, details whereof have also been given in para 7

of the application. Amount be released only to the legal heirs of

respondents No.1 and 2, subject to proper verification of their

identities.

Application stands disposed of.

(Bipin C. Negi) Judge 09th May, 2025 (Gaurav Rawat)