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WPMS/617/2017
2021 Latest Caselaw 656 UK

Citation : 2021 Latest Caselaw 656 UK
Judgement Date : 4 March, 2021

Uttarakhand High Court
WPMS/617/2017 on 4 March, 2021
                         Office Notes,
                      reports, orders or
                       proceedings or
SL. No      Date                                      COURT'S OR JUDGES'S ORDERS
                        directions and
                      Registrar's order
                       with Signatures
         04.03.2021                        WPMS No.617 of 2017
                                           WPMS No.1227 of 2017
                                           with
                                           WPMS No.1893 of 2017
                                           Hon'ble Sharad Kumar Sharma, J.

Mr. Rahul Consul, Advocate, for the petitioner.

Mr. Siddhartha Singh, Advocate, for the respondent.

Today, a bunch of writ petitions are listed before this Court. Out of which, one of the writ petitions at item no.28(1), being WPMS No.573 of 2017 "UP Awas Evam Vikas Parishad Vs. Jagdish Lal and others" entailing consideration of an identical issue, for the recalculation of the amount of compensation, which was emanating from the respective miscellaneous cases, which has been filed in the pending execution proceedings before the learned court below, the aforesaid writ petition being WPMS No.573 of 2017, has already been dismissed by the Coordinate Bench of this Court vide its judgment dated 22.07.2019.

In view of the fact that the said writ petition has been dismissed and in the writ petitions being WPMS Nos.617 of 2017, 1227 of 2017 and 1893 of 2017 involves the same issue, is not disputed by the petitioners counsel, these writ petitions, would also stand dismissed in terms of the judgment dated 22.07.2019, as passed in WPMS No.573 of 2017.

(Sharad Kumar Sharma, J.)

04.03.2021

NR/

 
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