Himachal Pradesh High Court
Land Acquisition Collector, Hp Pwd And ... vs . Sh. Kalyan Singh on 12 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Land Acquisition Collector, HP PWD and another Vs. Sh. Kalyan Singh and others RFA No. 178 of 2007 .
12.04.2023 Present: M/s Joginder Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for the appellants.
Mr. Kuldeep Gagta, Advocate, vice Mr. Vishal Bindra, Advocate, for respondent No. 1.
All other respondents are ex parte, except respondents No. 2, 3(d), 5(a)(ii), 5(f)(iv) and 5(g), who are stated to be dead.
rCMP No. 3678 of 2023 By way of this application filed under Order 1, Rule 10 read with Section 151 of the Code of Civil Procedure, a prayer has been made for deletion of the name of respondent No. 2, who is stated to have died on 09.11.2009, on the ground that his legal representatives are already on record as respondents No. 5(d)(i) to 5(d)(viii).
In view of the averments made in the application, the same is allowed and the name of respondent No. 2 is ordered to be deleted from the array of respondents and the factum of legal representatives of said respondent being already on record as respondents No. 5(d)(i) to 5(d)(viii) is taken on record. The application stands disposed of.
CMP No. 3679 of 2023By way of this application filed under Order 1, Rule 10 read with Section 151 of the Code of Civil Procedure, a prayer ::: Downloaded on - 12/04/2023 20:52:31 :::CIS has been made for deletion of the name of respondent No. 3(d), .
who is stated to have died on 12.05.2022 on the ground that her legal representatives are already on record as respondents 3(a), 3(b), 3( e) and 3(f).
In view of the averments made in the application, the same is allowed and the name of respondent No. 3(d)-Smt. Lajwanti Devi is ordered to be deleted from the array of respondents and the factum of legal representatives of said respondent being already on record as respondents No. 3(a), 3(b), 3( e) and 3(f) is taken on record. The application stands disposed of.
CMP(M) Nos. 279, 281, 283 & 284 of 2023 Issue notice to the non-applicants, returnable within six weeks. Steps for service be taken within one week.
RFA No. 178 of 2007As per report of the Registry, steps have not been taken to bring on record the legal representatives of deceased respondent No. 5(g). As prayed for, let the needful be done within four weeks. List on 01.06.2023.
(Ajay Mohan Goel) Judge April 12, 2023 (bhupender) ::: Downloaded on - 12/04/2023 20:52:31 :::CIS