Himachal Pradesh High Court
Phool Chand vs . Nhai & Anr on 5 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Phool Chand Vs. NHAI & anr . CWP No. 5196 of 2022 5.1.2023 Present: Mr. B.M.Chauhan, Senior Advocate with Mr.
Amit Himalvi, Advocate, for the petitioner.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents.
Mr. R.A. Khural,Project Director, NHAI, Shimla is present.
r 30 sites for preparation of Feasibility Report, including the case of the petitioner have been referred to the URS Scott Wilson India Pvt. Ltd. The said agency is directed to expedite the preparation of Site Feasibility Report and ensure that the same is prepared by 31.3.2023, as undertaken by the Project Director.
On receipt of Feasibility Report, the respondentÂNHAI is directed to take all corrective steps, so as to ensure that the property of not only the petitioner, but other 29 persons' is also protected. List on 9.3.2023, on which date the status report shall be filed.
It is made clear that in case the necessity arises having the case listed, prior to the said date, the petitioner is at liberty to approach learned vacation Judge for the said purpose.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge January 5, 2023 (kalpana) ::: Downloaded on - 06/01/2023 20:33:13 :::CIS