Himachal Pradesh High Court
Ntpc Ltd. vs . Mohinder Lal & Ors. on 30 September, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
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NTPC Ltd. vs. Mohinder Lal & Ors.
CMP No.13651 of 2022 in RFA No.4041 of 2013 30.09.2022 Present: Mr. Munish Kumar, Advocate vice Mr. Jagdish Thakur, Advocate, for the non-applicants/appellants.
Mr. Pawan K. Sharma, Advocate, for the
applicants/respondents.
CMP No. 13651 of 2022
By way of instant application filed under Section 151 of CPC, prayer has been made on behalf of applicants/respondents for release of amount of compensation lying deposited in the Registry of this Court.
As per the applicants, their land has been acquired for the construction of Kol Dam at Barmana, District Bilaspur, H.P. and in order to rehabilitate themselves, they require the amount of compensation, as awarded to them by the reference court. Therefore, it would be in the interest of justice, if compensation amount lying deposited with the Registry of this Court alongwith up-to-date interest be released in their favour.
Learned counsel for the non-applicants/appellants has submitted that he doesn't intend to file any reply to the instant application and since appeal bearing RFA No. 4041 of 2013, having been filed by the non-applicants/appellants stands finally decided vide judgment dated 15.12.2017, passed by this Court and none of the parties to lis has laid challenge to the aforesaid judgment in the superior court of law, prayer made in the instant application can be allowed.
Heard. Having perused the averments made in the application, which is duly supported by the affidavits of all the applicants, this Court finds it in the interest of justice to release ::: Downloaded on - 30/09/2022 20:10:39 :::CIS .
the compensation amount alongwith up-to-date interest in favour of applicants/respondents, strictly as per their respective shares by remitting the same in their saving bank accounts, details whereof are given in Para-5 of the application, subject to the verification by the Accounts Branch. Ordered accordingly.
rApplication stands disposed of.
(Sushil Kukreja) Judge 30th September, 2022 (reena) ::: Downloaded on - 30/09/2022 20:10:39 :::CIS