Himachal Pradesh High Court
State Of H.P. And Another vs Bal Krishan And Others on 23 May, 2016
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
.
RFA No.65/2010
Decided on : 23.05.2016
State of H.P. and another ...Appellants.
Versus
Bal Krishan and others .... Respondents
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
of
Whether approved for reporting? No 1
For the Appellants : Mr. Shrawan Dogra, Advocate General
rt with Mr. Vikram Thakur and Mr. Puneet
Rajta, Dy. A.Gs. for State.
For the Respondents : Nemo.
Sanjay Karol, J. (oral)
It is not in dispute that appeals arising out of similarly situated claimants as also acquisition proceedings stand dismissed by this Court vide judgment dated 16.6.2009 rendered in RFA No.104 of 2005, titled as LAC & another vs. Susheel Kumar, alongwith connected matters.
The present appeal is squarely covered by the said decision.
Such fact is not disputed. As such, present appeal stands disposed of, so also, pending application(s), if any.
(Sanjay Karol),
May 23, 2016 (KS) Judge.
Whether reporters of Local Papers may be allowed to see the judgment?
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