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Himachal Pradesh High Court

Hari Ram vs Renuka Dam Project & Others on 15 March, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

                                 1



         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA


                                                          CWP No. 1057 of 2023




                                                               .
                                                         Decided on : 15.3.2023





    Hari Ram
                                                                ...Petitioner





                                     Versus

    Renuka Dam Project & others
                                                                    ...Respondents





    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    Hon'ble Mr. Justice Virender Singh, Judge

    Whether approved for reporting? No
    ________________________________________________

    For the petitioner :      Mr. Naresh Kumar Tomar, Advocate.

    For the respondent(s) :   Mr.   Vikas  Mishra,     Advocate,                       for


                              respondents No. 1 and 2.

                              Mr. I.N. Mehta and Mr. Yash Wardhan
                              Chauhan, Senior Additional Advocates




                              General, Ms. Sharmila Patial, Additional
                              Advocate    General,   Ms.     Priyanka





                              Chauhan, Deputy Advocate General and
                              Mr. Rajat Chauhan, Law Officer, for
                              respondent No. 3.





    Per Tarlok Singh Chauhan, Judge (oral):

Notice. Mr. Vikas Mishra and Mr. Y.W. Chauhan, learned Senior Additional Advocate General appear and waive service of notice on behalf of respondents No. 1 & 2 and respondent No. 3, respectively.

2. The instant petition has been filed for the grant of following substantive relief:

"1. Respondents may kindly be directed to decide Annexure P­1 the petition preferred by the present petitioner and to make the .

reference under Section 30 of the Land Acquisition Act, 1894 to competent Court of law under the Act and in accordance with law."

3. In the peculiar facts and circumstances of the case, we deem it appropriate to dispose of this petition by directing respondents No. 1 and 2 to consider and decide the representation made by the petitioner, vide Annexure P­1, within a period of six weeks. While doing so, an opportunity of hearing shall also be afforded to the private respondent by issuing notice to him. The pending application(s), if any, are also disposed of.

For compliance, to come up on 26.4.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge March 15, 2023 Kalpana ::: Downloaded on - 15/03/2023 20:33:59 :::CIS