Himachal Pradesh High Court
Ntpc Limited vs Balak Ram (Since Deceased) Through His ... on 22 December, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA RFA No. 115 of 2013 Decided on 22.12.2022 .
NTPC Limited ....Appellant.
Versus
Balak Ram (since deceased) through his LRs. ... Respondents.
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Coram HON'BLE MR. JUSTICE AJAY MOHAN GOEL. Whether approved for reporting?1 r to For the appellant : Mr. C.N. Singh,Advocate.
For the respondents : Mr. Deepak Kaushal, Sr. Advocate with Mr. Abhishek Verma, Advocate, for respondents No. 1 to 6.
Mr. Sanjeev Sood, Additional Advocate General for respondent No.7 to 9.
Ajay Mohan Goel, (Oral) When this case was taken up for consideration, this Court stands informed that the regular first appeals, which were filed against the very same acquisition proceedings, arising out of the same Notification issued under Section 4 and 11 of the Land Acquisition Act stands decided by this Court, vide judgment dated 15.12.2016, passed in RFA No. 425/2012, titled NTPC Ltd, Kol Dam Vs. Kuldeep and 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 23/12/2022 20:33:04 :::CIS 2others as also RFA No. 113/2013 and Cross-Objection No. 70/2017, titled NTPC Ltd Koll Dam Project vs. Smt. Banti and others dated 22.12.2017, therefore this appeal be disposed of with the observation .
that the directions issued in Kuldeep (supra) shall mutatis mutandi apply to this appeal also.
2. Having heard learned counsel for the parties, the present appeal being squarely covered by the decision rendered herein above is disposed of with the observations that the directions issued in the cases herein above shall mutatis mutandi apply to the instant case also.
3. Pending miscellaneous applications, if any, also stand disposed of.
( Ajay Mohan Goel) Judge 22nd December, 2022 (Guleria) ::: Downloaded on - 23/12/2022 20:33:04 :::CIS