General Manager ( R And R ) vs Sunderlal on 9 September, 2023

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Madhya Pradesh High Court

General Manager ( R And R ) vs Sunderlal on 9 September, 2023

Bench: Vivek Agarwal

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                               BEFORE LOK ADALAT
                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                        &
                                       SHRI UMA KANT SHARMA, SR. ADVOCATE
                                            ON THE 9 th OF SEPTEMBER, 2023
                                              FIRST APPEAL No. 1175 of 2011

                          BETWEEN:-
                          GENERAL MANAGER ( R AND                R ) NARMADA
                          HYDROELECTRIC   DEVELOPMENT             CORPORATION
                          KHANDWA M.P. (MADHYA PRADESH)

                                                                                      .....APPELLANT
                          (BY SHRI ARPAN PAWAR - ADVOCATE)

                          AND
                          1.    SUNDERLAL S/O SHRI HIRA LAL DESHWALI,
                                AGED ABOUT 25 YEARS, VILL. JHAGARIYAMAL
                                TEH. HARSOOD EAST KHANDWA (MADHYA
                                PRADESH)

                          2.    LAND   ACQUISITION   &   REHABILITATION
                                OFFICER , INDIRA SAGAR PARIYOJANA NHDC,
                                HARSUD NO. 2, DISTT. KHANDWA (MADHYA
                                PRADESH)

                          3.    SUPERINTENDING ENGINEER, NARMADA GHATI
                                DEVELOPMENT      DIVISION EAST  NIMAR,
                                KHANDWA (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI NITIN GUPTA -DEPUTY GOVERNMENT ADVOCATE FOR THE
                          RESPONDENT/STATE AND ITS FUNCTIONARIES)

                                This appeal coming on for conciliation this day, the Bench passed the
                          following:
                                                           ORDER

The parties submit that the matter has been compromised between them Signature Not Verified and the present appeal may be disposed of in terms of the compromise arrived Signed by: LORETTA RAJ Signing time: 9/13/2023 1:03:58 PM 2 at between the parties.

In the instant appeal, the appellant Narmada Hydroelectric Development Corporation (for short NHDC) has challenged the award passed by the Reference Court. It is submitted by the learned counsel for the appellant that full amount, as per the compensation enhanced by the Reference Court, has been paid to the private respondents(s) and now nothing remains to be paid to him/them.

Accordingly, as per the policy decision of the Board of Directors of NHDC, in its meeting held on 05.05.2023, the present appeal is disposed of in terms that full amount of compensation has been paid to the private respondent(s) and therefore nothing survives for adjudication. The execution proceedings if any, pending before the court below shall stand disposed of.

The court fees may be refunded to the appellant, as per rules.

                             (VIVEK AGARWAL)                                        (UMA KANT SHARMA )
                                  MEMBER                                                MEMBER
                          Loretta




Signature Not Verified
Signed by: LORETTA RAJ
Signing time: 9/13/2023
1:03:58 PM

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