Himachal Pradesh High Court
The Land Acquisition Collector vs Ram Krishan on 4 September, 2019
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No. : 803 of 2012
.
Decided on: 04.09.2019.
The Land Acquisition Collector, ....Appellant.
Versus
Ram Krishan ...Respondent.
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the appellant : Mr. Dinesh Thakur, Additional
Advocate General with Mr.
Amit Kumar Dhumal, Deputy
Advocate General and Sunny
Datwalia, Assistant Advocate
General.
For the respondent : Mr. Rajender Kumar Sharma,
Advocate for respondents No. 1(a)
and 1(b).
Ajay Mohan Goel, Judge (Oral)
Mr. Rajender Kumar Sharma, Advocate, has put in appearance on behalf of respondents No. 1(a) and 1(b).
Learned Counsel for the parties submit that the issue raised in this appeal is squarely covered by the judgment passed by Hon'ble Coordinate Bench of this Court in RFA No. 953 of 2012, titled as Land Acquisition Collector Vs. Jatinder Singh, decided on 01.06.2016 and this appeal be disposed of with 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 29/09/2019 03:07:52 :::HCHP 2the direction that the findings so returned by Hon'ble Coordinate Bench in the above mentioned case, shall mutatis .
mutandis apply to this appeal also.
Accordingly, this appeal is disposed of with the direction that findings returned by Hon'ble Coordinate Bench of this Court in RFA No. 953 of 2012, titled as Land Acquisition Collector Vs. Jatinder Singh, decided on 01.06.2016, shall mutatis mutandis apply to this appeal also and all directions so issued by Hon'ble Coordinate Bench shall be construed as having been issued in this appeal also.
Pending miscellaneous application(s), if any, also stand disposed of accordingly.
(Ajay Mohan Goel) Judge September 4, 2019.
(Anant Parihar) ::: Downloaded on - 29/09/2019 03:07:52 :::HCHP