Himachal Pradesh High Court
Land Acquisition Collector And Another vs Bhola Ram And Others on 28 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Land Acquisition Collector and another Versus Bhola Ram and others CMPs No.10039 & 10038 of 2022 in RFA No.134 of 2019 28.07.2022 Present: None for the nonapplicants/ appellants.
Mr. Rupinder Singh Thakur, Advocate, for applicants/ respondents No.2 and 3.
Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, for the nonapplicantsState.
CMP No.10039 of 2022 By way of this application, filed under Order 1, Rule 10 of the Civil Procedure Code, a prayer has been made for deletion of the name of respondent No.1 (Bhola Ram) and for bringing the applicants on record as his legal representatives.
Having heard learned counsel for the applicants and after perusing the averments made in the application as also the document appended with the same i.e. Legal Heirs Certificate, the same is allowed, as prayed for. Name of respondent No.1 (Bhola Ram is ordered to be deleted from the array of respondents and the applicants are ordered to be substituted as respondents No.1 (a) to 1 (c), ::: Downloaded on - 28/07/2022 20:08:01 :::CIS .
2 respectively in place of deceased respondent No.1 (Bhola Ram). Application stands disposed of.
r to CMP No.10038 of 2022 This is a disposed of matter.
By way of this application filed under Section 151 of the Civil Procedure Code, a prayer has been made by applicants/ respondents No.1(a) to 1 (c) and applicants/respondents No.2 and 3, for release of amount.
Having heard learned counsel for the parties, this application is allowed and balance amount falling to the share of applicants, alongwith uptodate interest, is directed to be released in their favour. The amount be remitted directly into the bank account as per particulars annexed with the application. Application stands disposed of.
(Ajay Mohan Goel) Judge July 28, 2022 (Rishi) ::: Downloaded on - 28/07/2022 20:08:01 :::CIS