Collector Land Acquisition vs Karmu Alias Karam Singh And Others on 11 January, 2018

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Himachal Pradesh High Court

Collector Land Acquisition vs Karmu Alias Karam Singh And Others on 11 January, 2018

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                             RFA No. 335 of 2011
                                                             Decided on: 11.1.2018.




                                                                         .

    Collector Land Acquisition, Parbati Hydro Electric Project, Larji, Sub
    Tehsil Sainj, Distt. Kullu, H.P.
                                                            ....Appellant.





                      Versus

    Karmu alias Karam Singh and others.        ... Respondents.
    ______________________________________________________





    Coram

    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge

    Whether approved for reporting?1                   No.

    For the appellant.                 : Mr. Yudhvir Singh Thakur, Advocate.

    For respondents                     : Mr. Naveen K. Bhardwaj, Advocate for


                                          respondents No.1 to 9.

                                        : Mr. Vikram Thakur, Dy. Advocate
                                          General for respondent-State.






    Ajay Mohan Goel, J. (Oral).

It has been jointly stated by learned counsel for the parties that this appeal is squarely covered by the judgment passed by this Court in RFA No. 309 of 2011 decided on 15.5.2017 & connected matters and this appeal be disposed of with the direction that the 1 Whether reporters of the local papers may be allowed to see the judgment?

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findings so returned by this Court shall mutatis mutandi applies to this appeal also.

Accordingly this appeal is disposed of with the direction that the findings returned by this Court in RFA No. 309 of 2011 decided on 15.5.2017 shall mutatis mutandi apply to this appeal also and all directions so issued by this Court shall be construed to have been issued in this appeal also.

Pending miscellaneous applications if any also stand disposed of.

(Ajay Mohan Goel) Judge 11th January, 2018.

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