Himachal Pradesh High Court
Raksha Pal Kaundal vs . State Of H. P. & Ors. on 22 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Raksha Pal Kaundal vs. State of H. P. & Ors.
CWP No. 4465 of 2021 a/w COPC No. 421 of 2022 CWP No. 4465 of 2021 .
22.12.2022 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner Mr. Anup Rattan, A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Ms. Shalu Begum, Advocate, vice Mr. Rajesh Kumar Parmar, Advocate, for respondents No. 6 to 10.
COPC No. 421 of 2022 Court on its own motion.
Ms. Shalu Begum, Advocate, vice Mr. Rajesh Kumar Parmar, Advocate, for the respondents.
On 01.09.2021, the Court passed the following order:-
Since respondents No. 6 to 10 acknowledge on affidavit that the petitioner has purchased land measuring 29 bighas 18 biswas from them for a sale consideration of Rs.15,00,000/-, they are directed to deposit the entire compensation amount alongwith upto date interest qua this land with the Registry of this Court within four weeks.
The respondents have deposited the principal amount of Rs. 39,23,812/-, but have not deposited the interest thereupon.
Confronted with this, learned vice counsel for the respondents prays for and is granted two weeks' time to obtain instructions/deposit the amount.
List on 05.01.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge December 22, 2022(Sanjeev) ::: Downloaded on - 22/12/2022 20:34:26 :::CIS