Himachal Pradesh High Court
Land Acquisition Collector & Anr. vs . Mangat Ram & Ors. on 26 February, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Land Acquisition Collector & Anr. Vs. Mangat Ram & Ors.
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RFA No.14 of 2022 26.02.2022 Present: Mr. Narinder Guleria, Deputy Advocate General with Mr. Ram Lal Thakur, Assistant Advocate General, for the appellants.
CMP(M) No.180 of 2022 The main appeal is within limitation in view of order dated 23.03.2021 passed by the Hon'ble Apex Court in Suo Moto Writ Petition (C) No.3 of 2020. The application is, therefore, disposed of as having been rendered infructuous.
RFA No.14 of 2022 Issue notice to the respondents, returnable within eight weeks, on taking steps within one week. List thereafter.
CMP No.1568 of 2022Subject to deposit of entire awarded amount alongwith upto date interest in the Registry of this Court within eight weeks, the execution and operation of the impugned award dated 18.01.2020, passed by the learned District Judge (Forests), Camp at Rohru, District Shimla in LAC R.B.T. No.21-S/4 of 2018/17, shall remain stayed.
The parties are, however, at liberty to seek modification of the order.
The application stands disposed of.
Jyotsna Rewal Dua
February 26, 2022 Judge
Mukesh
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