Himachal Pradesh High Court
Lal Chand vs . Collector Land Acquisition & Ors. on 27 April, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Lal Chand vs. Collector Land Acquisition & ors.
CMP No.4469/2023 in RFA No.344/2015 .
27.4.2023 Present: Mr. Madan Gopal, Advocate vice Mr. Naveen Kumar Bhardwaj, Advocate, for the applicant/appellant. Mr. Y.P.S. Dhaulta, Additional Advocate General, Ms. Seema Sharma and Ms. Leena Guleria, Dy.
Advocates General, for the respondents.
CMP No.4469/2023This application for release of amount lying deposited before the Registry of this Court alongwith up-to-date interest has been filed by the applicant/appellant. It is not in dispute that the main appeal was decided 1.8.2018 and the said judgment has attained finality. Hence, the prayer made in the application is allowed and amount of compensation alongwith up-to-date interest, lying deposited in the Registry of this Court, falling to the share of the applicant in terms of the judgment is ordered to be released in his favour by remitting the same in his Bank Account, particular whereof is appended alongwith the application.
The application stands disposed of accordingly.
Jyotsna Rewal Dua Judge 27th April, 2023 (CS) ::: Downloaded on - 27/04/2023 20:55:24 :::CIS