Himachal Pradesh High Court
Ntpc Limited Kol Dam vs Sh. Chet Ram And Others on 23 May, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No. : 4027 of 2013
.
Decided on: 23.05.2018.
NTPC Limited Kol Dam, Barmana ....Appellant.
Versus
Sh. Chet Ram and others ...Respondents.
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the appellant : Mr. Jagdish Thakur, Advocate.
For the respondents : Mr. Dheeraj K. Vashisht, Advocate
r for respondents No. 2 and 3.
: Mr. Kamal Kant Chandel, Dy.
Advocate General for respondent-
State.
Ajay Mohan Goel, Judge (Oral)
In this appeal, whereas respondent No. 1 is dead, no fresh steps have been taken for the service of respondent No. 4. Steps have also not been taken to bring on record legal representatives of deceased-respondent No. 1. However, at this stage, learned Counsel for the appellant as also respondents No. 2 and 3 apprised the Court that the matter is otherwise squarely covered by the judgment passed by Hon'ble Coordinate Bench of this Court in RFA No. 4023 of 2013, titled as NTPC Kol Dam, Barmana, Distt. Bilaspur ::: Downloaded on - 24/05/2018 22:52:18 :::HCHP versus Sh. Ganga Ram & others and the connected matters, decided on 15.12.2017 and the said judgment is in favour of .
the land owners and not adverse to them. In this view of the matter, they pray that this appeal can be be disposed of by directing that the findings so returned by Hon'ble Coordinate Bench of this Court, in the judgment referred to above, shall mutatis mutandis apply to this appeal also.
Accordingly, this appeal is disposed of with the direction that findings returned by Hon'ble Coordinate Bench of this Court in RFA No. 4023 of 2013, titled as NTPC Kol Dam, Barmana, Distt. Bilaspur versus Sh. Ganga Ram & others and connected matters, decided on 15.12.2017, shall mutatis mutandis apply to this appeal also and all directions so issued by Hon'ble Coordinate Bench shall be construed as having been issued in this appeal also. Pending miscellaneous application(s), if any, also stand disposed of.
(Ajay Mohan Goel) Judge May 23, 2018.
(narender) ::: Downloaded on - 24/05/2018 22:52:18 :::HCHP