Himachal Pradesh High Court
Ntpc Ltd vs Durga Dass And Others on 22 June, 2017
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No. 121 of 2014
Decided on: 22.6.2017.
.
NTPC Ltd., Kol Dam, Barnama through its General Manager.
....Appellant.
Versus
Durga Dass and others. ... Respondents.
______________________________________________________
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.
For appellant. : Mr. Kulbhushan Khajuria, Advocate.
For respondents : Mr. Adarsh Sharma, Advocate for
respondents No.1 to 4.
: Mr. Vikram Thakur, Dy. Advocate
General for respondents No. 9 & 10.
: None for remaining respondents.
Ajay Mohan Goel, J. (Oral).
It is a common case of the parties that with respect to the very same acquisition proceedings, including award passed by the Collector and learned Reference Court, cases pertaining to similarly situated claimants, already stand decided by Co ordinate Bench of this 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 24/06/2017 23:59:08 :::HCHP 2Court in terms of judgment dated 11.1.2017 passed in RFA No. 41 of 2012 along with Cross Objection No. 369 of 2013, titled NTPC Ltd., .
Kol Dam, Barmana, Bilaspur Vs. Ram Rakhi and another. As such present appeal and cross-objections, if any, being covered matters are disposed of making the directions issued in Ram Rakhi's case (Supra) applies mutatis mutandi to the instant appeal of claimants/beneficiaries also.
Pending miscellaneous applications if any also stand disposed of.
(Ajay Mohan Goel) Judge 22nd June, 2017.
(Guleria) ::: Downloaded on - 24/06/2017 23:59:08 :::HCHP