Himachal Pradesh High Court
Collector Land Acquisition vs . Paras Ram on 7 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Collector Land Acquisition vs. Paras Ram .
RFA No. 398 of 2019 07.04.2022 Present: Ms. Shreya Chauhan, Advocate for the appellants.
Mr. Madan Gopal, Advocate vice Mr. Naveen K. Bhardwaj, Advocate for respondents No. 1 to 3 and 5.
Respondent No.4 is stated to have expired.
Mr. Kuldeep Thakur, Deputy Advocate General, for respondent No.6..
CMP(M) Nos. 161 and 162 of 2022 These applications have been filed for substitution of deceased respondent No.4, Moti Ram through his legal heirs.
Death certificate as well as legal heirs certificate of deceased respondent have been placed on record indicating that said respondent has expired on 7.12.2019 leaving behind his legal heirs, detailed in legal heirs certificate.
No objection has been communicated for allowing the application.
In view of aforesaid material on record, deceased respondent No.4 Moti Ram is permitted to be substituted through his legal heirs as mentioned in para 2 of application CMP(M) No. 161 of 2022 and his legal heirs/proposed respondents namely Sita Ram, Rajeev Kumar, Jaswant Singh (sons), Banti Devi (daughter) and Bodi Devi (wife) are ordered to be brought on record as respondents No. 4(a) to 4(e) respectively after condonation of delay and setting aside the abatement, if any.
Applications stand disposed of.
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RSA No. 398 of 2019Notice to newly added respondents, returnable within four weeks, be issued on taking steps within one week positively.
CMP No. 12195 of 2019List along with main appeal.
April 07, 2022 (Vivek Singh Thakur)
(ms) Judge
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