Himachal Pradesh High Court
Lac, Hppwd & Another vs . Salig Ram & Others. on 25 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
LAC, HPPWD & another vs. Salig Ram & others.
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RFA No.8 of 2022 25.02.2022 Present: Mr.Rajat Chauhan, Law Officer, for the appellants.
RFA No.8 of 2022 In view of order dated 10.01.2022 passed by the Supreme Court in Miscellaneous Application No.21 of 2022 in Suo Motu Writ Petition (C) No.3 of 2020, limitation period from 15.03.2020 till 28.02.2022 shall stand excluded in computing the period of limitation for instituting proceedings. Therefore, this petition is to be treated within limitation.
Admit.
Records be requisitioned.
List for hearing on completion in due course.
CMP No.1584 of 2022 Subject to deposit of entire awarded amount alongwith up-to-date interest, in the Registry of this Court, within eight weeks, execution and operation of the impugned award dated 18.01.2020, passed by learned District Judge (Forests), Camp at Rohru, District Shimla, H.P., in LAC RBT No.15-S/4 of 2018/17, titled as Salig Ram & others vs. Land Acquisition Collector & another, shall remain stayed during pendency of the appeal.
Alteration/modification/vacation on motion.
Application stands disposed of.
CMP(M) No.186 of 2022In view of order passed in main appeal, this application has become infructuous and disposed of accordingly.
Appellants are permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned, and the said ::: Downloaded on - 25/02/2022 20:13:46 :::CIS authorities shall not insist for production of a certified copy but if .
required, may verify it from Website of the High Court.
Copy dasti on usual terms.
(Vivek Singh Thakur)
Judge
February 25, 2022
(Purohit)
r to
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