Himachal Pradesh High Court
General Manager Northern Railway vs Smt. Mamta Devi & Another on 4 September, 2018
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA .
RFA No. 240 of 2015 & CO No. 81 of 2018 alongwith RFA No. 134 of 2015 Date of Decision : September 4 , 2018
1. RFA No. 240 of 2015 & CO No. 81 of 2018 General Manager Northern Railway ...Appellant Versus Smt. Mamta Devi & another ... Respondents
2. RFA No. 134 of 2015 General Manager Northern Railway ...Appellant Versus Smt. Mamta Devi & another ... Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.Whether approved for reporting? No. 1
For the appellant : Mr. Anand Sharma and Mr. Karan Sharma, Advocates, for the appellants/Northern Railways/Non Cross-Objectors.
For the respondent : Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma, Addl. A.G. and Ms. Svaneel Jaswal, Dy.A.G. for the respondent/State.
Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 06/09/2018 22:58:52 :::HCHP 2
Mr. Ajay Sharma, Advocate, for the respective private respondents as also for the Cross Objector.
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Sanjay Karol, ACJ. (oral) In these appeals, so filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the beneficiary(ies) of the acquisition proceedings have assailed the award dated 6.06.2013, passed by learned Additional District Judge (II), Una, District Una, H.P., in L.A.C. Petition No. 15/2007, titled as Mamta Devi vs. Land Acquisition Collector (Railway), Una, H.P. & another, alongwith connected reference petitions. Also, claimants have filed the cross-objections in one of these appeals.
2. It is a common case of the parties that the present appeals and cross-objections are squarely covered by a decision rendered by this Court in RFA No.94 of 2014, titled as General Manager Northern Railway vs. Surinder Singh & others, decided on 25.07.2018. As such, as jointly prayed for, these appeals as also the cross-objections are disposed of in view of the same, making the directions issues in Surinder Singh (supra), applicable mutatis mutandis to the instant cases.::: Downloaded on - 06/09/2018 22:58:52 :::HCHP 3
3. Parties, through their learned counsel undertake to appear before the Reference Court on 27.9.2018.
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Pending application(s), if any, also stand disposed of accordingly.
(Sanjay Karol), Acting Chief Justice.
September 4 , 2018 (PK)
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