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Himachal Pradesh High Court

Collector Land Acquisition vs Om Parkash & Others on 3 April, 2019

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

          IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA
                                                  RFA No. 170 of 2017
                                                  Decided on : 3.4.2019




                                                                                .

    Collector Land Acquisition, HP State Electricity Board
                                                                                     ...Appellant.
                                 versus





    Om Parkash & others                                                      ...Respondents.

    Coram:





    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.

    Whether approved for reporting?1

    For the appellants:                           Mr. Vivek Negi, Advocate.


    For the respondents:                          Mr. Raman Jamlta,                    Advocate,        for
                                                  respondents No. 1 to 5.


    Sureshwar Thakur, J (oral)

The learned counsel for the contesting parties, jointly submit before this Court, that, the respondents' land, qua wherewith, the learned Reference Court, upon Land Ref. No. 17­R/4 of 2015/08, hence pronounced an award, and wherefrom the instant appeal has arisen, hence falling in, the, compartment, designated as Lot 'A', in the verdict, made by this Court, upon RFA No. 368 of 2014, titled as, The Himachal Pradesh Power Corporation Ltd.

& another vs. Narayan Singh & others, decided on 12.10.2018, along with connected matters. The learned counsel for the contesting parties also make a joint request before this Court that 1 Whether reporters of the local papers may be allowed to see the judgment?

the verdict, rendered by this Court, upon, afore RFAs, bears .

consonance herewith, and, hence be squarely attracted vis­a­vis the instant appeal. Consequently, in consonance with the afore submissions, the operative part of the afore verdict made, upon, RFA No. 368 of 2014, titled as, The Himachal Pradesh Power Corporation Ltd. & another vs. Narayan Singh & others, decided on 12.10.2018, along with connected matters, and, as appertains to lot 'A', is also made applicable, vis­a­vis, the land of the respondents, in the instant appeal.

2. In view of the above, the instant appeal is disposed of accordingly. All pending applications, also stand disposed of.

    3rd April, 2019                          (Sureshwar Thakur),




         (kck)                                      Judge.






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