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Himachal Pradesh High Court

Sh. Kanwar Sunder Singh vs State Of H.P. & Others on 9 August, 2018

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

    IN THE HIGH COURT OF HIMACHAL PRADESH          SHIMLA .

RFA No. 32 of 2001 Date of Decision: 9.8.2018 ______________________________________________________ Sh. Kanwar Sunder Singh    .....   Appellant.

Versus State of H.P. & Others. ....Respondents.

Coram:

The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1  For the appellants: Mr. Mahesh Sharma,  Advocate. 
For the Respondents: Mr.   Hemant   Vaid,   Additional Advocate   General   with   Mnr.
Yudhveer   Singh   Thakur, Deputy Advocate General.
______________________________________________________ Sureshwar Thakur, J (oral)   The   instant   appeal   is   directed   against   the award   of   31.5.2000,   rendered   by   the   learned   Additional District Judge, Shimla, H.P. upon reference petition No. 20­S/4 of 1994.  During the pendency of the instant appeal 1 Whether reporters of the local papers may be allowed to see the judgment?
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...2...
before   this   Court,   the   appellant   has   sworn   an   affidavit .
with   a   disclosure   therein   that   the   apt   sale   exemplar satiating the apt parameters (a) of its execution being  in close proximity to the issuance of, the, apt notification (b) of   the   apt   land   embodied   in   the   sale   exemplar     being located,   in   close   proximity   to   the   acquired   lands,   (c) thereupon the learned counsel for the appellant contended that   he   may   be   granted   leave   to   adduce   them,   as additional   evidence,   as   they   are   just   and   essential,   for hence enabling the learned Reference Court, to determine just and fair compensation qua the acquired lands.  

2. Accepting the afore­stated disclosures made in the affidavit,    this Court is constrained to conclude, that the according of the apt leave, with respect to adduction of the   aforesaid   piece   of   evidence,   being   imperative,   for thereupon hence enabling the learned Reference Court, to determine   just   and   fair   compensation   qua   the   acquired ::: Downloaded on - 14/08/2018 22:58:45 :::HCHP ...3...

lands. However for facilitating the aforesaid en­ablements, .

the matter  is remanded to the learned Reference Court, wherebefore, the appellant is directed to place on record, the   apt   sale   exemplar,   and   the   learned   counsel   for   the respondent shall  also   be permitted  to  cross­examine  the witnesses   concerned,   whereafter   the   learned   Reference Court, is directed to record a decision, within two months, upon the land reference petition.  

3. In   aftermath   the   impugned   award   is   quashed and set aside and the matter is remanded to the learned Reference Court. The parties are directed to appear before the learned reference Court, on 31.8.2018.

Pending   applications   also   stand   disposed   of accordingly. 


       th
     9    August, 2018                     ( Sureshwar Thakur ),
     (priti)                                         Judge. 




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