Himachal Pradesh High Court
N.T.P.C vs Krishan Lal & Others on 16 August, 2017
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA R.F.A. No. 349 of 2012 alongwith RFA Nos. 350,351,352,353,354,355,356, 357, 358 and 359 of 2012.
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Date of decision: 16.8.2017 _____________________________________________________________
1. RFA No.349 of 2012 N.T.P.C. .....Appellant Versus Krishan Lal & others. .....Respondents
2. RFA No.350 of 2012 N.T.P.C. .....Appellant Versus Het Ram & others. .....Respondents
3. RFA No.351 of 2012 N.T.P.C. .....Appellant Versus Kundan Lal & others. .....Respondents 4. RFA No.352 of 2012 N.T.P.C. .....Appellant Versus Kokalu Devi & others. .....Respondents 5. RFA No.353 of 2012 N.T.P.C. .....Appellant Versus Chet Ram & others. .....Respondents 6. RFA No.354 of 2012 N.T.P.C. .....Appellant Versus ::: Downloaded on - 18/08/2017 21:52:00 :::HCHP 2 Parsa & others. .....Respondents 7. RFA No.355 of 2012 N.T.P.C. .....Appellant Versus .
Tilak Ram & others. .....Respondents 8. RFA No.356 of 2012 N.T.P.C. .....Appellant Versus Roop Chand & others. .....Respondents 9. RFA No.357 of 2012 N.T.P.C. Mehar Chand & others. to Versus .....Appellant .....Respondents 10. RFA No.358 of 2012 N.T.P.C. .....Appellant Versus Vidya Sagar & others. .....Respondents 11. RFA No.359 of 2012 N.T.P.C. .....Appellant Versus Keshav Ram & others. .....Respondents ______________________________________________________________ Coram:
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. 1 Whetherapproved for reporting? No. ______________________________________________________________ For the appellants: Mr. Kul Bhushan Khajuria, Advocate.1
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 18/08/2017 21:52:00 :::HCHP 3For the respondents: Mr. Arvind Sharma, Advocate, for respondents No.1 to 6 in RFA No.349 of 2012, respondent No.1 in RFAs No.350, 353, 354, 355, 357, 358 & 359 of 2012, .
respondents No.1 to 4 in RFAs No.351 & 352 and for respondents No.1 to 5 in RFA No.356 of 2012.
Mr. Virender K. Verma, Addl. A.G. with Mr. Rajat Chauhan, Law Officer for respondents No.7 & 8 in RFA No.349 of 2012, respondent No.2 and 3 in RFAs No.350,353,354,357,358 & 351 and 359 of 2012, respondents No.5 and 6 in RFA No.351 & 352 of 2012 and respondents No.6 & 7 in RFA r No.356 of 2012.
Chander Bhusan Barowalia, Judge (oral).
It is a common case of the parties that with respect to the very same acquisition proceedings, including award passed by the Collector and the reference Court, cases pertaining to similarly situated claimants, already stands decided by this Court in terms of judgment dated 14.12.2016, passed in RFA No.297 of 2012, titled NTPC Ltd., Kol Dam vs. Sant Ram & others. As such, present appeals and cross-objections, if any, being covered matters, are disposed of making the directions issued in Sant Ram's case (supra), which apply mutatis mutandis to the instant ::: Downloaded on - 18/08/2017 21:52:00 :::HCHP 4 appeals.
2. Pending application (s) if any, also stand .
disposed of.
(Chander Bhusan Barowalia) Judge August 16,2017 (M. gandhi) r to ::: Downloaded on - 18/08/2017 21:52:00 :::HCHP 5 .
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