Himachal Pradesh High Court
N.T.P.C. Ltd. Kol Dam vs Nand Lal And Another on 23 June, 2017
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No. 432 of 2012 along with
RFA Nos. 433 to 438 of 2012.
.
Decided on: 23.6.2017.
1. RFA No. 432 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
Versus
Nand Lal and another ... Respondents.
______________________________________________________
2. RFA No. 433 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
Versus
Ram Dass through LRs Smt. Kanta Devi and another
... Respondents.
______________________________________________________
3. RFA No. 434 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
Versus
Panchu Devi and another ... Respondents.
______________________________________________________
4. RFA No. 435 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
Versus
Govind Ram and another ... Respondents.
______________________________________________________
::: Downloaded on - 28/06/2017 23:58:36 :::HCHP
2
5. RFA No. 436 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
.
Versus
Arjan and another ... Respondents.
______________________________________________________
6. RFA No. 437 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
Versus
Surjan and another ... Respondents.
______________________________________________________
7. RFA No. 438 of 2012.
N.T.P.C. Ltd. Kol Dam, Barmana, Tehsil Sadar,Distt. Bilaspur,
H.P. through its Deputy Manager (HR/LA) Department.
....Appellant.
Versus
Kalawati and another ... Respondents.
______________________________________________________
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
No.
For the appellant. : Mr. Jagdish Thakur, Advocate in
all the appeals.
For respondents : Mr. Rakesh Bansal, Advocate for
Respondent No.1 in all the cases.
: Mr. Vikram Thakur, Dy. Advocate
General for respondent-State in all the
cases.
1
Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 28/06/2017 23:58:36 :::HCHP
3
Ajay Mohan Goel, J. (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 learned Reference Court, cases pertaining to similarly situated claimants, already stand decided by Co ordinate Bench of this Court in terms of judgment dated 11.1.2017 passed in RFA No. 580 of 2012 along with Cross Objection No. 1016 of 2012 titled NTPC Ltd.
(Kol Dam), Barmana Vs. Sewa Dass and another. As such present appeal and cross-objections, if any, being covered matters are disposed of making the directions issued in Sewa Dass's case (Supra) applies mutatis mutandi to the instant appeals of claimants/beneficiaries also.
Pending miscellaneous applications if any also stand disposed of.
(Ajay Mohan Goel) Judge 23rd June, 2017.
(Guleria) ::: Downloaded on - 28/06/2017 23:58:36 :::HCHP