Himachal Pradesh High Court
Inder Chand Soni vs . National Hydroelectric Power ... on 23 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
Inder Chand Soni vs. National Hydroelectric Power Corporation Limited and Others .
CWP No.2965 of 2018 23.05.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Ms. Shreya Chauhan, Advocate, for respondents No.1 & 2/NHPC.
Mr. R.P. Singh, Deputy Advocate General, for respondents No.3 & 4/State.
It is stand of the respondents that amounts for which claimants/land owners/property owners were entitled have been deposited by them with the SDO (Civil), Banjar and therefore, the amount is to be disbursed by the SDO (Civil), Banjar, to the petitioner if he is in the list.
With the rejoinder petitioner has placed on record a list of houses damaged during the construction of road, wherein, at Sr. Nos.21 & 22, name of petitioner is there.
To clarify the facts for proper adjudication, it would be necessary to file an affidavit on behalf of respondents No.1 & 2 as to whether any amount pertaining to the house of the petitioner, as indicated at Sr. Nos.21 & 22 of the list which has been supplied by respondents No.1 & 2 under the Right to Information Act to the petitioner, has been disbursed/released to or deposited with the SDO (Civil), Banjar or not.
::: Downloaded on - 24/05/2023 20:32:17 :::CISIt is noticeable that SDO (Civil) vide .
communication dated 15.05.2018, Annexure P-2, had requested the General Manager of NHPC to pay the amount of compensation amounting to Rs.9,17,800/- to the petitioner, whereas, response thereto of respondent-
NHPC, vide Annexure P-3, dated 07.06.2018, is that no respondents No.1 & 2.
r to document pertaining to claim of petitioner is pending with Necessary affidavit on behalf of respondents No.1 & 2 be filed within two weeks.
List for consideration after three weeks.
( Vivek Singh Thakur )
Judge
( Sushil Kukreja )
May 23, 2023 Judge
(Yashwant)
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