RENUKA JI DAM Vs. JIWAN SINGH

JUDGEMENT

(1.) The learned counsel for the parties are ad idem that the issue in question is squarely covered by the judgment rendered by a Co-ordinate Bench of this Court in RFA No. 370 of 2014, titled "The Renuka Dam Project and another vs. Sh. Surender Singh and others, alongwith connected matters, decided on 2/11/2018. The directions and observations contained in the aforesaid judgment shall apply mutatis mutandis to all these appeals.

(2.) Accordingly, appeal Nos. 313 to 324 of 2018 filed by the appellants-Renuka Ji Dam Project, are dismissed.

(3.) As far as appeal Nos. 69 to 75 of 2021 filed by the claimants/petitioners are concerned, they are allowed by holding the claimants/petitioners entitled for compensation of Rs.5,00,000.00 per bigha of land on the basis of the judgment cited supra.