MUNI LAL Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Petitioners in the year 2021 seek to set aside an award passed by National Lok Adalat on 9/12/2017, on the ground that they had not authorized the learned counsel, who had appeared on their behalf before the Lok Adalat.

(2.) Learned Advocate appearing on behalf of the respondent(s) submitted the Cross Objection(s) filed by the respondent(s) be also dismissed as withdrawn and he has no objection if the present Cross Objection(s) is dismissed as withdrawn. Statement(s) of parties have been recorded separately and placed on record.

(3.) In view of the above submissions, the present appeal(s) and Cross Objection(s) are dismissed as withdrawn. Statements of the parties will form part and parcel of the award. The amount awarded by the learned District Judge will be deposited by the appellant(s) if already not deposited, within a month in the Registry of High Court of Himachal Pradesh and the same shall be released in favour of the respondent(s) alongwith up-to-date interest in the Payee Account Numbers to be furnished by the respondent(s) within fortnight. The Court fee shall be refunded in favour of the appellant(s) strictly as per rules.