WINSOME TEXTILES PRIVATE LTD Vs. PURAN CHAND

JUDGEMENT

(1.) SINCE common questions of facts and law are involved in both these appeals, the same were taken up together for hearing and are disposed of by a common judgment.

(2.) IN sequel to order dated 22nd November, 2011, Mr. Rajinder Dogra, learned Additional Advocate General has placed on record the copy of letter dated 14th May, 2012 received from the Director of INdustries, Himachal Pradesh. The text of the letter reads thus:-

(3.) ACCORDINGLY, both the regular second appeals are disposed of, so also the pending application(s), if any. Decree-sheet be drawn in view of the directions given hereinabove whereby the State of Himachal Pradesh has been directed to acquire the land of respondent-plaintiff, Puran Chand, in accordance with law. No costs.