TEJ RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers, vide para 23 (i) to (iii):

(2.) IN reply, respondents No. 1 and 2 have taken the following stand, vide para 3, on merits:

(3.) ADMITTEDLY, during construction of Kol Dam Hydro Electric Power Project, some land belonging to the Government of H.P. and in possession of Gram Panchayat, Tattapani, was sold by the said Government to National Thermal Power Corporation (NTPC), the Agency executing the said Project. According to the petitioners, they were running their small businesses in 'Khokhas' (kiosks) and 'Reharis' in the aforesaid land and were paying rent to the Gram Panchayat. Admittedly, they have been paid the following sums of money for Loss of Earning/ Goodwill: