VINAY KUMAR Vs. KISHORI LAL & OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order dated 29.07.2015, passed by the learned Single Judge in CWP No. 1431 of 2015, titled as Kishori Lal versus State of Himachal Pradesh & others whereby the writ petition was allowed, with the command that the installation of the transformer would not in any manner confer ownership of the land upon the writ petitioner-respondent No. 1 and the same would be subject to the outcome of the civil suit/litigation, for short 'the impugned judgment'.

(2.) It is apt to record herein that the appellant was not a party before the Writ Court.

(3.) Learned Counsel for the parties stated at the Bar that a civil litigation is pending before the learned Additional District Judge (I), Kangra at Dharamshala and during the pendency of this LPA, transformer has already been installed.