MANAGING DIRECTOR Vs. SHAMSHER SINGH

JUDGEMENT

(1.) These appeals are being disposed of by a common judgment, since the same are covered by lot-C drawn by the judgment of Coordinate Bench rendered in RFA No. 368 of 2014, titled The Himachal Pradesh Power Corporation Ltd. & Anr. vs. Narayan Singh & Ors. decided on 12.10.2018 or are proximate to the said Lot. Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(2.) In these appeals filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the beneficiary(ies) have assailed the awards passed by learned the Reference Court.

(3.) The parties are further ad idem that the controversy involved in this appeal is squarely covered by the judgment rendered by a co-ordinate Bench of this Court in RFA No. 368 of 2014, titled as The Himachal Pradesh Power Corporation Limited and another vs. Narayan Singh and others and connected matters, decided on 12.10.2018 under caption Lot 'C'.