MANAGING DIRECTOR, HPPCL Vs. PARTAP SINGH

JUDGEMENT

(1.) By medium of this application, the applicants have sought release of the amount lying deposited in the Registry of this Court. The application is duly supported by the affidavit of one of the applicants. Accordingly, the same is allowed and the amount falling to their share alongwith upto date interest be released in their favour by remitting the same to their bank accounts, details whereof have been given in para-2 of the application. Application stands disposed of.

(2.) 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.

(3.) 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 award(s) dated 15.05.2015 passed in Land Ref. No. RBT No. 50-S/4 of 2014/12 and dated 11.12.2015 passed in Land Ref. No. RBT-44-R/4 of 2014/09.