STATE OF HIMACHAL PRADESH Vs. PORKHI RAM

JUDGEMENT

(1.) By medium of this application being CMP(M) No. 1699 of 2019, the applicants/appellants have sought to bring on record the legal representatives of sole respondent, who is stated to have died on 06. 10. 2018. Even though, the application is belated, however, for the reasons set out in the application, the delay in filing of the application for bringing on record the legal representatives of deceased-respondent is condoned and the legal representatives of sole respondent as mentioned in para-3 of CMP(M) No. 1699 of 2019, are ordered to be brought on record. Both applications stand disposed of.

(2.) By medium of this application being CMP(M) No. 1651 of 2018, the applicants/appellants have sought to bring on record the legal representatives of sole respondent, who is stated to have died on 03. 03. 2009. Even though, the application is belated, however, for the reasons set out in the application, the delay in filing of the application for bringing on record the legal representatives of deceased-respondent is condoned and the legal representatives of sole respondent as mentioned in para-3 of CMP(M) No. 1651 of 2018, are ordered to be brought on record. Both applications stand disposed of.

(3.) All these appeals are being disposed of by a common judgment as they relate to the acquisition of land for extension of airport at Gaggal, District Kangra, H. P.