Punjab-Haryana High Court
Mahender Singh Son Of Sh. Bane Singh vs S.D.O. (Civil)-Cum-Land Acquisition ... on 6 August, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4163 of 2010(O&M)
Date of Decision: 06.08.2012
Mahender Singh son of Sh. Bane Singh, resident of Village
Kasan, Tehsil and District Gurgaon.
... Appellant
Versus
S.D.O. (Civil)-cum-Land Acquisition Collector, Gurgaon and
others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Vinod S. Bhardwaj, Advocate
for the appellant.
Mr. Ashish Gupta, AAG, Haryana.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
For detailed order, see RFA No.4871 of 2010 titled as Lal Chand and another v. State of Haryana and others of even date.
6th August, 2012 ( K. KANNAN ) Rajan JUDGE