Punjab-Haryana High Court
State Of Haryana vs Tajender Pal Singh on 27 July, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 1429 of 2000 (O&M)
State of Haryana
....... Appellant
Versus
Tajender Pal Singh
...... Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Ashish Gupta, Addl. Advocate General, Haryana.
None for the land owner.
RAJESH BINDAL J.
In view of the detailed reasons recorded in a separate order of even date passed in R.F.A. No.3654 of 1993 Harmandi (deceased) through LRs Versus State of Haryana the present appeal is dismissed.
(RAJESH BINDAL) 27.07.2010 JUDGE sarita