Punjab-Haryana High Court
State Of Haryana And Another vs Smt Sumitra Devi And Another on 4 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Regular First Appeal No.1928 of 2021 (O&M)
Date of decision: 04.03.2022
State of Haryana through Collector and another .....Appellant(s)
Versus
Sumitra Devi and another ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Arun Beniwal, Deputy Advocate General, Haryana.
and Mr. Abhinash Jain, Deputy Advocate General, Haryana.
Mr. Shailendra Jain, Senior Advocate
with Mr. Satyendra Chauhan, Advocate.
Mr. Nitin Jain, Advocate,
Mr. Uday Goyal, Advocate,
Mr. Navmohit Singh, Advocate,
Mr. Satish Saini, Advocate,
Ms. Kannupriya, Advocate,
Mr. Ashish Gupta, Advocate,
Mr. Aditya Jain, Advocate,
Mr. Anurag Jain, Advocate,
Mr. Vivek Khatri, Advocate,
Mr. Raman Chawla, Advocate,
Mr. Sanchit Punia, Advocate,
Mr. Rose Gupta, Advocate,
Mr. Himanshu Joshi, Advocate,
Mr. Amandeep Singh, Advocate,
for the landowners.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.2016 of 2021, titled as 'State of Haryana and others vs. Ram Kumar and another'.
04.03.2022 (ANIL KSHETARPAL)
Ashok JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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