Punjab-Haryana High Court
State Of Punjab Th Land Acquisition ... vs Amra Singh on 10 July, 2019
211(2nd case)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-750-2015 (O&M)
Date of Decision: July 10, 2019
State of Punjab
.....Petitioner
Versus
Amra Singh and another
......Respondents
CORAM: HON'BLE MS.JUSTICE NIRMALJIT KAUR
Present: Mr.Rajesh Bhardwaj, Sr.DAG, Punjab
for the petitioner.
None for the respondent.
........
NIRMALJIT KAUR, J. (ORAL)
Learned State counsel appearing for the petitioner states that the present petition has been rendered infructuous as respondent No.1-Amra Singh has already been paid the entire compensation.
Dismissed as infructuous.
July 10, 2019 ( NIRMALJIT KAUR )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
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