Punjab-Haryana High Court
Bachan Singh @ Bachna And Ors vs State Of Haryana And Anr on 6 April, 2018
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1795 of 2012 (O&M)
Date of Decision: 06.04.2018
Bachan Singh @ Bachna @ Bachna Singh through his LRs and and
others
.... Appellant(s).
Versus
State of Haryana and another
....Respondent(s).
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA.
****
Present: Mr.Alok Mittal, Advocate,
Mr.M.K.Chouhan, Advocate,
Mr.Shoaib Khan, Advocate and
Ms.Kulwinder Kaur, Advocate for
Mr.Arvind Kashyap, Advocate for the appellant(s).
Mr.Sudeep Mahajan, Addl. A.G.Haryana.
Mr.Shivendra Swaroop, AAG, Haryana
***
G.S.SANDHAWALIA, J.
The present appeal is allowed and the landowners are held entitled for compensation at the same rate of Rs.746/- per sq. yard, along with all statutory benefits and the award of the Reference Court is accordingly, modified to that extent.
For detailed reasons, see order of even date passed in RFA No.3506 of 2009 "Lokinder Singh and others Vs. State of Haryana and others."
(G.S.SANDHAWALIA)
April 06, 2018 JUDGE
raman
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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