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Punjab-Haryana High Court

Mohan Dass vs U.T. Chd Thro Land Acquisition ... on 6 October, 2015

Author: Rajesh Bindal

Bench: Rajesh Bindal

                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH


                                                           RFA No.5693 of 2013 (O&M)
                                                           LAC No.218 of 2010
                                                           Date of Decision 6.10.2015

           Mohan Dass
                                                                         ...... Appellant.
                                                  Versus

           Union Territory, Chandigarh through the Land Acquisition Collector

                                                                       ..... Respondent.

           CORAM : HON'BLE MR.JUSTICE RAJESH BINDAL

                                                   ***
           Present :            Mr. Naresh Kaushal, Advocate
                                for the appellant.

                                Mr. Deepak Sharma, Advocate
                                for Union Territory, Chandigarh.

                                                  ***
           RAJESH BINDAL, J.

For order, see detailed reasons recorded in a separate order passed today in RFA No.3495 of 2013 titled as "Vijay Kumar Bansal Versus Union Territory, Chandigarh".

                                                                   (RAJESH BINDAL)
           October 6, 2015                                             JUDGE
           rimpal




RIMPAL RANI
2015.10.08 16:50
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