Punjab-Haryana High Court
Ajaib Singh And Others vs State Of Punjab Through Collector on 10 February, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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RFA No.2007 of 2000
DATE OF DECISION: 10.2.2009
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Ajaib Singh and others
. . . .Appellants
VS.
State of Punjab through Collector, Ropar and another
. . . . Respondents
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CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: None for the appellants.
Mr.N.S. Pawar, Addl. A.G. Punjab
for the respondents/State.
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RAKESH KUMAR JAIN J.(ORAL)
Learned counsel for the respondents/State admits that the present appeal is squarely covered by the decision of this Court rendered in RFA No.3370 of 1999 titled as "Atma Ram and another vs. State of Punjab and another" passed by Hon'ble Mr.Justice Ajai Lamba on 19.12.2007.
In view of the statement made at the bar by the counsel for the respondents/State, the present appeal is also disposed of in terms of the decision rendered in RFA No.3370 of 1999 titled as "Atma Ram and another vs. State of Punjab and another".
(RAKESH KUMAR JAIN) February 10, 2009 JUDGE vivek