Punjab-Haryana High Court
Shri Hukam Chand And Another vs State Of Haryana And Another on 27 August, 2009
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No.3461 of 2008 (O&M)
Date of Decision : 27.08.2009
Shri Hukam Chand and another .....Petitioners
versus
State of Haryana and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Sushil Jain, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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ORDER
Surya Kant, J. (Oral) The petitioner-land owners, whose land has been acquired by the State of Haryana vide award dated 10.1.1975 passed by the Land Acquisition Collector, Sonepat, are impugning the order dated 17.5.2004 of the learned Additional District Judge, Sonepat, whereby he has determined the amount to which the petitioners are entitled to be paid. It appears that the petitioners are aggrieved at the calculation of the interest component as has been determined by the learned Additional District Judge, Sonepat.
I have heard the learned counsel for the petitioner. C.R. No.3461 of 2008 2 I am of the considered view that there is no necessity to set- aside the order dated 17.5.2004 as the amount already determined by the Additional District Judge, Sonepat, can be received by the petitioners without prejudice to their further claim. If the petitioners are entitled to any higher amount of interest etc., liberty is granted to them to approach the Additional District Judge, Sonepat, who shall then redetermine the claim of the petitioners in accordance with law.
The revision petition stands disposed of accordingly.
27-08-2009 (SURYA KANT) Mohinder JUDGE