Punjab-Haryana High Court
State Of Haryana vs Jethu Ram Etc on 24 May, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1694 of 2015 (O&M)
LAC No.751 of 2010
Date of Decision:24.05.2017
State of Haryana through Land Acquisition Collector, Urban Estate,
Panchkula
.... Appellant(s)
Vs.
Jethu Ram and another
..... Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
***
Present : Mr. Sudeep Mahajan, Addl. A.G. Haryana with
Mr. Abhinash Jain, AAG, Haryana.
Mr. Ishan Singh Cooner, Advocate for
Mr. J.S. Cooner, Advocate for
the respondent(s)/landowner(s)
***
ARUN PALLI, J. (Oral)
For order, see the judgment of even date passed in RFA No.1854 of 2015 titled "State of Haryana through Land Acquisition Collector, Urban Estate, Panchkula Vs. Smt. Ram Kaur and another."
(ARUN PALLI) JUDGE May 24, 2017 sonia arora Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 08-06-2017 04:27:55 :::