Punjab-Haryana High Court
M/S Enkay(India)Rubber Co.Pvt.Ltd vs Stateof Haryana &Another; on 23 January, 2018
Bench: Surya Kant, Shekher Dhawan
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-1325-2018
Date of Decision: January 23, 2018
M/s Enkay (India) Rubber Co.Pvt.Ltd. .....Petitioner
Versus
State of Haryana and another
......Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SHEKHER DHAWAN
1. To be referred to the Reporters or not? Yes/No
2. Whether the judgment should be reported in the Digest? Yes/No.
3. Whether Reporters of local papers may be allowed to see the judgment? Yes/No
.......
Present: Mr.Harsh Bunger, Advocate for the petitioner.
........
SURYA KANT, J.
After arguing the case for some time, learned counsel for the petitioner seeks to withdraw this writ petition with liberty to submit a reply to the impugned Notice, dated 29.12.2017 (Annexure P-12) so as to raise petitioner's claim for award of compensation in accordance with Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
Ordered accordingly. Needless to say, the Competent Authority shall consider the said representation-cum-objections in accordance with law.
( SURYA KANT )
JUDGE
January 23, 2018 ( SHEKHER DHAWAN )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
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