Punjab-Haryana High Court
State Of Haryana And Ors vs Durga Parsad on 1 February, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.3303 of 2011 (O&M)
Date of Decision:01.02.2019
The State of Haryana ....Appellant(s)
Versus
Durga Parsad and others ...Respondents
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sudeep Mahajan, Addl. AG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana.
Mr. Kul Bhushan Sharma, Advocate,
Mr. Amit Aggarwal, Advocate,
Ms. Amrita Nagpal, Advocate for the landowners.
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G.S. SANDHAWALIA, J. (ORAL)
The appeal is allowed.
For reasons, see detailed order of even date passed in RFA No.1603 of 2011 titled as Nathi and others Vs. State of Haryana and another.
(G.S. SANDHAWALIA) 01.02.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 09-03-2019 23:21:27 :::