Punjab-Haryana High Court
State Of Punjab Etc vs Kushal Singh Etc on 26 August, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Regular First Appeal No.227 of 1999 (O&M)
LAC No.789 of 1997
Date of Decision: 26.08.2015.
Punjab State and others.
.... Appellants.
Versus
Kushal Singh and others
....Respondents.
CORAM: HON'BLE MR.JUSTICE RAJESH BINDAL
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Present: Mr. Nilesh Bhardwaj, Deputy Advocate General, Punjab.
Mr. R.S.Manhas, Advocate, for the landowners.
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RAJESH BINDAL, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No. 226 of 1999 (O&M) titled as "The Punjab State and others Vs. Durgi Devi and others" .
(RAJESH BINDAL)
August 26, 2015 JUDGE
raman
RAMAN KUMAR
2015.09.02 11:47
I attest to the accuracy and
authenticity of this document