Punjab-Haryana High Court
Labh Singh And Others vs Union Of India And Others on 4 January, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
R.F.A. No. 2125 of 1996 (O&M)
(L.A.C. No.125 of 1992)
Labh Singh and others ...Appellants
Versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL.
Present: Mr. H.N. Mehtani, Advocate for the land owners.
Mr. Hardip Singh Advocate for respondents No.3, 5, 6, 8,
11, 12 to 14, 18, 19, 22, 48 to 52 .
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RAJESH BINDAL , J For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 1887 of 1996, titled as Dalbara Singh @ Darbara Singh (deceased) through LRs and others Vs. Union of India and others.
(RAJESH BINDAL) 04.01.2012 JUDGE hemlata