Punjab-Haryana High Court
State Of Punjab And Ors vs Kishan Chand And Ors on 29 March, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.3210 of 2008 (O&M)
Date of Decision:29.03.2019
Punjab Govt. and others ....Appellant(s)
Versus
Kishan Chand and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Ms. Monica Chhibber Sharma, Sr. DAG, Punjab.
Mr. Anish Setia, Advocate;
Mr. Vishal Ranja, Advocate;
Mr. Surinder Singh, Advocate
for the landowners/cross-objectors.
Mr. CM Munjal, Advocate;
Ms. Seema Arora, Advocate;
Mr. Vinod Khunger, Advocate;
Mr. AK Khunger, Advocate
for the landowners.
*****
G.S. SANDHAWALIA, J.
In view of the reasons assigned in the detailed judgment of even date passed in RFA No.3133 of 2008 titled as State of Punjab & another Vs. Surinder Ahuja & another", the appeal is disposed of in the same terms.
Ordered accordingly.
29.03.2019 (G.S. Sandhawalia) pvd Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 12-05-2019 15:00:54 :::