Punjab-Haryana High Court
Adarsh Sondhi And Anr vs Land Acquisition Collector, Jalandhar ... on 28 February, 2017
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
****
CWP No.21536 of 2013 Date of Decision : 28.02.2017 **** Adarsh Sondhi & another .... Petitioners Versus The Land Acquisition Collector, Jalandhar Improvement Trust, Jalandhar and others ..... Respondents CORAM: HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE SUDIP AHLUWALIA *** Present: Mr. J.S. Mehndiratta, Advocate, for the petitioners.
Mr. Rajesh Bhardwaj, Addl. AG, Punjab. Mr. Sandeep Khunger, Advocate, for Improvement Trust, Jalandhar. SUDIP AHLUWALIA J.
For orders, see order of even date passed in CWP No. 12568 of 2013 titled as "Manjit Singh vs. The Land Acquisition Collector & others".
(SURYA KANT) (SUDIP AHLUWALIA)
JUDGE JUDGE
28.02.2017
Dinesh
For Subsequent orders see CWP-21556-2013, CWP-21581-2013, -- and 1 more.
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