Punjab-Haryana High Court
Jagdish And Ors vs State Of Haryana And Ors on 21 July, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
103 RFA No.2593 of 2016(O & M)
Date of Decision:21.07.2016
Sumpuran and another ....appellants
Versus
State of Haryana and others .....respondents
RFA No.2594 of 2016(O & M)
Madan Lal and others ....appellants
Versus
State of Haryana and others .....respondents
RFA No.2595 of 2016(O & M)
Sadhu Ram and others ....appellants
Versus
State of Haryana and others .....respondents
RFA No.2596 of 2016(O & M)
Jagdish and others ....appellants
Versus
State of Haryana and others .....respondents
RFA No.2597 of 2016(O & M)
Ved Singh ....appellant
Versus
State of Haryana and others .....respondents
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr.S.K.Hooda, Advocate
for the appellants
***
1 of 2
::: Downloaded on - 23-07-2016 00:17:22 :::
RFA No.2593 of 2016 and other connected cases -2-
ARUN PALLI, J. (ORAL):
Exemption applications:
Applications are allowed as prayed for. Delay applications:
These applications have been filed for condonation of delay of 1212 days in filing the accompanying appeals.
Learned counsel for the appellants submits that the matter in issue is squarely covered by the decision dated 21.05.2013, rendered by this Court in RFA No.897 of 2013 titled "Ved Parkash and another vs. State of Haryana and another".
Notice in the applications.
On the asking of the Court, Mr.Shivendra Swaroop, AAG Haryana, present in the Court, accepts notice on behalf of the respondents.
Learned State counsel does not dispute the factual position as set out above.
I have heard learned counsel for the parties. For the reasons set out in the applications, as also the order dated 03.06.2016, rendered by this Court in RFA No.2280 of 2016 titled "Kuldeep and others versus State of Haryana and others", arising out of the same acquisition, whereby this Court had condoned the delay of 1213 days in filing the appeal, the same are allowed. Delay of 1212 days in filing the present appeals is condoned.
CMs stand disposed of.
Main appeals and applications for disposal:
For, concededly, the matter in issue is squarely covered by the decision dated 21.05.2013 rendered by this court in Ved Parkash's case (Supra), the present appeals are disposed of in terms thereof.
A photocopy of the order be placed in the connected files.
21.07.2016 (ARUN PALLI)
neenu JUDGE
2 of 2
::: Downloaded on - 23-07-2016 00:17:22 :::