Punjab-Haryana High Court
M/S Dream Buildcon Private Limited vs State Of Haryana on 20 December, 2024
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=2024:PHHC:172142-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-8755-2021 (O&M)
Reserved on : 07.11.2024
Pronounced on: 20.12.2024
M/s Dream Buildcon Private Limited
......Petitioner(s)
Versus
State of Haryana and others
......Respondent(s)
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
HON'BLE MS.JUSTICEHARPREET
HARPREET KAUR JEEWAN
Present: Mr. Chanchal K. Singla, Advocate,
with Ms. Kavita Joshi, Advocate
Advocatefor the petitioner (s).
Mr. Ankur Mittal, Addl. A.G., Haryana,
with Mr. Saurabh Mago, DAG, Haryana,
and Mr. Karan Jindal, AAG Haryana.
Mr. Ankur Mittal, Advocate with
Ms. Kushaldeep Kaur, Mr. Siddhant Arora
and Ms. Naina Jindal, Advocates,
for HUDA/HSVP.
*****
G.S. Sandhawalia, J.
The present writ petition is allowed, in view of the detailed judgment of even date passed in CWP No.11498 of 2019 'State of Haryana and another Vs. Nishabar Singh and others' and the notification dated 10.01.2019 de-notifying de notifying the acquired land landalongwith alongwith Policy dated 14.09.2018 is quashed. All pending civil miscellaneous applications are also dispo disposed sed of.
(G.S. SANDHAWALIA) JUDGE (HARPREET KAUR JEEWAN) 20.12.2024 JUDGE Naveen Whether speaking/reasoned : Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 28-12-2024 05:00:49 :::