Punjab-Haryana High Court
Pb. Small Indus. And Export Corp. Ltd. ... vs Dev Dutt Sharma And Ors on 25 April, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.1975 of 2010 (O&M)
Date of Decision: 25.04.2019
Punjab Small Industries and Export Corporation Ltd. Chandigarh
....Appellant(s)
Versus
Dev Dutt Sharma and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Abhilaksh Grover, Advocate and
Mr. Pankaj Gupta, Advocate for PSIEC.
Mr. NS Rapri, Advocate;
Mr. Abhinav Sood, Advocate;
Mr. Vishal Aggarwal, Advocate;
Mr. DS Kahlon, Advocate;
Mr. Vikram Singh, Advocate;
for the landowners/cross-objectors.
Ms. Simran Grewal Randhawa, AAG Punjab.
*****
G.S. SANDHAWALIA, J.
The appeal is disposed of in view of the detailed reasons assigned in judgment of even date passed in RFA No.2122 of 2003 titled as "Punjab Small Industries & Export Corporation Vs. Chuhar Singh and others", by assessing the market value of the land at the rate of Rs.1,10,000/- per acre along with all statutory benefits.
Ordered accordingly.
(G.S. SANDHAWALIA)
25.04.2019 JUDGE
pvd
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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