Punjab-Haryana High Court
Shiv Murti Shivling Mandir vs State Of Haryana And Another on 10 March, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. NO. 4563 OF 2003 (O & M)
(L.A.C. NO. 412 OF 2001)
Shiv Murti Shivling Mandir
..............Appellant
Versus
State of Haryana and another
...........Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present : Mr. Adarsh Jain, Advocate
for the appellant
Mr. D. D. Gupta, Addlitional Advocate General, Haryana
RAJESH BINDAL, J.
For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No.3210 of 2001, titled as Dewan Chand Versus State of Haryana.
10.3.2011 (RAJESH BINDAL) aj JUDGE