Punjab-Haryana High Court
Manjit Singh vs Collector, Land Acquisition, ... on 27 March, 2015
Bench: Surya Kant, Surinder Gupta
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CM-3294-CWP-2015 in CWP-18460-2013
Date of Decision: 27.03.2015
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Manjit Singh ...Petitioner
VS.
Collector, Land Acquisition,
Improvement Trust, Patiala & Ors. ... Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR.JUSTICE SURINDER GUPTA
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Present: Ms. Anupam Bhanot, Advocate for the applicant
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SURYA KANT J. (Oral)
If the authorities have not challenged the order dated 30.09.2013 passed by this Court and the same has attained finality, the authorities are indeed under obligation to comply with the same and deposit the due amount before the Executing Court. In the event of their failure to do so, the Executing Court may take lawful steps for recovery of the entire amount in lumpsum in accordance with law.
CM stands disposed of.
(Surya Kant) Judge (Surinder Gupta) Gupta) 27.03.2015 vishal shonkar Judge 7 V.VISHAL 2015.03.31 11:02 I attest to the accuracy and authenticity of this document