Punjab-Haryana High Court
Jeet Ram And Ors vs Collector Land Acquisition And Ors on 14 September, 2016
Author: Arun Palli
Bench: Arun Palli
Regular First Appeal No.46 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Regular First Appeal No.46 of 2012
Date of Decision: 14.9.2016
Jeet Ram and others ..Appellants
versus
Collector Land Acquisition, Industries Department, Punjab,
Chandigarh and others
..Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Naresh Prabhakar, Advocate,
for the appellants.
Mr. K.K.Gupta, Additional Advocate General, Punjab,
for respondent nos. 1,3 and 7.
Mr. Vivek Lamba, Advocate,
for Ms. Chetna Rao, Advocate
for respondent no.2-Union of India.
Ms. Harmeet Kaur, Advocate,
for Ms. J.J.Kaur, Advocate,
for respondent nos.4, 5 and 6.
ARUN PALLI, J. (ORAL)
Learned counsel for the respondents fairly point out, at the out-set, that as the matter in issue is squarely covered by the judgment, dated 23.04.2016 rendered by this Court, in RFA No.7612 of 2011 and other connected matters (Tarlok Singh (deceased) through LRs versus Collector Land Acquisition and others), this appeal be also disposed of in terms of the said decision.
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14.09.2016 ( ARUN PALLI )
VK JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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