Punjab-Haryana High Court
Jai Dev Sharma vs National Highway Authority Of India And ... on 5 September, 2016
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.18349 of 2016
Date of Decision: 05.09.2016
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Jai Dev Sharma ... Petitioner
VS.
NHAI & Ors. ... Respondents
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CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR.JUSTICE SUDIP AHLUWALIA
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1. Whether speaking/reasoned? Yes / No
2. Whether reportable? Yes / No
3. Whether Reporters of local papers may be allowed to see the judgment? Yes / No
4. To be referred to the Reporters or not? Yes / No
5. Whether the judgment should be reported in the Digest? Yes / No
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Present: Mr. RS Chauhan, Advocate for the petitioner
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SURYA KANT, J. (Oral)
(1) The petitioner has been held entitled to receive compensation out of 1/4th share which is to be distributed in equal share amongst Dharamshala to whom the acquired property was granted as muafi as well as the lessee(s). Since the petitioner has been held muafidar, namely, Mohtamim of the Dharamshala, he may seek execution of the order dated 09.02.2015 passed by the learned Additional District Judge, Pathankot for determination of actual amount to which he is entitled to. We have no reason to doubt that if such execution petition is filed, the Court shall decide the same expeditiously and after giving opportunity of hearing to all the interested persons, preferably within three months from the date of receipt of a certified copy of this order.
(Surya Kant) Judge 05.09.2016 (Sudip Ahluwalia) vishal shonkar Judge 1 of 1 ::: Downloaded on - 11-09-2016 00:29:04 :::