Punjab-Haryana High Court
Sumitra Devi & Others vs State Of Haryana & Another on 2 September, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Civil Revision No.5268 of 1998 (O&M)
Date of decision: 2.9.2013
Sumitra Devi & others ...Petitioners
Versus
State of Haryana & another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Adarsh Jain, Advocate for the petitioners.
Ms. Kirti Singh, DAG Haryana.
Mr. Sudeep Vermani, Advocate for respondent No.2.
Rajan Gupta, J. (oral) Mr. Jain submits that present revision petition has been rendered infructuous as judgment relied upon by the Land Acquisition Collector, Faridabad has been upheld by this court.
Aforesaid contention is not controverted by learned counsel appearing for the respondents.
In view of above, this revision petition is dismissed as having been rendered infructuous.
(RAJAN GUPTA) JUDGE 2.9.2013 'rajpal' Singh Rajpal 2013.09.02 16:46 I attest to the accuracy and integrity of this document Chandigarh