Punjab-Haryana High Court
Kanwal Rampal vs State Of Haryana And Ors on 15 February, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-2983-2016
Date of decision:- 15.02.2016
Kanwal Rampal
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Sandeep Sharma, Advocate,
for the petitioner.
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S.J. VAZIFDAR, A.C.J. (ORAL)
Issue notice of motion returnable forthwith. Service is waived, as Mr. Rahul Dev Singh, learned Deputy Advocate General, Haryana accepts notice on behalf of respondent No. 1, whereas Mr. Padamkant Dwivedi, learned counsel accepts notice on behalf of respondents No. 2 and 3.
The petitioner is aggrieved by the notice demanding enhanced compensation.
2. This case is similar to the case of Urmila Devi and others Vs Haryana Urban Development Authority and another, CWP-17846-2013, which was disposed of by an order and judgement of the Division Bench of this Court dated 28.05.2015. The Division Bench granted the petitioners an opportunity to file a detailed representation with respect to the demand and directed the official AMODH SHARMA 2016.02.16 12:14 I attest to the accuracy and authenticity of this document chandigarh CWP-2983-2016 2 respondents to consider and dispose of the same by a speaking order and after granting the petitioners therein an opportunity of being heard.
3. This petition is disposed of in the same terms as CWP-17846-2013.
4. The order shall be complied with as far as possible by 30.04.2016.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 15.02.2016 Amodh AMODH SHARMA 2016.02.16 12:14 I attest to the accuracy and authenticity of this document chandigarh