Punjab-Haryana High Court
Tarsem Singh And Others vs State Of Punjab Etc on 8 May, 2013
Author: K.Kannan
Bench: K.Kannan
RFA No. 1132 of 1996 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 1132 of 1996 (O&M)
Date of Decision: 08.05.2013
Tarsem Singh and others ...Appellants
Versus
State of Punjab etc. ..Respondents
CORAM:HON'BLE MR. JUSTICE K.KANNAN
Present: Mr. G.S. Jaswal, Advocate
for the appellants.
Mr. Sandeep Singh, AAG Punjab
for respondent Nos.1 to 3.
None for respondent Nos.4 and 5.
K.KANNAN, J. (ORAL)
The case has been placed before this Court by the Registry pointing out to the fact that the present appeal is covered by the decision rendered by this Court in another case i.e. RFA No.2339 of 1990 dated 25.1.2012 titled as Baldev Singh Sahai Ohri and another vs. Land Acquisition Collector and another. The file has been placed along with this case. I perused the said judgement. It has found no reason to interfere in the decision already taken, while dismissing the appeal in RFA NO. 2339 of 1990. The case under consideration relates to the very same acquisition notification. Appeal would require to be dismissed in terms of the said judgement.
Ordered accordingly.
(K.KANNAN) JUDGE 08.05.2013 aarti