Punjab-Haryana High Court
Jumla Mustarka Malkan Hasab Rasad Zar ... vs Union Territory on 30 March, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1493 of 2003
Date of Decision: 30.3.2009
Jumla Mustarka Malkan Hasab Rasad Zar Khewat Village Jhumru
through Mohan Singh and others
..Appellants.
Vs.
Union Territory, Chandigarh through Land Acquisition Collector,
Chandigarh.
..Respondent
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: Mr.P.C.Dhiman, Advocate for the appellants.
None for the respondent.
RAKESH KUMAR JAIN, J.
For order see separate detailed order passed in RFA No.2785 of 2002 titled as Hari Singh and another Vs. Union Territory, Chandigarh.
(Rakesh Kumar Jain) 30.3.2009 Judge Meenu