Punjab-Haryana High Court
Krishan And Ors vs Land Acquisition Collector And Ors on 22 January, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.4302 of 2009 (O&M)
LAC No. 143 of 2004
Date of Decision 22.01.2016
Krishan and others
...... Appellant(s)
Versus
Land Acquisition Collector and others
..... Respondent(s).
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
***
Present : Mr. Gaurav Sharma, Advocate for
Mr. Amit Jain, Advocate
for the appellant(s).
Mr. Arun Walia, Senior Advocate with
Mr. Gitish Bhardwaj, Advocate,
for the respondent-HUDA.
Mr. Randhir Singh, Addl. Advocate General, Haryana,
Mr. Abhinash Jain, Assistant Advocate General, Haryana
and Ms. Vibha Tewari, Assistant Advocate General, Haryana.
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No. 5758 of 2009 titled as "State of Haryana and another Vs. Subh Ram and others".
(RAMESHWAR SINGH MALIK)
January 22, 2016 JUDGE
sanjiv
SANJEEV KUMAR
2016.02.11 11:32
I attest to the accuracy and
authenticity of this document