Punjab-Haryana High Court
Parbhu Dayal And Others vs The State Of Haryana And Others on 6 August, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 367 of 2010 (O&M)
Parbhu Dayal and others
.....Appellants
Versus
The State of Haryana and others
......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Abinashi Singh, Advocate for the landowners.
Mr. D.D. Gupta, Additional Advocate General, Haryana and Mr. Roopak Bansal, Additional Advocate General, Haryana.
RAJESH BINDAL, J For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 1528 of 2009, titled as Smt. Santra Devi and others Vs. The State of Haryana and others.
(RAJESH BINDAL) JUDGE 06.08.2013 sharmila Devi Sharmila 2013.09.10 17:20 I attest to the accuracy and integrity of this document Chandigarh