Punjab-Haryana High Court
Iqbal Singh vs Union Of India And Ors on 8 April, 2015
Bench: Surya Kant, P.B.Bajanthri
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.6476 of 2015
Date of Decision: April 08, 2015
Iqbal Singh
.....Petitioner
versus
Union of India and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE P.B.BAJANTHRI.
Present:Mr.Ritesh Pandey, Advocate, for the petitioner.
Mr.Alok Kumar Jain, Senior Panal counsel
for Union of India.
Mr.Rishi Kaushal, Advocate, for NHAI.
Mr.Amit Chaudhary, Additional AG, Punjab.
-.-
1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
Notice of motion.
On our asking, Mr.Alok Kumar Jain, Senior Panal Counsel for Union of India accepts notice on behalf of respondent No.1; Mr.Rishi Kaushal, Advocate, accepts notice on behalf of respondent No.2 and Mr.Amit Chaudhary, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent No.3.
Let two copies of the writ petition be supplied to each learned counsel for the respondents during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.
MOHINDER KUMAR 2015.04.20 11:56 I attest to the accuracy and authenticity of this document Chandigarh CWP No.6476 of 2015 [2]In view of the nature of order which we propose to pass, there is no need to seek any counter-reply from the respondents at this stage.
The petitioner seeks a direction to the respondents for the grant of solatium and interest for his land acquired by the National Highway of India under the National Highways Act, 1956, for widening NH No.15 in the State of Punjab.
During the course of hearing, learned counsel for the parties are ad idem that the controversy involved in this case stands resolved by the Division Bench of this Court vide order dated 10.11.2014 passed in CWP No.22255 of 2014 (Balbir Singh and another versus Union of India and others).
The instant writ petition is accordingly disposed of in terms of the order dated 10.11.2014 passed in Balbir Singh's case (supra).
Needless to say that this order is subject to the petitioner's establishing his right and/or title in respect of the property.
Ordered accordingly.
Dasti.
[SURYA KANT]
JUDGE
April 08, 2015 [P.B.BAJANTHRI]
mohinder JUDGE
MOHINDER KUMAR
2015.04.20 11:56
I attest to the accuracy and
authenticity of this document
Chandigarh