Punjab-Haryana High Court
Karta Ram & Ors vs State Of Haryana And Ors on 23 December, 2016
Author: Arun Palli
Bench: Arun Palli
RFA No.4886 of 2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.4886 of 2016 (O&M)
Date of Decision : 23.12.2016.
Karta Ram and others
......Appellants
Versus
State of Haryana and others
...... Respondents
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
Present : Mr. P.S.Jammu, Advocate for the appellants.
ARUN PALLI, J. (Oral)
CM No.13637-CI of 2016 Allowed as prayed for.
CM No.13638-CI of 2016 Allowed as prayed for and Annexures A-1 to A-4 is taken on record.
CM No.13639-CI of 2016 in/and RFA No.4886 of 2016 Learned counsel for the appellants submits that the matter in issue is squarely covered by the judgment dated 3.3.2016, rendered by this Court, in RFA No.4694 of 2014 (Tara Chand and others Vs. State of Haryana and others), and other connected matters, vide which, in the appeals arising out of the same acquisition, this Court had enhanced the compensation awarded to the landowners. And, consequently, the appeals filed by the HSIIDC were dismissed.
Notice of motion.
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The factual position, as set out above, is not disputed by learned counsel for the respondents.
I have heard learned counsel for the parties and perused the records.
For, concededly, the matter in issue is squarely covered by the decision of this Court, in the case of Tara Chand and others (supra), this appeal too is disposed of in terms thereof.
23.12.2016 (ARUN PALLI)
Manoj Bhutani JUDGE
Whether speaking/reasoned Yes/No
Whether reportable: Yes/No
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