Punjab-Haryana High Court
Naresh Kumar And Anr vs State Of Haryana And Ors on 12 March, 2026
2
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
137-5
RFA No.8509 of 2018 (O&M)
Date of Decision: 12.03.202
12.03.2026
.2026
NARESH KUMAR AND ANR. ...Appellants
...Appellants
Vs
STATE OF HARYANA THROUGH ITS COLLECTOR, GURGAON
AND ORS. ...Respondent
...Respondent(
.Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Atul Yadav, Advocate
for the appellants/landowners.
Mr. Abhinash Jain, D.A.G., Haryana.
****
HARKESH MANUJA, J. (Oral)
For detailed order, see order of even date passed in RFA No.4745 of 2018 (O&M) titled 'YASHBIR OTHE YASHBIR AND OTH ERS Vs STATE OF HARYANA AND ORS.' ending application(s), if any, shall also stand disposed of.
Pending
(HARKESH MANUJA)
March 12,
12, 2026 JUDGE
Atik
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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