Punjab-Haryana High Court
Bishamber Dayal Yadav vs State Of Haryana And Others on 27 April, 2012
Bench: Hemant Gupta, A.N. Jindal
Civil Writ Petition No. 1416 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 1416 of 2011
Date of decision:- 27.04.2012
Bishamber Dayal Yadav
....Petitioner
Vs.
State of Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Rajesh Arora, Advocate,
for the petitioner.
Mr. Aman Chaudhary, Addl. A.G., Haryana,
for respondent Nos. 1 and 2.
Mr. Gitish Bhardwaj, Advocate,
for respondent No.3.
HEMANT GUPTA, J. (Oral)
Grievance of the petitioner is that the house of another co- sharer of the petitioner has been released and no part of agricultural land of the petitioner has been released from acquisition.
The issue raised by the petitioner is covered by the judgments of this Court in LPA No. 2096 of 2011 titled as Haryana Urban Development Authority and others Vs. Sandeep and others, decided on 25.04.2012 and CWP No.10941 of 2010 titled as Bhagwan Singh and others Vs. State of Haryana and others, decided on 26.04.2012.
In view of the said fact, the present petition is disposed of with Civil Writ Petition No. 1416 of 2011 2 direction to the respondents to consider the entitlement of the petitioner as per the observations made in the above said cases (LPA No. 2096 of 2011 and CWP No.10941 of 2010) .
(HEMANT GUPTA)
JUDGE
(A.N. JINDAL)
April 27, 2012 JUDGE
ajp