Punjab-Haryana High Court
State Of Haryana vs Sunil Kumar Goyal And Another on 2 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
C.M. No.574-CI of 2007 and
RFA No.177 of 2007.
Date of Decision:2.9.2008.
State of Haryana ....Appellant
Versus
Sunil Kumar Goyal and another ...Respondents
CORAM : Hon'ble Mr. Justice Rajesh Bindal
Present:- Mr.Navneet Singh, AAG Haryana.
Mr. Manoj Thakur, Advocate
for respondent No.1.
RAJESH BINDAL, J.(ORAL)
**** There is an application for condonation of delay of 213 days in filing the appeal.
Learned counsel for the appellant fairly submits that the claim made by the State is covered against the appellant by the judgment of this Court in RFA No.2501 of 2001 Ved Pal and others vs. State of Haryana and others decided on 3.5.2006, where the compensation payable to the land owners has been further enhanced. The prayer in the present appeal is for reduction of the compensation. When the issue on merits is covered against the appellant. I do not find any reason even to condone delay in filing the appeal. Accordingly, the application as well as the appeal is dismissed.
(RAJESH BINDAL) Sept. 02, 2008. JUDGE Reema