Punjab-Haryana High Court
Indrason Precision Engineering ... vs Sarvjit Singh & Anr on 4 September, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
Sr.No.223
IN THE HIGH COURT OF PUNJAB AND HARYANA CHANDIGARH
COCP-1847-2014 (O&M)
Decided on: 04.09.2015
Indrason Precision Engineering Private Ltd. And another..............Petitioners
vs.
Sarvjit Singh and another ...............Respondents
Coram: Hon'ble Mr. Justice Mahesh Grover
Present: Mr.B.S.Sewak, Advocate for the petitioners.
Mr.Vikas Kakria, Advocate for respondent.
**
Mahesh Grover, J The process of acquisition which was under challenge was held to be bad in the eyes of law thereby warranting the release of the land which was subject matter of the notifications in the Land Acquisition Act. The respondents were thus, required to release the land of the petitioners on account of the aforesaid.
Mr. Kakria, on instructions from Davinder Kumar, Sr. Asstt. Land Acquisition Department has stated that the land of the petitioners has been released.
Be that as it may then the contempt petition stands disposed of being satisfied.
04.09.2015 (MAHESH GROVER)
mamta JUDGE
MAMTA
2015.09.08 10:36
I attest to the accuracy and
integrity of this document