Punjab-Haryana High Court
State Of Haryana And Ors vs Karam Chand And Ors on 11 May, 2018
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1382 of 2005 (O&M)
Date of Decision: 11.05.2018
State of Haryana and others
.... Appellant(s).
Versus
Karam Chand and others. ....Respondent(s).
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA.
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Present: Mr.M.L.Sarin, Sr. Advocate with
Mr.Amrinder Preet, Advocate,
Mr.M.L. Sharma, Advocate,
Mr.M.K.Chauhan, Advocate,
for the land owners.
Mr.Sudeep Mahajan, Addl. A.G. Haryana with
Mr.Shivendra Swaroop, AAG, Haryana.
***
G.S.SANDHAWALIA, J. (Oral).
The appeal is dismissed. For reasons, see detailed judgment of even date passed in RFA No.615 of 2005 titled Gurpal Singh and others Vs. State of Haryana and others, wherein, it has been held as under:-
(i) The appeals of the land owners are allowed whereby they are entitled for compensation of Rs.925/- per square yard (Rs.44,77,000/- per acre).
(ii) Appeals of the State are dismissed.
(iii) RFA No. 2936 of 2005 filed by the share holders is also dismissed.
(G.S.SANDHAWALIA) May 11, 2018 JUDGE raman Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 20-05-2018 15:58:43 :::