Punjab-Haryana High Court
M/S Logical Develpoers Pvt. Ltd. And ... vs State Of Haryana And Others on 25 April, 2014
CWP No. 17278 of 2010
M/s Logical Develpoers Pvt. Ltd. and others
Versus
State of Haryana and others
Present: Shri Ashok Aggarwal, Senior Advocate, with
Shri Rohit Khanna, Advocate, for the petitioners.
Shri Kamal Sehgal, Additional AG, Haryana,
for respondent Nos. 1 to 3.
Shri Arun Walia, Advocate, for respondent No.5.
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This writ petition was ordered to be heard with CWP No.15164 of 2011 titled as Minder and others v. State of Haryana and others. The said writ petition has been disposed of vide an order of even date. The challenge in the said writ petition was to the licence granted to respondent Nos. 5 and 6 therein, whereas the challenge in the present writ petition is to the acquisition of the land. Thus, the issue raised in the present writ petition is distinct from the issues raised in CWP No. 15164 of 2011.
In view of the above, the present writ petition is ordered to be listed for hearing as per Roster.
[ HEMANT GUPTA ] JUDGE [ FATEH DEEP SINGH ] JUDGE 25.4.2014 ds Singh Dalbir 2014.05.02 15:48 I attest to the accuracy of this document High Court Chandigarh