Punjab-Haryana High Court
Hsidc (Now Hsiidc) vs Braham Parkash And Ors on 2 August, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
682/4 RFA No.4917 of 2013
Date of Decision:02.08.2016
HSIIDC ....appellant
Versus
Braham Parkash and others .....respondents
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr.Pritam Singh Saini, Advocate
for the appellant
Mr.Sandeep Sharma, Advocate
for respondents No.1 to 3
Ms.Safia Gupta, AAG Haryana
***
ARUN PALLI, J. (ORAL):
Learned counsel for the appellant fairly points out that as the matter in issue is squarely covered by the judgement dated 04.02.2016, rendered by this Court, in RFA No.751 of 2012, titled "Gopi Ram Yadav and others vs. State of Haryana and others", vide which the appeals and cross objections preferred by the landowners were partly accepted, whereas the appeals filed by the beneficiary Department i.e. HSIIDC were dismissed. Therefore, he submits that this appeal shall also have to be dismissed in terms of the said decision.
Ordered accordingly.
02.08.2016 (ARUN PALLI)
neenu JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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