Punjab-Haryana High Court
Kanwal Singh And Others vs State Of Haryana And Others on 22 November, 2013
Bench: Surya Kant, Surinder Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.12945 of 2009 (O&M)
Date of Decision: November 22, 2013
Kanwal Singh and others .....Petitioners
versus
State of Haryana and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SURINDER GUPTA.
Present : Mr.N.C.Kinra, Advocate, for the petitioners.
Ms.Palika Monga, DAG, Haryana.
-.-
1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
CM No.16583 of 2013 Notice to the Advocate General, Haryana. Ms.Palika Monga, learned Deputy Advocate General, Haryana, accepts notice.
With the consent of learned counsel for the parties, the main case is taken on Board for final disposal.
CM stands disposed of.
CWP No.12945 of 2009The petitioners impugn the notifications dated 15.12.2006 (Annexure P-4) and 14.12.2007 (Annexure P-6) issued under Sections 4 & 6 of the Land Acquisition Act, 1894, respectively, qua acquisition of their land situated within the revenue estate of Mouza Rohtak.
Having heard learned counsel for the parties, we find that a bunch of writ petitions including CWP No.13001 of Kumar Mohinder 2013.12.31 14:31 I attest to the accuracy of this order Chandigarh CWP No.12945 of 2009 (O&M) [2] 2008 (Narender Kumar and others versus State of Haryana and others pertaining to the acquisition have since been disposed of by this Court vide judgment dated 29.08.2013. Since the issue raised in the instant case is also similar in nature, this writ petition is also disposed of in the same terms.
Ordered accordingly.
Dasti.
[SURYA KANT]
JUDGE
November 22, 2013 [SURINDER GUPTA]
Mohinder JUDGE
Kumar Mohinder
2013.12.31 14:31
I attest to the accuracy of this order Chandigarh