Punjab-Haryana High Court
Shyamo Devi And Others vs State Of Haryana And Others on 30 January, 2025
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2025:PHHC:014292
301 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA-388-2020(O&M)
Date of decision: 30.01.2025
Shyamo Devi and others
..Appellants
Versus
State of Haryana and others
..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Chander Pal Tiwana, Advocate Ms. Swati Tiwana, Advocate for the appellants Mr. Abhinash Jain, DAG, Haryana Mr. Arun Gosain, Senior Panel Counsel Ms. Swati Arora, Advocate for respondent no.3 ANIL KSHETARPAL, JUDGE Learned counsel representing the parties are ad idem that with respect to the assessment of the market value of the acquired land, the matter in issue is covered by the judgment passed in RFA-3397-2014 titled as Kartar Singh and others vs. State of Haryana and others decided on 16.02.2016.
In view of the aforesaid statement, the present appeal is allowed in terms of the judgment passed in RFA-3397-2014 titled as Kartar Singh and others vs. State of Haryana and others decided on 16.02.2016.
All the pending miscellaneous applications, if any, are also disposed of.
(ANIL KSHETARPAL)
30.01. 2025 JUDGE
rekha
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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