Punjab-Haryana High Court
Shri Parshadi And Others vs State Of Haryana And Others on 3 November, 2009
Bench: J.S. Khehar, Mehinder Singh Sullar
In the High Court of Punjab and Haryana, Chandigarh.
CWP No. 5178 of 2009
Date of Decision: 03.11.2009
Shri Parshadi and others
....Petitioners
Versus
State of Haryana and others
....Respondents.
Coram:- Hon'ble Mr.Justice J.S. Khehar
Hon'ble Mr.Justice Mehinder Singh Sullar
Present: Mr. Vivek Goyal, Advocate for
Mr. R.C. Chauhan,
for the petitioners.
Ms. Palika Monga, D.A.G., Haryana
for the respondents.
...
J.S. Khehar, J. (Oral).
Learned counsel for the respondents on instructions states, that all the land owners, except Jaswant Singh and Jawahar Singh, have since been paid enhanced compensation on the basis of the award of the Reference Court, Gurgaon. It is specifically pointed out, that all the petitioners have been paid enhanced compensation, and as such, the instant writ petition has been rendered infructuous. Learned counsel for the respondents also very fairly states, that enhanced compensation shall be released to the aforestated Jaswant Singh and Jawahar Singh as and when they appear before the Land Acquisition Collector, Gurgaon.
In view of the above, we are satisfied, that the instant writ petition has been rendered infructuous. The same is, accordingly, disposed of having been rendered infructuous.
( J.S. Khehar ) Judge ( Mehinder Singh Sullar ) Judge 03.11.2009 sk.