Punjab-Haryana High Court
Siri Kishan And Ors vs State Of Haryana And Ors on 3 November, 2017
Author: Rajesh Bindal
Bench: Rajesh Bindal
RA-RF No.221-CI of 2017(O&M) IN RFA No.3158 of 2006 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RA-RF No.221-CI of 2017(O&M)
IN RFA No.3158 of 2006
Date of Decision:03.11.2017
Siri Kishan and others .....Applicants
Versus
State of Haryana and another .....Respondents
CORAM: Hon'ble Mr.Justice Rajesh Bindal.
Present: Mr. Arun Singal, Advocate,
for the applicants.
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Rajesh Bindal, J.
By filing the present application, review of the order dated 3.11.2015 passed by this Court has been sought. Along with the review application, application for condonation of 677 days' delay in filing thereof has also been filed.
Notice in the application to the Advocate General, Haryana. Mr. Ankur Mittal, learned Additional Advocate General, Haryana, who is present in Court, accepts notice. Delay application After hearing learned counsel for the parties and considering the judgments of Hon'ble the Supreme Court in Imrat Lal and others vs Land Acquisition Collector and others, 2015(2) RCR (Civil) 437 and Dhiraj Singh (D) Tr. LRs. vs Haryana State and others, 2015 (2) RCR (Civil) 507, delay of 677 days in filing the Review Application is condoned. However, for the period of delay in filing the Review Application, the 1 of 2 ::: Downloaded on - 09-11-2017 02:23:29 ::: RA-RF No.221-CI of 2017(O&M) IN RFA No.3158 of 2006 2 applicants shall not be entitled to interest on the enhanced compensation, if any.
CM stands disposed of.
Review Application Learned counsel for the parties are agreed that the issue raised in the present Review Application has already been decided by this Court vide order passed in RA-RF No. 304/CI of 2016 in RFA No. 5735 of 2012 - Sarla and others vs State of Haryana and others, decided on 21.11.2016.
For the detailed reasons recorded in Sarla's case (supra), the present Review Application is disposed of in the same terms. However, the landowners shall not be entitled to interest, if any, for the period of delay in filing the review application i.e. 677 days.
November 03, 2017 ( Rajesh Bindal )
seema Judge
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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