Punjab-Haryana High Court
Gobind Deen Dayal And Others vs State Of Haryana And Others on 3 November, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 18748 of 2008
DATE OF DECISION: November 3, 2008
Gobind Deen Dayal and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE JORA SINGH
Present: Mr. N.D. Achint, Advocate,
for the petitioners.
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?
M.M. KUMAR, J.
Learned counsel for the petitioners requests for withdrawal of the petition with liberty to approach the Land Acquisition Collector, Urban Estate Department, Gurgaon, for correction of award number in the application filed under Section 18 of the Land Acquisition Act, 1894, in the year 1992.
Dismissed as withdrawn with liberty aforementioned.
(M.M. KUMAR)
JUDGE
(JORA SINGH)
November 3, 2008 JUDGE
Pkapoor