Punjab-Haryana High Court
Mamo Devi @ Mam Kaur @ Mano vs State Of Haryana And Ors on 19 July, 2018
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.17314 of 2018
Date of Decision: 19.07.2018
Smt. Mamo Devi @ Mam Kaur @ Mano.
.... Petitioner(s).
Versus
State of Haryana and others
....Respondent(s).
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA.
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Present: Mr. S.S.Sodhi, Advocate,
for the petitioner.
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G.S.SANDHAWALIA, J.
Present writ petition has been filed under Article 226/227 of the Constitution of India seeking direction to the respondents to pay the compensation of the acquired land at par in view of the judgement dated 01.03.2016 (Annexure P-4) passed in RFA No.6989 of 2014 titled State of Haryana and another Vs. Sudarshan Kumar and others.
After arguing for sometime, counsel for the petitioner submits that he may be allowed to withdraw the present writ petition with liberty to avail the alternative remedy.
Dismissed as withdrawn.
(G.S.SANDHAWALIA)
July 19, 2018 JUDGE
raman
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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