Punjab-Haryana High Court
The State Of Haryana, Through Collector ... vs Hoshiyar Singh And Other on 2 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.3211 of 2019 (O&M)
Date of decision: 02.05.2022
State of Haryana and another
..Appellant (s)
Versus
Hoshiyar Singh and others
..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Baldev Raj Mahajan, Advocate General, Haryana with
Mr. Shivendra Swaroop, AAG, Haryana,
Ms. Vibha Tewari, AAG, Haryana, and,
Mr. Harsh Vardhan, AAG, Haryana,
Ms. Nikita Goel, Advocate.
Mr. Jaivir Yadav, Advocate for Mr. Harshwardhan Ranga, Advocate,
Mr. Sanjiv Ghai, Advocate with Mr. Saurabh Garg, Advocate,
Mr. Sanjeev Kodan, Advocate, Mr. Navneet Singh, Advocate,
Mr. S . P. Chahar, Advocate, Mr. Aditya Yadav, Advocate,
Mr. Sandeep Kotla, Advocate, Mr. Arvind Seth, Advocate,
Mr. Kulvir Narwal, Advocate, Mr. Vijay, Advocate,
Mr. Suresh Kaushik, Advocate, Mr. R. K. Girdhwal, Advocate,
Mr. Saurabh Dalal, Advocate, Mr. Vivek Khatri, Advocate,
Mr. Abhimanyu Singh, Advocate, Mr. R. K. Kachwa, Advocate,
Mr. Ashish Gupta, Advocate for Mr. G. N. Malik, Advocate,
Mr. P. R. Yadav, Advocate,
Ms. Divya Arora, Advocate for Mr. Rahul Deswal, Advocate,
Mr. Ravinder Rana, Advocate,
Ms. Pratibha Yadav, Advocate for Mr. Arvind K. Yadav, Advocate
for the landowners.
***
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in RFA No.3175 of 2019 titled as State of Haryana and anr. vs. Smt. Sangeeta and ors.
02.05.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 24-07-2022 13:28:07 :::