Punjab-Haryana High Court
State Of Haryana vs Norang Singh Etc on 24 May, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1734 of 2015 (O&M)
LAC No.157 of 2011
Date of Decision:24.05.2017
State of Haryana through Land Acquisition Collector, Urban Estate,
Panchkula
.... Appellant(s)
Vs.
Norang Singh and another
..... Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
***
Present : Mr. Sudeep Mahajan, Addl. A.G. Haryana with
Mr. Abhinash Jain, AAG, Haryana.
None for the respondent(s)/landowner(s)
***
ARUN PALLI, J. (Oral)
For order, see the judgment of even date passed in RFA No.1854 of 2015 titled "State of Haryana through Land Acquisition Collector, Urban Estate, Panchkula Vs. Smt. Ram Kaur and another."
(ARUN PALLI) JUDGE May 24, 2017 sonia arora Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 08-06-2017 05:17:19 :::