Punjab-Haryana High Court
Mahender Singh (Deceased) Th Lrs & Ors vs State Of Haryana & Ors on 23 February, 2017
Author: Arun Palli
Bench: Arun Palli
RFA No.1051 of 2017(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1051 of 2017(O&M)
Date of decision: 23.02.2017
Mahender Singh (deceased) through LRs and others
... Appellants
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Virender Khatri, Advocate for the appellants.
ARUN PALLI J. (Oral)
CM-2686-CI-2017 For the reasons set out in the application, the delay of 865 days in re-filing the accompanying appeal is condoned.
CM stands disposed of.
CM-2687-CI-2017 This is an application for condonation of delay of 02 days in filing the accompanying appeal.
Notice.
Mr. Shivendra Swaroop, AAG, Haryana, and Mr. Pritam Singh Saini, Advocate, accept notice on behalf of respondents No.1 & 2, and respondent No.3, respectively.
The factual position, as set out above, is not disputed by learned counsel for the respondents.
For the reasons set out in the application, the delay that has occurred in filing the accompanying appeal is condoned.
CM stands disposed of.
CM-2688-CI-2017 For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed subject to all just exceptions. Consequently, the LRs of late Mahender Singh s/o late Ramphal, late Om 1 of 2 ::: Downloaded on - 26-02-2017 14:41:23 ::: RFA No.1051 of 2017(O&M) 2 Parkash s/o Ram Chander and Sudesh d/o late Ram Chander, as depicted in paragraphs 2 to 4, respectively, of the application, are brought on record for the purpose of pursuing the present appeal only. However, it is made clear that this order shall have no bearing upon any proceedings or dispute pending in any court qua the Will, dated 27.03.2001, as mentioned in para 5. CM-2685-CI-2017 RFA-1051-2017 For, the learned counsel for the parties are ad idem that the matter in issue is squarely covered by the judgment, dated 18.02.2016, rendered by this court in RFA No.6809 of 2014 [Raghbir and others v. State of Haryana and another] and other connected cases, vide which in the appeals arising out of the same acquisition, this court had enhanced the compensation awarded to the landowners to ` 59,88,657/- per acre, the present appeal too is disposed of in the same terms.
( Arun Palli )
February 23, 2017 Judge
Rajan
Whether speaking / reasoned: YES/NO
Whether Reportable: YES/NO
2 of 2
::: Downloaded on - 26-02-2017 14:41:24 :::