Punjab-Haryana High Court
Mohan Lal Mahajan And Ors vs Ut Of Chandigarh Thrg Land Acquisition ... on 6 October, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 7193 of 2013(O&M)
LAC No.164 of 2009
Date of Decision 06.10.2015
Mohan Lal Mahajan and others
...... Appellants.
Versus
Union Territory, Chandigarh
..... Respondent.
CORAM : HON'BLE MR.JUSTICE RAJESH BINDAL
***
Present : Mr. P.C. Dhiman, Advocate for the landowners.
Mr. Sanjeev Sharma, Sr. Advocate with
Mr. Deepak Sharma, Advocate for UT, Chandigarh.
***
RAJESH BINDAL, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No.2765 of 2013 titled as "Amrik Singh and another Vs. Union Territory, Chandigarh".
(RAJESH BINDAL)
October 06, 2015 JUDGE
sonia arora
ARORA SONIA
2015.10.09 10:23
I attest to the accuracy and
integrity of this document
High Court Chandigarh