Punjab-Haryana High Court
Lalit Mohan Batra & Others vs The Union Of India on 8 December, 2011
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
In the High Court for the States of Punjab and Haryana at
Chandigarh
CWP No. 22755 of 2011 (O&M)
Date of decision: 08.12.2011
Lalit Mohan Batra & others
....... Petitioners
Versus
The Union of India, Ministry of Shipping, Road, Transport and Highways,
Government of India, New Delhi & others
........ Respondents
Coram: Hon'ble Mr. Justice M.M. Kumar
Hon'ble Mr. Justice Rajiv Narain Raina
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Present: Mr.Harminderjrrt Singh, Advocate for
Mr. Aman Kashyap, Advocate
for the petitioners.
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1. To be referred to the reporters or not ?
2. Whether the judgment should be reported in the
digest?
M.M. Kumar, J.
1. The prayer made in this petition is for issuance of direction to the respondents to pay compensation in respect of the acquired land as per the market rate prevailing at the time of disbursement of compensation.
2. The learned counsel for the petitioners at the outset states that he would like to amend the prayer by substituting it by one for award of compensatory interest on account of delayed payment of compensation.
3. At this stage we dismiss the petition as withdrawn with liberty to file a fresh one on the same cause of action.
(M.M.KUMAR) JUDGE (RAJIV NARAIN RAINA) JUDGE December 05, 2011 'sp'