Punjab-Haryana High Court
State Of Haryana And Others vs Hanuman on 27 August, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 584 of 1994
Decided on : 27-08-2008
State of Haryana and others
....Appellants
VERSUS
Hanuman
....Respondent
CORAM:- HON'BLE MR. JUSTICE RAJESH BINDAL Present:- Mr. H.S.Hooda, Advocate General, Haryana with Mr. Navneet Singh, AAG, Haryana for the appellants.
RAJESH BINDAL J Learned Advocate General, Haryana fairly submits that the issue in the present appeal is squarely covered by the judgment of this Court in RFA No. 181 of 1994 titled as 'Sardar Singh versus State of Haryana and another' decided on January 13, 2000.
In view of the fact that in the appeals filed by the other land owners as decided by this Court in Sardar Singh's case (supra), the amount of compensation has been further enhanced, the present appeal filed by the State of Haryana for seeking reduction in compensation does not survive and accordingly, the same is dismissed.
August 27, 2008 (Rajesh Bindal) rekha Judge