Punjab-Haryana High Court
Sohail Singh Deceased Thro Lr S And Ors vs State Of Haryana And Others on 1 September, 2023
Neutral Citation No:=2023:PHHC:115667
RFA No.3676 of 2018 (O&M) 2023:PHHC:115667 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(239/2) RFA No.3676 of 2018 (O&M)
Date of Decision: 01.09.2023
Sohail Singh (deceased) through L.R.s and ors. .........appellants
Versus
State of Haryana and others ........Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Brijender Kaushik, Advocate, for the appellants.
Mr. Abhinash Jain, DAG, Haryana.
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HARKESH MANUJA, J.(ORAL)
1. Though, there is a delay of 11 days and 2 days in re-filing and filing the appeal, respectively, however, the challenge has been made in the main appeal to an award dated 27.10.2005 arising out of the reference filed under Section 18 of the Land Acquisition Act, 1894, at the instance of applicant/land-owners seeking enhancement of compensation.
2. Learned State counsel has brought to my notice that the Government on reconsideration of the matter has already de-notified the land in question from acquisition and the same has been returned to the landowners vide Notification dated 03.08.2018.
3. Keeping in view the aforesaid fact, present appeal has been rendered infructuous and disposed of as such. However, learned counsel for the applicants/appellants shall be at liberty to file an application for its revival in case the de-notification is set aside.
(HARKESH MANUJA)
JUDGE
01.09.2023
anil
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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