Punjab-Haryana High Court
Hardial Singh And Others vs Union Of India Through Land Acquisition ... on 30 March, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.3497 of 2003
Date of Decision: 30.3.2009
Hardial Singh and others
..Appellants.
Vs.
Union of India through Land Acquisition Collector, U.T.Chandigarh.
..Respondent.
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: Mr.D.S.Raghu, Advocate for the appellants.
Mr.Vishal Sodhi, Advocate for UOI-respondent.
RAKESH KUMAR JAIN, J.
For order see separate detailed order passed in RFA No.2785 of 2002 titled as Hari Singh and another Vs. Union Territory, Chandigarh.
(Rakesh Kumar Jain) 30.3.2009 Judge Meenu