Punjab-Haryana High Court
State Of Haryana And Another vs Mukesh Kumar on 26 August, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 1430 of 2006 (O&M)
Date of decision: 26.8.2008
State of Haryana and another
.. Appellants.
v.
Mukesh Kumar .. Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Navneet Singh, Assistant Advocate General, Haryana
for the appellants.
Mr. Rajiv Sharma, Advocate for the respondents.
...
Rajesh Bindal J.
As the issue raised in the main appeal is covered against the appellants in view of the judgment of this Court in R.F.A. No. 2501 of 2001-- Ved Pal and others v. State of Haryana and others, decided on 3.5.2006, whereby compensation payable to the land owners has been further enhanced by this Court, no orders are required in the application for condonation of delay in filing the appeal.
Accordingly, the application as well as the appeal are dismissed.
(Rajesh Bindal) Judge 26.8.2008 mk