Punjab-Haryana High Court
Smt. Shanti Devi And Others vs State Of Haryana Through Land ... on 30 January, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
****
RFA No.2054 of 1991 (O&M)
DATE OF DECISION: 30.1.2009
****
Smt. Shanti Devi and others
. . . . Appellants
VS.
State of Haryana through Land Acquisition Collector, Urban Estate
Panchkula and another.
. . . . Respondents
****
CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
****
Present: Mr.Nitin Jain, Advocate for
Mr.C.B. Goel, Advocate for the appellants.
Ms.Mamta Singal Talwar, AAG, Haryana,
for the respondents.
****
RAKESH KUMAR JAIN J.(ORAL)
Both the parties are ad idem that present appeal is squarely covered by the decision of this Court in RFA No.882 of 1983 titled as "Dr.Rajwant Singh Vs. State of Haryana" passed by Hon'ble Mr.Justice Permod Kohli on 5.10.2007.
In view of the above, the present appeal is also disposed of in terms of the decision rendered in RFA No.882 of 1983 titled as "Dr.Rajwant Singh Vs. State of Haryana".
(RAKESH KUMAR JAIN)
January 30, 2009 JUDGE
vivek