Punjab-Haryana High Court
Jalandhar Improvement Trust, ... vs Land Acquisition Tribunal, ... on 28 February, 2017
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
****
CWP No.2926 of 2014 Date of Decision : 28.02.2017 **** Jalandhar Improvement Trust, Jalandhar through its Chairman .... Petitioner Versus Land Acquisition Tribunal, Improvement Trust, Jalandhar and others ..... Respondents CORAM: HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE SUDIP AHLUWALIA *** Present: Mr. G.S. Attariwala, Advocate, for the petitioner.
Mr. Rajesh Bhardwaj, Addl. AG, Punjab. SUDIP AHLUWALIA J.
For orders, see order of even date passed in CWP No. 12568 of 2013 titled as "Manjit Singh vs. The Land Acquisition Collector & others".
(SURYA KANT) (SUDIP AHLUWALIA)
JUDGE JUDGE
28.02.2017
Dinesh
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