Punjab-Haryana High Court
Punjab State And Others vs Ram Singh And Others on 31 May, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Cross Objections No.27-CI of 2012 (O&M)in
R.F.A. No.2158 of 2009 (O&M)
Punjab State and others
...... Appellants
Versus
Ram Singh and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Ashok Aggarwal, Advocate General, Punjab with Mr. Alok Jain, Additional Advocate General, Punjab. Mr. R.S. Manhas, Advocate for the cross objectors. RAJESH BINDAL J.
The landowners have filed cross objections in appeal arising of LAC No.1486 of 2001. The appeal in question was filed by the State in LAC No.1479 of 2001. The cross objections in the present appeal cannot be entertained and are accordingly dismissed. Accompanying applications are also dismissed.
(RAJESH BINDAL) 31.05.2012 JUDGE sarita