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[Cites 1, Cited by 4]

Punjab-Haryana High Court

State Of Haryana Through Its Collector ... vs Arun Chaudhary And Another on 23 January, 2012

Author: Rajesh Bindal

Bench: Rajesh Bindal

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                    R.F.A. No.1136 of 2008 (O&M)
                                    (L.A.C. No.371 of 2006)


State of Haryana through its Collector and another

                                              .....Appellants

                           Versus

Arun Chaudhary and another
                                              .....Respondents

CORAM:       HON'BLE MR. JUSTICE RAJESH BINDAL


Present:     Mr. H.S. Hooda, Advocate General, Haryana with
             Mr. Ashish Gupta, Asstt. Advocate General, Haryana.

             None for the land owner.

             Mr. D.V. Sharma, Senior Advocate with
             Ms. Shivani Sharma, Advocate for HUDA.

             *****

RAJESH BINDAL J.

For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No.2218 of 2007, titled as Smt. Maya and others Vs. State of Haryana and others.

(RAJESH BINDAL) JUDGE 23.01.2012 sonika