Punjab-Haryana High Court
Imporvement Trust, Bathinda vs L.A. Tribunal, Improvement Trust, ... on 25 April, 2017
Author: Rajesh Bindal
Bench: Rajesh Bindal, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 19704 of 2008 (O&M)
Date of decision: 25.4.2017
Improvement Trust, Bathinda .. Petitioner
vs
Land Acquisition Tribunal,
Improvement Trust, Bathinda others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Hon'ble Mr. Justice Harinder Singh Sidhu
Present: Mr. R. S. Modi, Advocate, for the petitioner.
Ms. Munisha Gandhi, Addl. Advocate General, Punjab with
Mr. Sandeep Kumar Bansal, Asstt. Advocate General, Punjab.
Mr. Munish Jolly, Advocate, for respondent nos. 2 to 11.
Rajesh Bindal, J.
For order, see detailed reasons recorded in a separate order of even date passed in CWP No. 12714 of 2006 Ashok Kumar and others vs State of Punjab and others.
( Rajesh Bindal )
Judge
25.4.2017 (Harinder Singh Sidhu)
vs Judge
Whether speaking/ reasoned Yes/No
Whether Reportable Yes/No
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