Punjab-Haryana High Court
Naresh Chand Jain & Ors vs State Of Haryana & Ors on 29 August, 2014
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.7990 of 2014
Date of decision:29.08.2014
Naresh Chand Jain and others ....Petitioners
VERSUS
State of Haryana and another .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr.S.P. Khatri, Advocate for the petitioners.
Ms. Shubhra Singh, DAG, Haryana.
****
HEMANT GUPTA, J.(Oral)
The petitioners claim residential plot as oustees consequent to acquisition of their land. A Division Bench of this Court in LPA No.2096 of 2011 titled as 'Haryana Urban Development Authority and others Vs. Sandeep and others', decided on 25.4.2012, has issued direction regarding allotment of plots to oustees such as the petitioners.
In view thereof, the claim of the petitioners shall be considered by the respondents in terms of Sandeep's case (supra).
Disposed of accordingly.
(HEMANT GUPTA)
JUDGE
AUGUST 29, 2014 ( KULDIP SINGH)
'D. Gulati' JUDGE
GULATI DIWAKER
2014.08.29 16:13
I attest to the accuracy and
integrity of this document