Ramdhari And Ors vs State Of Haryana And Others
2021 Latest Caselaw 738 P&H

                  Review Application No. 48-CWP-2021 in
                         CWP No. 20540 of 2017

Ramdhari and others        v. State of Haryana and others

Present:-    Mr. Vikram Singh, Advocate, for the applicant-petitioners.
             Mr. Ankur Mittal, Addl. Advocate General, Haryana.

             (The aforesaid presence is being recorded through video conferencing since the
             proceedings are being conducted in virtual Court).

                            ***                                                        *


             When confronted with the fact that the statements made before

the Supreme Court, on the basis of which the Supreme Court has permitted

the petitioners to file the review petition before this Court, were false and

factually incorrect in respect of taking physical possession, payment of

compensation as well as dismissal of the previous Civil Writ Petition No.

19262 of 2005 filed by the petitioners before this Court, learned counsel for

the applicant-petitioners prays for and is permitted to withdraw the

application seeking review of the judgment dated 12.10.2020 passed by this

Court.

             On his request, the review application is ordered to be

dismissed as withdrawn.

                                                      (RAVI SHANKER JHA)
                                                         CHIEF JUSTICE


                                                         (ARUN PALLI)
23.02.2021

JUDGE ravinder

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