Raghubir Singh And Others vs State Of Haryana And Others
2022 Latest Caselaw 7237 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

115
                                          CWP-29054-2018(O&M)
                                          Date of decision: 19.07.2022

Raghubir Singh and others
                                                                 ...Petitioners

                                   Versus

State of Haryana and others

                                                                ...Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Ram Bilas Gupta, Advocate, for the petitioners.

Mr. Ankur Mittal, Addl.A.G., Haryana and Mr. Harsh Vardhan, AAG, Haryana.

Mr. Anil Chawla, Advocate for respondent no.2-HSVP.

ANIL KSHETARPAL, J (Oral)

The petitioner complains of non-payment of the amount as per

the award passed by the Land Acquisition Collector while exercising the

powers under Section 28-A of the Land Acquisition Act.

The learned counsel representing the State has drawn the

attention of the Court to the order passed in Narinder Kaur vs. State of

Haryana and others (Civil Writ Petition No.26414 of 2021, decided on

02.03.2022) along with connected case. It has been brought to the notice of

the Court that, on account of huge liability the Haryana Shehri Vikas

Pradhikaran has drawn up a plan to systematically disburse the amount.

Keeping in view the aforesaid facts, no further directions are

required to be passed.

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 CWP-29054-2018(O&M)                                                 -2-

The writ petition shall stands disposed of in terms of the

judgment passed in Narinder Kaur vs. State of Haryana and others

(supra).

All the pending miscellaneous applications, if any, are also

disposed of.

July 19, 2022                                         (ANIL KSHETARPAL)
nt                                                          JUDGE

Whether speaking/reasoned               : Yes/No
Whether reportable                      : Yes/No




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