Virmati @ Birmati And Others vs State Of Haryana And Others
2022 Latest Caselaw 7783 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

291
                                                       RFA-2473-2019(O&M)
                                                   Date of decision: 26.07.2022

VIRMATI @ BIRMATI AND OTHERS                                 ..Appellants

                                        Versus

STATE OF HARYANA AND OTHERS                                  ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. M.S. Rana, Advocate for the landowners.

Ms. Vibha Tewari, AAG, Haryana.

Mr. Pritam Singh Saini, Advocate for HSIIDC.

ANIL KSHETARPAL, J(Oral)

CM-5963-CI-2019 The prayer is to condone the delay of 982 days in filing the

appeal. When the present appeal was filed, the connected appeals arising

from the same acquisition were pending.

In view of the law laid down in Imrat Lal and others Vs. Land

Acquisition Collector and others (SC) 2015(2) RCR (Civil) 437, Dhiraj

Singh (Deceased) through LRs Vs. Haryana State and others, 2015(2) RCR

(Civil) 507 and Jethu Ram (Deceased) through LRs Vs. Union of India and

others, 2016(4) Law Herald 3166, the delay of 982 days in filing the appeal is

condoned, subject to the condition that the appellants shall not be entitled to

the interest for the period of delay.

CM stands disposed of.

Main

Admitted.

Ms. Vibha Tewari, Assistant Advocate General, Haryana, accepts

1 of 2

RFA-2473-2019(O&M) -2-

notice on behalf of respondent No.1 and 2 and Mr. Pritam Singh Saini,

Advocate, accepts notice on behalf of respondent No.3 and 4.

The learned counsel representing the parties are ad idem that

these appeal is required to be disposed of in terms of the judgment passed in

Regular First Appeal No.477 of 2017, titled as "Shamsher Singh and

others Vs. State of Haryana & others", decided on 27.10.2021.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

July 26th, 2022                                       (ANIL KSHETARPAL)
Ay                                                          JUDGE

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




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