Partap Singh Deceased Through His ... vs State Of Haryana And Others
2022 Latest Caselaw 10571 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                     1.   RFA-861-2022(O&M)
                                                         Reserved on:12.05.2022
                                                     Date of decision: 06.09.2022

PARTAP SINGH (DECEASED) THROUGH LRS                          ..Appellant
                                      Versus
STATE OF HARYANA AND ORS.                                    ..Respondents

2. RFA-862-2022(O&M)

SURAJ MAL (DECEASED) THROUGH LRS & ORS. ..Appellants Versus STATE OF HARYANA AND ORS. ..Respondents

3. RFA-864-2022(O&M)

SUSHIL KUMAR AND ANOTHER ..Appellants Versus STATE OF HARYANA AND ORS. ..Respondents

4. RFA-865-2022(O&M)

RAJ KUMAR AND ANOTHER ..Appellants Versus STATE OF HARYANA AND ORS. ..Respondents CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Karan Nehra, Advocate for the landowner.

Mr. Shivendra Swaroop, AAG, Haryana.

Mr. Pritam Singh Saini, Advocate for HSIIDC.

ANIL KSHETARPAL, J(Oral)

In view of the judgment passed in Regular First Appeal No.11 of

2021, titled as "Haryana State Industrial and Infrastructure Development

Corporation Limited Vs. Suraj Mal and others", decided on 07.07.2022, the

appeals are disposed of in the same terms.

All the pending miscellaneous applications, if any, are also disposed

of.

September 06th, 2022                                  (ANIL KSHETARPAL)
Ay                                                           JUDGE
Whether speaking/reasoned         :     Yes/No
Whether reportable                :     Yes/No

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