Narender Singh & Ors vs State Of Haryana & Ors
2023 Latest Caselaw 12418 P&H

                                                          Neutral Citation No:=2023:PHHC:102446-DB




                                                    2023:PHHC:102446-DB

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                         CWP No.918 of 2016 (O&M)
                                         Date of Decision :08.08.2023

Narender Singh and others
                                                              ......Petitioners
                                   Versus

State of Haryana and others
                                                              ...... Respondents

CORAM: HON'BLE MR.JUSTICE ARUN PALLI, JUDGE HON'BLE MR.JUSTICE JAGMOHAN BANSAL, JUDGE

Present : Mr. Vinod Kumar, Advocate for Mr. Rajesh Lamba, Advocate for the petitioners.

Mr. Ankur Mittal, Addl. A.G. Haryana with Ms. Kushaldeep Kaur, Advocate for the respondents.

ARUN PALLI, J. (Oral):

Learned counsel for the petitioners, at the outset, fairly concedes that the matter in issue is squarely covered by the judgment of Supreme Court in the case of Indore Development Authority Vs. Manohar Lal AIR 2020 SC 1496, and the same be disposed of, in terms thereof.

Ordered accordingly.

Pending civil miscellaneous application, if any, also stands disposed of.

(ARUN PALLI) JUDGE

(JAGMOHAN BANSAL) JUDGE 08.08.2023 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2023:PHHC:102446-DB

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