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Bhim Singh vs State Of Haryana And Others
2023 Latest Caselaw 12537 P&H

Citation : 2023 Latest Caselaw 12537 P&H
Judgement Date : 9 August, 2023

Punjab-Haryana High Court
Bhim Singh vs State Of Haryana And Others on 9 August, 2023
                                                                Neutral Citation No:=2023:PHHC:103464-DB




236                                                                2023:PHHC:103464-DB
                IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH.

                                                     CWP-28518-2018 (O & M)
                                                     Date of Decision : 09.08.2023

BHIM SINGH                                                                       .....Petitioner
                                               Versus

STATE OF HARYANA & OTHERS                                                    ....Respondents

CORAM:          HON'BLE MR. JUSTICE SURESHWAR THAKUR
                HON'BLE MR. JUSTICE KULDEEP TIWARI

Present :       Mr. M.L.Sharma, Advocate
                for the petitioner.

       Mr. Ankur Mittal, Addl. A.G., Haryana with
       Mr. Saurabh Mago, DAG, Haryana.
                                ****
SURESHWAR THAKUR, J. (Oral)

1. Learned counsel appearing for the litigants ad idem submit that the matter in issue is covered, by the judgment of the Constitution Bench of the Hon'ble Apex Court, rendered in case titled as 'Indore Development Authority Versus Manoharlal and others' AIR 2020 SC 1496, to which SLP (Civil) Nos. 9036-9038 of 2016, has been assigned, and, the instant petition be permitted to be disposed of, as such.

2. In view of both contingencies, spelt therein, thus against attraction of the lapsing provisions to the acquired lands, and, as required under Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, thus becoming complied with, therefore, there is no lapsing of the earlier drawn acquisition proceedings.

3. Disposed of, as such.

4. Since the main case itself has been decided, all the pending application(s), if any, also stand(s) disposed of.




                                                         (SURESHWAR THAKUR)
                                                                JUDGE


                                                          (KULDEEP TIWARI)
09.08.2023                                                     JUDGE
kavneet singh
                Whether speaking/reasoned            :     Yes/No
                Whether reportable                   :     Yes/No

Neutral Citation No:=2023:PHHC:103464-DB

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