Des Raj And Ors vs State Of Haryana And Ors
2023 Latest Caselaw 14361 P&H

                                                              Neutral Citation No:=2023:PHHC:112608-DB



2023:PHHC:112608-DB


IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

                                      Civil Writ Petition No. 3087 of 2016 (O&M)
                                                  Date of Decision: 28.08.2023

Des Raj and others                                                       .....Petitioners
                      versus

State of Haryana and another                                             .....Respondents

CORAM:       HON'BLE MR.JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
             HON'BLE MR. JUSTICE VIKAS BAHL, JUDGE

Present :    Mr. Sushil K.Sharma, Advocate for
             Mr. M.L.Sharma, Advocate, for the petitioners.

             Mr. Deepak Balyan, Addl. Advocate General, Haryana.

                                                  ****

RAVI SHANKER JHA, CHIEF JUSTICE (oral)

Learned counsel appearing for the petitioners fairly submits

that as the matter in issue is squarely covered by the decision of the Supreme

Court rendered in Indore Development Authority Vs. Manohar Lal and

others 2020(8) SCC 129, thus, the same be disposed of in terms of the

aforesaid judgment.

In view of the above, the petition is disposed of in terms of the

judgment passed in Indore Development Authority (supra).

(RAVI SHANKER JHA) CHIEF JUSTICE

(VIKAS BAHL) JUDGE 28.08.2023 ravinder Whether speaking/reasoned √Yes/No Whetherreportable Yes/No√

Neutral Citation No:=2023:PHHC:112608-DB

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