Satpal And Others vs State Of Haryana And Others
2023 Latest Caselaw 20893 P&H

Punjab-Haryana High Court

Satpal And Others vs State Of Haryana And Others on 1 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.02 15:06

2023:PHHC: 153488

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
142
CWP No.26975 of 2023
DATE OF DECISION : 15! DECEMBER, 2023

Satpal & others
.... Petitioners
Versus

State of Haryana & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. Rajnish K. Gupta, Advocate for the petitioners.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The petitioners have filed this petition under Articles 226/227 of the Constitution of India for issuance of writ in the nature of mandamus directing official respondents to apportion/disburse the amount of compensation calculated/determined under Section 3(G) of the National Highways Act, 1956, amongst the petitioners and other co- sharers of village and respondents No.7, as per their entitlement; along with certain other prayers.

2. The counsel for the petitioners seeks permission to withdraw the present petition, with liberty to file formal claim petition before the

competent authority qua the amount of compensation.

3. Dismissed as withdrawn, with liberty as aforesaid.

15° DECEMBER, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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