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Nachhatar Singh vs State Of Haryana And Others
2023 Latest Caselaw 21045 P&H

Citation : 2023 Latest Caselaw 21045 P&H
Judgement Date : 4 December, 2023

Punjab-Haryana High Court

Nachhatar Singh vs State Of Haryana And Others on 4 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                           Neutral Citation No:=2023:PHHC:154269




                                 2023:PHHC:154269
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

133                                               CWP-25400-2023
                                                  Date of decision: 04.12.2023

NACHHATAR SINGH                                                       ...Petitioner

                                         Versus

STATE OF HARYANA AND OTHERS                                           ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-       Mr. Sanjay Jain, Advocate,
                for the petitioner.

                Mr. Shivendra Swaroop, DAG, Haryana.

                Mr. Vikas Chatrath, Advocate,
                for respondent No.4-NHAI.

                                     *****

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed under Article 226/227 of the Constitution for issuance of a writ in the nature of certiorari quashing the impugned judgment dated 20.09.2023 passed by the Additional District Judge, Ambala, in LAC Case No.75 of 2017, vide which application moved by the petitioner under Section 3-H of the National Highway Act, 1956, for summoning the case file, has been dismissed, with certain other prayers made in the writ petition.

2. Counsel for the State has forwarded a copy of the application moved by the petitioner to the Reference Court. It is also submitted that costs of Rs.25,000/-, as imposed vide order dated 09.11.2023 upon respondent No.5, have also been paid to the petitioner, vide demand draft dated 29.11.2023.

3. In view of the above, the present petition has been rendered infructuous.

4. Dismissed as such.


04.12.2023                                             (RAJBIR SEHRAWAT)
parveen kumar                                                JUDGE
                Whether reasoned/speaking?        Yes/No
                Whether reportable?               Yes/No

Neutral Citation No:=2023:PHHC:154269

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