Sapinderpal Singh @ Spinderpal ... vs Amandeep Bansal And Another
2023 Latest Caselaw 1149 P&H

123
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
                                                     COCP-2430-2022 (O&M)
                                                     Date of decision: 18.01.2023
Sapinderpal Singh @ Spinderpal Singh
                                                                         ... Petitioner
                                               Vs.
Amandeep Bansal and anr.
                                                                       .. Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:      Mr. S.S. Rathore, Advocate for the petitioner.

                     *******
ARVIND SINGH SANGWAN, J. (ORAL)

The petitioner alleges violation of the order dated 15.03.2022, vide which Land Acquisition Collector, GMADA, SAS Nagar, as per judgment dated 16.09.2016 passed by the Reference Court/Addl. District Judge, has directed to determine the amount of compensation and the same was re- determined.

Admittedly, judgment passed by the Addl. District Judge, under the provisions of Land Acquisition Act, is executable.

Faced with the above, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to the petitioner to avail the alternative remedy, in accordance with law.

Dismissed as withdrawn with liberty aforesaid.

                                               [ ARVIND SINGH SANGWAN ]
18.01.2023                                              JUDGE
vishnu

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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