Raj Kumar Singh vs State Of Haryana & Ors
2024 Latest Caselaw 7328 P&H

Punjab-Haryana High Court

Raj Kumar Singh vs State Of Haryana & Ors on 5 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 046621

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
255
RFA No.659 of 1997
DATE OF DECISION : 5" APRIL 2024

Raj Kumar Singh (deceased through LRs)
.... Appellant
Versus

State of Haryana & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke ok ok
Present: Mr. Jayender Singh Chandail, Advocate for the appellant.

Mr. Shivendra Swaroop, DAG, Haryana.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

CM No.12-ClI of 2024

This is an application filed by the applicant under Section 151 CPC for placing on record Annexures P-14 to P-17. The application is allowed as prayed for.

RFA No.659 of 1997 (O&M)

1. The present appeal has been filed by the appellant challenging the judgment dated 27.01.1996 passed by the Additional District Judge, Ambala, whereby the reference filed by the appellants under Section 18 of the Land Acquisition Act was dismissed.

2. The counsel for the appellant has submitted that the relief claimed by the appellant(s) has already been granted to them. Hence, the present appeal has been rendered infructuous.

3. Dismissed as having been rendered infructuous.

REA No.659 of 1997 (O&M) 2023:PHHC: 046621

4. The pending application, if any, is also disposed of accordingly.

CM No.11-Cl of 2024

This is application for bringing on _ record legal heir/representatives of appellant, since deceased.

In view of the fact, that the present petition has been disposed of, the present application has been rendered infructuous. The same is

dismissed as such.

5" April 2024 'taj' (RAJBIR SEHRAWAT) JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No