Sant Lal & Rajinder Kumar vs Huda & Anr
2024 Latest Caselaw 1806 P&H

Punjab-Haryana High Court

Sant Lal & Rajinder Kumar vs Huda & Anr on 25 January, 2024

Author: Arun Palli

Bench: Arun Palli

                                                         Neutral Citation No:=2024:PHHC:010471-DB




                                                                   2024:PHHC:010471-DB


           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                          CWP-7820-1995(O&M)
                                                      Date of decision: 25.01.2024


Sant Lal & Rajinder Kumar
                                                                         ... Petitioners
                               Versus
Haryana Urban Development Authority, Manimajra and another
                                                         ... Respondents

CORAM: HON'BLE MR. JUSTICE ARUN PALLI
       HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present:     Mr. Manav Bajaj, Advocate, for the petitioners.
             Mr. Ankur Mittal, Advocate, and
             Ms. Kushaldeep Kaur, Advocate,
             for the respondents.
             ***

ARUN PALLI, J. (Oral)

Learned counsel for the parties are ad idem that as the matter in

issue is squarely covered by an order and judgment of this Court, dated

09.07.2013, rendered in The Ambala Urban Estate Welfare Society (Regd.)

and Another v. The State of Haryana and Others (CWP-13457-1989), the

petition at hand be disposed of in the same terms.

Ordered accordingly.

( Arun Palli ) Judge

( Vikram Aggarwal ) 25.01.2024 Judge Rajan Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO

Neutral Citation No:=2024:PHHC:010471-DB

1 of 1