Pohap Singh Alias Pop Singh vs State Of Haryana And Others
2024 Latest Caselaw 6473 P&H

Punjab-Haryana High Court

Pohap Singh Alias Pop Singh vs State Of Haryana And Others on 21 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                    Neutral Citation No:=2024:PHHC:041330



                                    2024:PHHC:041330
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

147                                            CR-1827-2024 (O & M)
                                               Date of decision: 21.03.2024

POHAP SINGH ALIAS POP SINGH                                       ...Petitioner

                                     Versus

STATE OF HARYANA AND OTHERS                                    ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-    Mr. Rajjiv Sharma, Advocate,
             for the petitioner.

                    ****

RAJBIR SEHRAWAT, J. (Oral)

CM-5406-CII-2024

Allowed as prayed for.

CM-5407-CII-2024

Allowed as prayed for. Annexure P-1 to 10 are taken on

record, subject to all just exceptions.

CR-1827-2024

1. The present revision has been filed under Article 227 of the

Constitution of India, for issuance of directions to respondent No.2 to

decide the petition (Annexure P-10), filed by the petitioner, under Section

28-A (3) of the Land Acquisition Act, for modification of the Award dated

04.06.2015 passed by the Land Acquisition Collector, and for enhancement

of the amount of compensation with regard to acquisition of the land of the

petitioners in terms of the judgment dated 27.05.2016 passed in RFA-8898-

2014, with certain other prayers made in the petition.

2. Notice of motion to respondent No1 to 3 only, at this stage.

1 of 2

Neutral Citation No:=2024:PHHC:041330

2024:PHHC:041330 CR-1827-2024 /2/

3. On the asking of this Court, Mr. Shivendra Swaroop, DAG,

Haryana, accepts notice on behalf of respondents No.1 to 3. He, on

instructions from Sh. Jai Bhagwan, Naib Tehsildar, and Sh. Parveen, ADA,

has submitted that the reference sought by the petitioner has since been sent

to the Reference Court, vide Endst. No.877 dated 05.02.2024.

Accordingly, the present petition has become infructuous.

4. In view of the above, the present petition is disposed of as

having been rendered infructuous.

21.03.2024                                             (RAJBIR SEHRAWAT)
parveen kumar                                                JUDGE

                Whether reasoned/speaking?        Yes/No
                Whether reportable?               Yes/No




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