SOMBIR Vs. STATE OF HARYANA
LAWS(SC)-2011-5-14
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on May 30,2011

SOMBIR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) These petitions are directed against orders dated 25.1.2011 and 27.4.2011 passed by the Division Bench of the High Court which dismissed the successive petitions filed by the Petitioners questioning the acquisition of their land by the State Government.
(3.) We have heard learned Counsel for the Petitioner and perused the record.;


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