PATIALA URBAN PLANNING AND DEVELOPMENT AUTHORITY Vs. TARLOCHAN SINGH
LAWS(SC)-2018-10-148
SUPREME COURT OF INDIA
Decided on October 24,2018

Patiala Urban Planning And Development Authority Appellant
VERSUS
TARLOCHAN SINGH Respondents

JUDGEMENT

ARUN MISHRA - (1.) Heard learned senior counsel for the parties.
(2.) Impleadment allowed.
(3.) The Patiala Urban Planning and Development Authority and the landowners are inappeal aggrieved by the judgment and order passed by the High Court determining thecompensation at the rate of Rs. 1418/- per sq. yard.;


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