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PAWAN KUMAR AND ANOTHER v. UNION OF INDIA AND OTHERS
289 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-4708-2023 Decided on:-02.08.2023
Pawan Kumar and another ....Petitioners... vs.
Union of India and others ....Respondents.
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Vikas Mehsempuri, Advocate, for the petitioners.
Mr. Navneet Singh, Sr. DAG, Punjab, for respondents No.2 to 4-State. *****
HARKESH MANUJA J. (Oral)
1. By way of present writ petition, prayer has been made for issuance of directions to respondent No.3 to refer the objections filed at the instance of petitioners-landowners, invoking Section 3-H(4) of the National Highway Act, 1956, seeking apportionment of compensation, before the Reference Court.
2. Learned State counsel, on instructions from Major Gurjinder Singh Benipal, DRO Mohali, submits that the objections dated 13.06.2022 (Annexure P-6) filed at the instance of petitioners shall be forwarded to the Reference Court-cum-Competent Jurisdiction, within a period of 7 days from today.
3. In view of the above statement made by learned State counsel, the present petition is being disposed of with a direction to respondent No.3 to forward the objections dated 13.06.2022 (Annexure P-6) to respondent
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No.2 within a period of 7 days from today. It is made clear that in case, respondent No.3 fails to comply with the aforesaid direction, the petitioners shall be at liberty to get the present petition revived and the same if required shall be subject to payment of cost of Rs.50,000/- to be paid to the petitioners by respondent No.3 personally.
02.08.2023 (HARKESH MANUJA)
sonika JUDGE
Whether speaking/reasoned: Yes/No Whether reportable: Yes/ No
Neutral Citation No:=2023:PHHC:099288
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