LAWS(P&H)-2010-4-92

PRITHI PAL SINGH Vs. HARYANA STATE

Decided On April 01, 2010
PRITHI PAL SINGH Appellant
V/S
HARYANA STATE THROUGH LAC, URBAN ESTATE, GURGAON Respondents

JUDGEMENT

(1.) (ORAL):

(2.) IN this revision petition filed by the petitioners under Article 227 of the Constitution of INdia, the prayer is for setting aside the orders dated 08.05.2009 and 09.05.2009 (Annexures P-1 and P-2) passed by Additional District Judge, Gurgaon, whereby the payment of 50% of the awarded amount of compensation had been ordered to be released on furnishing of security/bank guarantee.

(3.) NOTICE of motion was issued to the respondent.