LAKHI RAM Vs. STATE OF HARYANA

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 order dated 15.01.2009 (Annexure P-1) 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.) MR.Kulvir Narwal, Additional Advocate General, Haryana, who is present in court accepts notice on behalf of respondent Nos.1 and 2 and Ms.Preeti Khanna, Advocate who is present in the court accepts notice on behalf of respondent No.3 at the asking of the Court. Learned counsel for the petitioners is directed to hand over copy of the petition to them during the course of the day.