GIANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL):

(2.) IN this revision petition filed by the petitioner under Article 227 of the Constitution of INdia, the prayer is for setting aside the order dated 16.03.2009(Annexures 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.) NOTICE of motion was issued to the respondents.