SWAPNIL PROPERTIES PRIVATE LIMITED Vs. HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) Application is allowed and M/s. Shiva Medichem Export Pvt. Ltd. is impleaded as respondent No.3.

(2.) Amended memo of parties is taken on record.CWP-18911-2021

(3.) The petitioner is seeking direction to the respondents to decide its representation dtd. 1/10/2020 (Annexure P-10) wherein prayer is made for denotifying the land as per Sec. 101-A of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Haryana Amendment) Act, 2017 w.e.f. 24/5/2018.