STATE OF HARYANA AND OTHERS Vs. CHATTAR SINGH

JUDGEMENT

(1.) The present judgment shall dispose of 5 appeals i.e. RFA Nos. 3718 to 3722 of 2015, filed by the State of Haryana and the X Objections filed in these appeals by the land owners as common questions of law and facts are involved in all the appeals. Reference is being made to RFA No. 3719 of 2015, State of Haryana and others vs. Chattar Singh.

(2.) Application for condonation of delay of 555 days in filing the cross objections is allowed, in view of the averments made in the application supported by affidavit.

(3.) Delay condoned.