State Of Gujarat Through Chief ... vs Jivtiben Keshavbhai
2021 Latest Caselaw 5109 Guj

            C/FA/814/2021                                          IA ORDER



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                       In R/FIRST APPEAL NO. 814 of 2021
==========================================================

STATE OF GUJARAT THROUGH CHIEF SECRETARY Versus JIVTIBEN KESHAVBHAI ========================================================== Appearance:

MR TIRTHRAJ PANDYA, AGP for the PETITIONER(s) No. VMP LEGAL for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA and HONOURABLE MR. JUSTICE ILESH J. VORA Date : 06/04/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

1. Mr. H.S.Vaghela, learned counsel for the opponent states that, the

awarded amount has been deposited before the trial Court as per the

earlier order dated 04.03.2021.

2. The main appeal filed under Section 54 of the Land Acquisition Act r/w.

Sec.96 of the Code of Civil Procedure, has been Admitted. In the facts of

this case, the impugned judgment and award is stayed till final disposal

of the appeal. The Trial Court shall invest 50% of the amount in a Fixed

Deposit Receipts in a nationalized Bank initially for a period of 3 years

and renewable from time to time for similar period till final disposal of

the appeal and remaining 50 % of the amount shall disburse to the

claimants upon proper verification. The original FDRs to be retained by

the Tribunal. Accordingly, the Civil Application is disposed of.

(R.M.CHHAYA, J)

(ILESH J. VORA,J) SUCHIT