Special Land Acquisition Officer ... vs Ganpatsinh Ratansinh Raj
2021 Latest Caselaw 10321 Guj

    C/FA/2061/2021                               ORDER DATED: 02/08/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2061 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 2061 of 2021
==========================================================
              SPECIAL LAND ACQUISITION OFFICER ANAND
                              Versus
                    GANPATSINH RATANSINH RAJ
==========================================================
Appearance:
MR. CHINTAN DAVE, ASST. GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1,2,3
MR NIKUNT K RAVAL(5558) for the Defendant(s) No. 1
VIDIT S SHARMA(7365) for the Defendant(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 02/08/2021

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

ORDER IN THE FIRST APPEAL

We have heard Mr. Chintan Dave, the learned AGP appearing for the appellants.

Admit.

ORDER IN THE CIVIL APPLICATION

Let notice be issued to the claimant, returnable on 13.09.2021. The impugned judgment and award shall remain stayed from its operation on the condition that the appellant shall deposit the entire amount of award with

C/FA/2061/2021 ORDER DATED: 02/08/2021

proportionate cost and interest with the Land Reference Court within a period of four weeks. Once the amount is deposited, further order of disbursement shall be passed.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

Vahid