Nayi Chimanlal Ambaram Since Decd ... vs Special Land Acquisition Officer
2021 Latest Caselaw 10482 Guj

     C/FA/2036/2021                                    ORDER DATED: 03/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2036 of 2021

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      NAYI CHIMANLAL AMBARAM SINCE DECD THROUGH HEIRS
                            Versus
               SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR AV PRAJAPATI(672) for the Appellant(s) No. 1,1.1,1.2,1.3,1.4,1.5,1.6
for the Defendant(s) No. 2
MS DIVYANGNA JHALA, AGP (99) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                           Date : 03/08/2021

                                ORAL ORDER

Heard learned advocate Mr.A.V. Prajapati for the appellants.

2. It was submitted that in Patel Mangubhai Narsihbhai v. Special Land Acquisition Officer being First Appeal No.1350 of 2015 and allied Appeals, the lands acquired were of the same village and the Notifications under Sections 4 and 6 were almost simultaneous. It was further submitted that in the said decision of Patel Mangubhai Narshihbhai (supra), by judgment dated 03rd July, 2019 the Division Bench has granted additional compensation.

3. The present Appeal is admitted.

4. Registry is directed to call for the Record & Proceedings and once it is received, Appeal shall be listed for final hearing, within 12 weeks in view of the above aspect.

C/FA/2036/2021 ORDER DATED: 03/08/2021

5. Learned Assistant Government Pleader Ms.Divyangna Jhala waives service of notice of admission on behalf of respondent No.1.

(N.V.ANJARIA, J) ANUP