Land Acquisition Officer vs Boricha Jivabhai Hirabhai
2021 Latest Caselaw 12452 Guj

     C/FA/2093/2021                                    ORDER DATED: 25/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 2093 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2093 of 2021
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                         LAND ACQUISITION OFFICER
                                   Versus
                         BORICHA JIVABHAI HIRABHAI
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Appearance:
MS DIVYANGNA JHALA, AGP(1) for the Appellant(s) No. 1,2
MR KARTIK V DHADHAL(6131) for the Defendant(s) No. 1
MR NITIN M AMIN(126) for the Defendant(s) No. 1
MR SANJAY M AMIN(130) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                 Date : 25/08/2021

                                  ORAL ORDER

ORDER IN FIRST APPEAL Heard learned Assistant Government Pleader Ms.Divyangna Jhala for the appellants.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned Assistant Government Pleader for the appellants.

2. She stated that the amount awarded by the Reference Court is already deposited by the State. In that view, there shall be Rule, returnable forthwith.

3. Learned advocate Mr.Nitin Amin waives service of rule on behalf of the respondent No.1.

C/FA/2093/2021 ORDER DATED: 25/08/2021

4. In the facts of the case, stay of the impugned judgment and order of the Reference Court stands confirmed. This application is allowed. Rule is made absolute.

5. This order will not preclude the claimants from filling application seeking disbursement of the amount to be considered on its own merits and in accordance with law.

(N.V.ANJARIA, J) Manshi