Special Land Acquisition Officer vs Himmatrav Anandrav Shinde Poa Of ...
2021 Latest Caselaw 12648 Guj

     C/FA/2151/2021                                   ORDER DATED: 26/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2151 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2151 of 2021
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            SPECIAL LAND ACQUISITION OFFICER
                         Versus
  HIMMATRAV ANANDRAV SHINDE POA OF RAJMATA SHANTADEVI
                       GAIYAKWAD
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Appearance:
MS DIVYANGNA JHALA, ASST GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1,2,3
for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                            Date : 26/08/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned AGP Ms. Divyangna Jhala for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned AGP Ms. Divyangna Jhala for the appellant.

Rule returnable on 04.10.2021.

There shall be stay of the impugned judgment and order dated 22.04.2019 passed by the learned 13 th Additional Senior

C/FA/2151/2021 ORDER DATED: 26/08/2021

Civil Judge, Vadodara in Land Acquisition Reference No.26 of 2008 on condition that the applicant deposits entire awarded amount together with interest before returnable date with the reference Court concerned.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA