Deputy Collector Land ... vs Baria Parvatsinh Nanji
2021 Latest Caselaw 1786 Guj

             C/FA/3784/2019                                         IA ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 3784 of 2019
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DEPUTY COLLECTOR LAND ACQUISITION / REHABILITATION OFFICER Versus BARIA PARVATSINH NANJI ========================================================== Appearance:

MR. ROHAN SHAH, ASSISTANT GOVERNMENT PLEADER for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA and HONOURABLE MR. JUSTICE A.S. SUPEHIA

Date : 05/02/2021

IA ORDER (PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Learned Assistant Government Pleader Mr. Rohan Shah stated that pursuant to order dated 28.8.2019 passed by the court, the appellant has deposited the entire awarded amount before the reference court.

In that view, the stay granted against the execution of the impugned judgment and award as per the above order dated 28.8.2019 stands confirmed allowing the application and making Rule absolute therein.

It is clarified that the claimants will be at liberty to move application for disbursement of the amount to be considered in accordance with law and on its own merits.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) C.M. JOSHI