The Land Acquistition Officer / ... vs Kankuben Jalamsinh Fulabhai
2021 Latest Caselaw 1837 Guj

               C/FA/2482/2020                              IA ORDER



                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                   CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
                        In R/FIRSTAPPEALNO. 2482of 2020
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THELANDACQUISTITIONOFFICER/ REHABILITATIONOFFICER Versus KANKUBENJALAMSINHFULABHAI ========================================================== Appearance:

MS.NIDHIVYAS,AGPfor the PETITIONER(s)No. MRN V RAVALfor the RESPONDENT(s)No.

MRVIJAYN RAVALfor the RESPONDENT(s)No. ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

Date: 08/02/2021

IA ORDER

There shall be interim relief by way of stay of the execution, implementation and operation of the impugned judgment and order passed by the Reference Court on condition that the applicant shall deposit the awarded amount by the impugned judgment and award together with costs and interest within eight weeks before the Reference Court. The Reference Court shall release 50% of the amount deposited by the appellant in favour of the claimants after due verification. The remaining 50% amount shall be invested in cumulative fixed deposit in any nationalized bank initially for the period of three years, to be renewed from time to time till final disposal of the appeals. The claimants shall not be allowed premature withdrawal thereof or to raise any borrowings on the basis of such investment. Original of the Fixed Deposit may be retained in the custody of the Reference Court. Civil Applications for stay accordingly are allowed. Rule is made absolute.

(BIRENVAISHNAV,J) ANKITSHAH