Deputy Collector Land ... vs Lh Of Lt Rabari Virmabhai ...
2021 Latest Caselaw 2373 Guj

                C/FA/579/2021                              ORDER




                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                         R/FIRSTAPPEALNO. 579 of 2021
                                     With
                   CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
                        In R/FIRSTAPPEALNO. 579 of 2021
==========================================================
     DEPUTYCOLLECTORLANDACQUISITIONANDREHABILITATION& 1 other(s)
                                Versus
                LH OF LT RABARIVIRMABHAIMASHRABHAI
==========================================================
Appearance:
MRBHARATVYAS,AGP(1) for the Appellant(s)No. 1,2
for the Defendant(s)No. 1
MRJINESHH KAPADIA(5601)for the Defendant(s)No. 1.1,1.2,1.3,1.4,1.5,1.6
MRTUSHARCHAUDHARY(5316)for the Defendant(s)No. 1.1,1.2,1.3,1.4,1.5,1.6
==========================================================

 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                     Date: 15/02/2021

                                      ORALORDER

ORDER IN FIRST APPEAL

ADMIT.

ORDER IN CIVIL APPLICATION

RULE returnable forthwith. Learned advocate Mr.Kapadia

waives service of notice of rule on behalf of the respective

respondents - claimants.

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

C/FA/579/2021 ORDER

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 appeal. 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 Application for stay accordingly is allowed.

Rule is made absolute.

(BIRENVAISHNAV,J) *** VATSAL