Land Acquisition Officer vs Patel Chelabhai Ratnabhai
2021 Latest Caselaw 2531 Guj

          C/FA/5978/2019                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 5978 of 2019
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 5978 of 2019
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                            LAND ACQUISITION OFFICER
                                     Versus
                           PATEL CHELABHAI RATNABHAI
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Appearance:
MS DHWANI TRIPATHI, AGP (1) for the Appellant(s) No. 1,2
NOTICE SERVED(4) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                              Date : 17/02/2021

                        ORAL ORDER

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

Heard learned Assistant Government Pleader Ms.Dhwani Tripathi.

ORDER IN FIRST APPEAL

Appeal is admitted.

ORDER IN CIVIL APPLICATION

The present is an application for stay of the impugned judgment and award dated 06th July, 2018 passed by learned Principal Senior Civil Judge, Tharad in Land Reference Cases Nos.178-183 of 2017 (Old Nos.38-43 of 2011 of Deesa Court) insofar as the said common judgment and award relates to Land Reference Case No.181 of 2017.

C/FA/5978/2019 ORDER

2. Today, when Civil Application came up for consideration, it was stated before the Court that amount as directed was deposited.

3. In that view, impugned common judgment and award dated 06th July, 2018 passed in Land Reference Case Nos.178-183 of 2017 (Old Nos.38-43 of 2011 of Deesa Court) insofar as the said common judgment and award relates to Land Reference Case No.181 of 2017 is hereby stayed on the same terms and conditions.

4. Civil Application stands disposed of.

5. It is, however, clarified that the claimant is not precluded from moving an application before this Court for disbursement of part of the deposited amount, to be considered on its own merits and in accordance with law.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) ANUP