Special Land Acquisition Officer vs Rabari Babubhai Karsanbhai
2021 Latest Caselaw 3053 Guj

               C/FA/244/2021                            IA ORDER



               IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                   CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
                        In R/FIRSTAPPEALNO. 244 of 2021
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SPECIALLANDACQUISITIONOFFICER Versus RABARIBABUBHAIKARSANBHAI ========================================================== Appearance:

MR.BHARATVYAS,AGPfor the PETITIONER(s)No. MRJINESHH KAPADIAfor the RESPONDENT(s)No. MRTUSHARCHAUDHARYfor the RESPONDENT(s)No. ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

Date: 22/02/2021

IA ORDER

Mr. Kapadia, learned advocate for the respondent states that 50% of the amount deposited by the appellant has been withdrawn by the claimant. 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. 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 claimant 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) ANKITSHAH