Land Acquisition Officer / ... vs Manibhai Jivabhai Panchal
2021 Latest Caselaw 3303 Guj

                C/FA/610/2021                              ORDER




               IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                           R/FIRSTAPPEALNO. 610 of 2021

                                    With
                   CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
                        In R/FIRSTAPPEALNO. 610 of 2021
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             LANDACQUISITIONOFFICER/ REHABILITATIONOFFICER
                                Versus
                      MANIBHAIJIVABHAIPANCHAL
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Appearance:
MS NIDHIVYAS,ASSTGOVERNMENTPLEADER(1)for the Appellant(s)No. 1,2,3
MRN V RAVAL(11267)for the Defendant(s)No. 1
MRVIJAYN RAVAL(2025)for the Defendant(s)No. 1
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 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                   Date: 25/02/2021

                                    ORALORDER

ORDER IN FIRST APPEAL

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable forthwith.

Learned advocate Mr. Raval, waives service of notice of rule on behalf of the respective respondent - claimant.

50% of the amount deposited by the appellant is permitted to be withdrawn by the claimant. There shall be interim relief by way of stay of the execution, implementation and operation of the impugned judgment

C/FA/610/2021 ORDER

and order passed by the Reference Court. The remaining 50% amount shall be invested in cumulative fixed deposit in any nationalized bank initially for a period of five 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) DIVYA