Special Land Acquisition Officer vs Rabari Ishwarbhai Sartanbhai
2021 Latest Caselaw 1021 Guj

Citation : 2021 Latest Caselaw 1021 Guj
Judgement Date : 21 January, 2021

Gujarat High Court

Special Land Acquisition Officer vs Rabari Ishwarbhai Sartanbhai on 21 January, 2021

Bench: Biren Vaishnav

             C/FA/41/2021                                      ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 41 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 41 of 2021
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                     SPECIAL LAND ACQUISITION OFFICER
                                   Versus
                      RABARI ISHWARBHAI SARTANBHAI
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Appearance:
MR.BHARAT VYAS, AGP (1) for the Appellant(s) No. 1,2
for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                              Date : 21/01/2021


                       ORAL ORDER

IN FIRST APPEAL

ADMIT.

ORDER IN CIVIL APPLICATION

Rule returnable on 22.02.2021. The impugned judgment and award is stayed on condition that the applicant shall deposit entire awarded amount with proportionate cost and interest before the learned Reference Court on or before the returnable date. The learned Court shall not disburse the amount without prior order of this Court.

(BIREN VAISHNAV, J) ANKIT SHAH