Deputy Collector Land ... vs Lh Of Lt Patel Sagthabhai ...
2021 Latest Caselaw 8083 Guj

         C/FA/1371/2021                               ORDER DATED: 08/07/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1371 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                       In R/FIRST APPEAL NO. 1371 of 2021
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    DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION
                            Versus
            LH OF LT PATEL SAGTHABHAI AJMALBHAI
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Appearance:
MR.TIRTHRAJ PANDYA, AGP(1) for the Appellant(s) No. 1,2
for the Defendant(s) No. 1,1.1,1.10,1.2,1.3,1.4,1.5,1.6,1.7,1.8,1.9
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                  Date : 08/07/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL Heard learned Assistant Government Pleader Mr.Tirthraj Pandya for the appellants.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned Assistant Government Pleader for the applicants.

Rule returnable on 31.8.2021.

There shall be stay of the impugned judgment and order of the Reference Court on condition that the applicants deposit before the Reference Court concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) Manshi