Deputy Chief Engineer Surveyor ... vs Thakorbhai Govanbhai Patel
2021 Latest Caselaw 5624 Guj

     C/FA/891/2021                            ORDER DATED: 08/06/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 891 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 891 of 2021

                                  With
                     R/FIRST APPEAL NO. 892 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 892 of 2021

                                  With
                     R/FIRST APPEAL NO. 893 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 893 of 2021

                                  With
                     R/FIRST APPEAL NO. 894 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 894 of 2021

                                  With
                     R/FIRST APPEAL NO. 896 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 896 of 2021
==========================================================
    DEPUTY CHIEF ENGINEER SURVEYOR AND CONSTRUCTION
                          Versus
                    BALUBHAI JIVANBHAI
==========================================================
Appearance:
MR MUKESH A PATEL(636) for the Appellant(s) No. 1
MR SUDHIR M MEHTA(2058) for the Appellant(s) No. 1
for the Defendant(s) No. 2
KUNAL M DAVE(10125) for the Defendant(s) No. 1
==========================================================

CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

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         C/FA/891/2021                               ORDER DATED: 08/06/2021




                           Date : 08/06/2021
                         COMMON ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

ORDER IN FIRST APPEALS:­

We have heard Mr. Mukesh Patel, the learned counsel appearing for the appellants.

All the First Appeals are ordered to be admitted.

ORDER IN CIVIL APPLICATIONS:­

The impugned judgment and award passed by the 8th Additional Senior Civil Judge, Surat, dated 30.03.2018 in the Main Land Acquisition Reference No.5 of 1997 shall remain stayed from its operation on the condition that the appellant shall deposit the entire awarded amount before the Court below within a period of Eight Weeks from today.

Let Notice be issued to the respondents, returnable on 02/08/2021. Mr. G.K. Vaghani, the learned counsel waives service of notice for and on behalf of the private respondent. Mr. Chintan Dave, the learned AGP waives service of notice for and on behalf of the respondent - Special Land Acquisition Officer.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA