Special Land Acquisition Officer vs Patel Jethabhai Shankardas
2021 Latest Caselaw 5726 Guj

 C/FA/1420/2021                                          ORDER DATED: 09/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1420 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1420 of 2021
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                      SPECIAL LAND ACQUISITION OFFICER
                                    Versus
                        PATEL JETHABHAI SHANKARDAS
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Appearance:
MR CHINTAN DAVE, AGP for the Appellant(s) No. 1,2
 for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 09/06/2021

                        ORAL ORDER

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

Order in First Appeal Heard Mr. Chintan Dave, the learned AGP appearing for the appellants (original opponents).

Admit.

Order in Civil Application Heard Mr. Chintan Dave, the learned AGP appearing for the applicants (original opponents).

This is an application at the instance of

C/FA/1420/2021 ORDER DATED: 09/06/2021

original opponent seeking stay of the judgment and award passed by the 5th Additional Senior Civil Judge, Mehsana, dated 24.10.2019 in Land Reference Cases No.871 to 875 of 2011, 877 to 882 of 2011 and 884 to 888 of 2011.

Considering the facts of the case the Trial Court shall invest 50% of the amount in a cumulative Fixed Deposit Receipts in a Nationalized Bank initially for a period of 3 years and renewable from time to time for similar period till final disposal of the appeal and 50% amount shall be given to the claimants upon proper verification within a period of eight weeks. The original FDRs to be retained by the Tribunal. Accordingly, the application is disposed of.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED