Deputy Collector Land ... vs Patel Revabhai Vasabhai
2021 Latest Caselaw 5855 Guj

      C/FA/1412/2021                             ORDER DATED: 11/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 1412 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 1412 of 2021
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     DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION
                            Versus
                   PATEL REVABHAI VASABHAI
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Appearance:
MR. TIRTHRAJ PANDYA, ASSISTANT GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1,2
MR JINESH H KAPADIA(5601) for the Defendant(s) No. 1
MR TUSHAR CHAUDHARY(5316) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                             Date : 11/06/2021

                              ORAL ORDER

Heard learned Assistant Government Pleader Mr. Tirthraj Pandya for the appellants State.

The Appeal is admitted.

Learned advocate Mr. Tushar Chaudhary waives service of admission on behalf of respondent.

Order in Civil Application

Heard learned Assistant Government Pleader Mr. Tirthraj Pandya for the applicant State and learned advocate Mr. Tushar Chaudhary for the claimant.

2. In the facts of the case, the judgment and award impugned is stayed.

C/FA/1412/2021 ORDER DATED: 11/06/2021

3. Both the learned advocates stated that as far as the awarded amount is concerned, the same is deposited by the State with the Reference Court concerned. Thereafter, the Reference Court permitted the claimants to withdraw 50% amount out of the total deposited.

4. In this view, it is directed that remaining 50% amount shall be invested in the fixed deposit in nationalised bank initially for a period of three years and renewable and further that the fixed deposit receipt shall remain with the Registry of the Reference Court and shall not be allowed to be utilised for any purpose including for raising of loan.

5. The present Civil Application is allowed and disposed of.

(N.V.ANJARIA, J) C.M. JOSHI