Special Land Acquisition Officer vs Bharatbhai Bijalbhai Makwana
2021 Latest Caselaw 5927 Guj

    C/FA/719/2021                                  IA ORDER DATED: 14/06/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 719 of 2021
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SPECIAL LAND ACQUISITION OFFICER Versus BHARATBHAI BIJALBHAI MAKWANA ========================================================== Appearance:

for the PETITIONER(s) No. MR MEET THAKKER, AGP for the PETITIONER(s) No. GAYATRI P VYAS for the RESPONDENT(s) No. MR MAHESH BHAVSAR for the RESPONDENT(s) No. MR. ARCHIT P JANI for the RESPONDENT(s) No. MRS HM BHAVSAR for the RESPONDENT(s) No. SONAL J BHAVSAR for the RESPONDENT(s) No. ==========================================================

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

Date : 14/06/2021

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

Heard Mr. Meet Thakker, the learned AGP appearing for the applicant (original opponent No.1) and Mr. Archit P. Jani, learned advocate for the opponent No.2.

This is an application at the instance of applicant (original opponent No.1) seeking stay of the judgment and award passed by the Principal Senior Civil Judge, Gandhinagar, dated 21.9.2017 in Land Reference Case No.113 of 2011.

Considering the facts of the case the Trial Court shall invest 50% of the amount in a

C/FA/719/2021 IA ORDER DATED: 14/06/2021

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 disbursed to the claimant within a period of eight weeks upon proper verification. 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