Special Land Acquisition Officer vs Legal Heirs Of Late Budhaji ...
2021 Latest Caselaw 5964 Guj

    C/FA/743/2021                              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. 743 of 2021
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SPECIAL LAND ACQUISITION OFFICER Versus LEGAL HEIRS OF LATE BUDHAJI DHABAJI, MAHESHBHAI BUDHAJI THAKOR ========================================================== Appearance:

for the PETITIONER(s) No. MR MEET THAKKER, AGP for the PETITIONER(s) No. MR. ARCHIT P JANI for the RESPONDENT(s) No. RULE SERVED 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 29.6.2018 in Land Reference Case No.98 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

C/FA/743/2021 IA ORDER DATED: 14/06/2021

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