The Deputy Collector . Land ... vs Lakhabhai Salubhai Parmar
2021 Latest Caselaw 6919 Guj

         C/FA/1375/2021                               ORDER DATED: 24/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1375 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                       In R/FIRST APPEAL NO. 1375 of 2021
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 THE DEPUTY COLLECTOR . LAND ACUQISITION AND REHABILITATION
                           Versus
                LAKHABHAI SALUBHAI PARMAR
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Appearance:
MR.TIRTHRAJ PANDYA, AGP(1) for the Appellant(s) No. 1,2
for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                  Date : 24/06/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL Heard learned Assistant Government Pleader Mr.Tirthraj Pandya for the appellants.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned Assistant Government Pleader for the applicants.

Rule returnable on 11.8.2021.

There shall be stay of the impugned judgment and order of the Reference Court on condition that the applicants deposit the entire awarded amount together with the cost and interest before the next date.

(N.V.ANJARIA, J) Manshi