Land Acquisition Officer vs Dayabhai Harasurbhai
2021 Latest Caselaw 3676 Guj

              C/FA/926/2021                        ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 926 of 2021

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                  LAND ACQUISITION OFFICER
                           Versus
                   DAYABHAI HARASURBHAI
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Appearance:
MR BHARAT VYAS, ASSISTANT GOVERNMENT PLEADER(1) for
the Appellant(s) No. 1,2
MR. RAJ A TRIVEDI(7024) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 02/03/2021

                                ORAL ORDER

Heard Shri Bharat Vyas, learned Assistant Government Pleader, for the appellants.

Shri Raj A. Trivedi, learned advocate for the respondent ­ original claimant, submitted that other Appeals, arising from the very common judgment and award passed by the Reference Court, have come to be admitted and in Civil Application for stay order of disbursement is passed. Hence, ADMIT. Shri Raj Trivedi, learned advocate for the original claimant, waives service of notice of admission on behalf of the respondent - original claimant. He has pointed out that other Appeals, which have been admitted are First Appeal Nos.246, 310, 311 and 508 of 2021. This Appeal is to be heard with First Appeal No.246 of 2021 and other First Appeals.

Registry is directed to see that all these First Appeals referred to hereinabove is shown and reflected in the computer

C/FA/926/2021 ORDER

data as they arise out of common judgment and award. They may also while entering the data in the software keep in mind to show connected matters where such Appeals are presented for registration.

(UMESH A. TRIVEDI, J.)

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