Deputy Collector vs Lalabhai Somabhai Malivad
2021 Latest Caselaw 3677 Guj

               C/FA/765/2021                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.                  765 of 2021

                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                In R/FIRST APPEAL NO. 765 of 2021
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                           DEPUTY COLLECTOR
                                 Versus
                      LALABHAI SOMABHAI MALIVAD
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Appearance:
MR BHARAT VYAS AGP (1) for the Appellant(s) No. 1,2,3
MR VIJAY N RAVAL(2025) for the Defendant(s) No. 1
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    CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                Date : 02/03/2021

                                   ORAL ORDER

Order in R/FIRST APPEAL NO. 765 of 2021

Heard Mr.Bharat Vyas, learned Assistant Government Pleader.

He has pointed out that judgment and award relied on as previous award for determination of market value of the land under acquisition is subject matter of challenge in First Appeal No.4356 of 2018, which is already admitted.

Hence, ADMIT.

Mr.Vijay Raval, learned advocate waives service of notice of admission on behalf of Respondent­original claimant.

                     C/FA/765/2021                        ORDER




Order in CIVIL APPLICATION (FOR STAY)                NO. 1 of 2019

In R/FIRST APPEAL NO. 765 of 2021

Rule returnable on 23.03.2021.

Mr.Vijay Raval, learned advocate waives service of rule on behalf of Respondent, original claimant.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA