Special Land Acquisition Officer ... vs Rakeshbhai Mahijibhai Patel
2021 Latest Caselaw 4203 Guj

         C/FA/1106/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 1106 of 2021
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 1106 of 2021

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             SPECIAL LAND ACQUISITION OFFICER ANAND
                             Versus
                  RAKESHBHAI MAHIJIBHAI PATEL
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Appearance:
MS DHWANI TRIPATHI, AGP for the Appellant(s) No. 1,2,3
MR NIKUNT K RAVAL(5558) for the Defendant(s) No. 1
VIDIT S SHARMA(7365) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA

                            Date : 15/03/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Order in First Appeal:

ADMIT. Mr. Nikunt Raval, learned advocate waives service of notice of admission on behalf of the respondent no.1.

Order in Civil Application:

Rule returnable on 19.4.2021. Mr. Nikunt Raval, learned advocate waives service of Rule on behalf of opponent no.1.

The impugned judgment and award is stayed on condition that the applicant shall deposit the

C/FA/1106/2021 ORDER

amount awarded by the Reference Court within a period of four weeks from today.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP