The Land Acquistition Officer / ... vs Aladbhai Mahmadbhai Sheikh
2021 Latest Caselaw 4391 Guj

                      C/FA/836/2021                        ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 836 of 2021
                                       With
                    CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                        In
                           R/FIRST APPEAL NO. 836 of 2021
=============================================
         THE LAND ACQUISTITION OFFICER / REHABILITATION OFFICER
                                 Versus
                     ALADBHAI MAHMADBHAI SHEIKH
=============================================
Appearance:
MS. ASMITA PATEL, ASST. GOVERNMENT PLEADER(1) for the Appellant(s)
No. 1,2,3
for the Defendant(s) No. 1
=============================================
   CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
                      Date : 18/03/2021
                         ORAL ORDER

ORDER IN FA.

Heard Ms. Asmita Patel, learned Asst. Government Pleader for the appellant. She has submitted that cognate Appeal arising from the very impugned common judgment and award being First Appeal No.472 of 2021 is already admitted by this Court.

Hence, ADMIT.

ORDER IN CA.

RULE returnable on 26th April, 2021. The execution, operation and implementation of the impugned award is hereby stayed on a condition that on or before the returnable date, the applicant shall deposit the entire awarded amount before the Trial Court.

(UMESH A. TRIVEDI, J) Lalji Desai