Land Acquisition And ... vs Thakor Baibaben Kunvarji
2021 Latest Caselaw 4483 Guj

             C/FA/1153/2021                         ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 1153 of 2021
                               With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                 In
               R/FIRST APPEAL NO. 1153 of 2021
===================================
  LAND ACQUISITION AND REHABILITATION OFFICER AND DY.
                          COLLECTOR
                               Versus
                  THAKOR BAIBABEN KUNVARJI
===================================
Appearance:
MS ASMITA PATEL, ASSISTANT GOVERNMENT PLEADER(1) for
the Appellant(s) No. 1,2
for the Respondent(s) No. 1,2,3, 4
===================================
CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
                        Date : 19/03/2021
                          ORAL ORDER

ADMIT.

Civil Application No.1 of 2021

RULE returnable on 29.04.2021. The operation, execution and implementation of the impugned judgment and award passed by the Reference Court is hereby stayed on condition that the applicants deposits the entire awarded amount with cost and interest before the Reference Court on or before the returnable date.

(UMESH A. TRIVEDI, J.) siji