Land Acquisition And ... vs Patel Parsottambhai Prabhudas
2021 Latest Caselaw 4484 Guj

              C/FA/1152/2021                        ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 1152 of 2021
                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                              In
               R/FIRST APPEAL NO. 1152 of 2021
===================================
  LAND ACQUISITION AND REHABILITATION OFFICER AND DY.
                         COLLECTOR
                           Versus
             PATEL PARSOTTAMBHAI PRABHUDAS
===================================
Appearance:
MS ASMITA PATEL, ASSISTANT GOVERNMENT PLEADER(1) for
the Appellant(s) No. 1,2
HIMANSHUKUMAR B PATEL(8327) for the Respondent(s) No. 1
MR AV PRAJAPATI(672) for the Respondent(s) No. 1
===================================

CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                               Date : 19/03/2021

                                 ORAL ORDER

ADMIT. Shri A.V. Prajapati, learned advocate waives service of notice of admission on behalf of the respondent.

Civil Application No.1 of 2021

RULE returnable on 29.04.2021. Shri A.V. Prajapati, learned advocate waives service of notice of rule on behalf of the respondent.

The operation, execution and implementation of the impugned judgment and award passed by the Reference Court is

C/FA/1152/2021 ORDER

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