Special Land Acquisition Officer vs Thakore Ajmelji Ravaji
2021 Latest Caselaw 4488 Guj

                    C/FA/1140/2021                                  ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO.                  1140 of 2021

                             With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 1140 of 2021
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                     SPECIAL LAND ACQUISITION OFFICER
                                   Versus
                          THAKORE AJMELJI RAVAJI
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Appearance:
MS ASMITA PATEL AGP (1) for the Appellant(s) No. 1,2
MR AV PRAJAPATI(672) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                     Date : 19/03/2021

                                        ORAL ORDER

Order in First Appeal.

ADMIT.

Order in Civil Application

Rule returnable on 29.04.2021.

Impugned judgment and award is stayed on condition that, the applicant deposits entire awarded amount with cost and interest on or before the returnable date.

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