Special Land Acquisition Officer vs Patel Hargovandas Keshabhai
2021 Latest Caselaw 4565 Guj

Citation : 2021 Latest Caselaw 4565 Guj
Judgement Date : 22 March, 2021

Gujarat High Court

Special Land Acquisition Officer vs Patel Hargovandas Keshabhai on 22 March, 2021

Bench: Umesh A. Trivedi

        C/FA/1164/2021                               ORDER




   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/FIRST APPEAL NO. 1164 of 2021
                          With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                            In
              R/FIRST APPEAL NO. 1164 of 2021
================================================
          SPECIAL LAND ACQUISITION OFFICER
                          Versus
            PATEL HARGOVANDAS KESHABHAI
================================================
Appearance:
MR BHARAT VYAS, AGP for the Appellant(s) No. 1,2
MR AV PRAJAPATI(672) for the Defendant(s) No. 1
================================================

CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                         Date : 22/03/2021
                          ORAL ORDER

ORDER IN FIRST APPEAL ADMIT.

Mr. A.V. Prajapati, learned advocate appearing for the respondents -original claimants waives service of notice of admission.

To be heard with First Appeal No.1163 of 2021

ORDER IN CIVIL APPLICATION

Rule, returnable on 30.04.2021.

C/FA/1164/2021 ORDER

The operation, execution and implementation of the impugned judgment and award is stayed on the condition that on or before returnable date, the applicants shall deposit the entire decretal amount with cost and interest before the Reference Court.

(UMESH A. TRIVEDI, J) TUVAR