Deputy Collector, Land ... vs Vajabhai Raijibhai Parmar
2021 Latest Caselaw 4621 Guj

             C/FA/1183/2021                                 ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO.                1183 of 2021

                          With
       CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/FIRST APPEAL NO. 1183 of 2021
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  DEPUTY COLLECTOR, LAND ACQUISITION AND RAHABILITATION
                         OFFICER
                          Versus
                VAJABHAI RAIJIBHAI PARMAR
==========================================================
Appearance:
MS ASMITA PATEL AGP (1) for the Appellant(s) No. 1,2
MR VIJAY N RAVAL(2025) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 23/03/2021

                                 ORAL ORDER

Order in First Appeal Heard Ms.Asmita Patel, learned Assistant Government Pleader. It is pointed out that cognate appeal arising from the very common impugned judgment and award has come to be admitted being First Appeal No.830 of 2021.

Hence, ADMIT.

To be heard with First Appeal No.830 of 2021.

Order in Civil Application Rule. Mr.Vijay Raval, learned advocate waives service of rule on behalf of respondent­original claimant.

C/FA/1183/2021 ORDER

Heard Mr.Vijay Raval, learned advocate for the respondent­original claimant. He has submitted, on instructions from his counter part, that the amount awarded by the Reference Court vide common judgment and award has already been deposited before it where 50% of the amount has already been withdrawn by the original claimant.

Hence, this Civil Application is allowed and the operation, execution and implementation of the impugned judgment and award is stayed till final disposal of this appeal.

Remaining amount of 50% shall be invested in cumulative fixed deposit in any nationalized Bank initially for a period of 3 years and it is to be renewed from time to time till the final disposal of this appeal. No one is entitled to any premature withdrawal or advance over the said fixed deposit. The receipt of the fixed deposit shall be kept in the custody of the Nazir of the concerned Court.

Rule made absolute to the aforesaid extent.

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