Gujarat High Court
Deputy Collector Land ... vs Lh Of Lt Patel Okhabhai Mandanbhai on 26 March, 2021
Bench: Umesh A. Trivedi
C/FA/1234/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1234 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1234 of 2021
With
R/FIRST APPEAL NO. 1249 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1249 of 2021
With
R/FIRST APPEAL NO. 1263 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1263 of 2021
With
R/FIRST APPEAL NO. 1264 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1264 of 2021
With
R/FIRST APPEAL NO. 1265 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1265 of 2021
With
R/FIRST APPEAL NO. 1266 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1266 of 2021
With
R/FIRST APPEAL NO. 1267 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1267 of 2021
With
R/FIRST APPEAL NO. 1268 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1268 of 2021
With
R/FIRST APPEAL NO. 1269 of 2021
With
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C/FA/1234/2021 ORDER
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1269 of 2021
======================================
DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION
OFFICER
Versus
LH OF LT PATEL OKHABHAI MANDANBHAI
======================================
Appearance: IN FA Nos.1234, 1249 and 1266 of 2021.
MS. ASMITA PATEL, ASST. GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1,2
for the Defendant(s) No. 1,1.1,1.2,1.3,1.4
MR JINESH H KAPADIA(5601) for the Defendant(s) No. 1.1,1.2,1.3,1.4
MR TUSHAR CHAUDHARY(5316) for the Defendant(s) No.
1.1,1.2,1.3,1.4
APPEARANCE : IN FA No.1263, 1264, 1265, 1267,1268 and 1269 of
2021.
MR. BHARAT VYAS, AGP for the Appellant(s) No. 1,2
MR JINESH H KAPADIA(5601) for the Defendant(s)
MR TUSHAR CHAUDHARY(5316) for the Defendant(s)
======================================
CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
Date : 26/03/2021
COMMON ORAL ORDER
ORDER IN FAs
ADMIT. Learned advocate Mr. Tushar Chaudhary, waives service
of notice of admission for and on behalf of the defendants - original
claimants.
ORDER IN CIVIL APPLICATIONs
RULE returnable forthwith. Learned advocate Mr. Tushar
Chaudhary, waive service of notice of rule for and on behalf of the
opponents - original claimants.
Learned advocate Mr. Tushar Chaudhary for the defendants -
original claimants submitted that in these reference cases, the entire
C/FA/1234/2021 ORDER
awarded amount has been deposited before the Reference Court and
opponents - original claimants have withdrawn 50% of the amount from
the Reference Court. However, remaining 50% of the deposited amount
shall be invested in cumulative FDR in any Nationalized Bank, initially
for a period of three years and thereafter, it shall be renewed from time
to time till final disposal of the First Appeals. Original FDR shall be kept
in the custody of Nazir of the concerned Court. No one is permitted
premature withdrawal or any advance or loan over the FDR.
In view thereof, impugned judgment and award is hereby stayed
till final disposal of these appeals in the aforesaid terms.
With the above observation, present Civil Applications stand
disposed of. Rule is made absolute to the above extent.
Copy of this order be placed in each of the appeals.
(UMESH A. TRIVEDI, J)
Lalji Desai
