Land Acquisition Officer vs Lh Of Decd Pagi Virabhai Narubhai
2021 Latest Caselaw 17184 Guj

     C/FA/2122/2021                                IA ORDER DATED: 15/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2122 of 2021
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LAND ACQUISITION OFFICER Versus LH OF DECD PAGI VIRABHAI NARUBHAI ========================================================== Appearance:

MR MANRAJ BAROT AGP for the PETITIONER(s) No. DECEASED LITIGANT for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 15/11/2021

IA ORDER

1. Heard Mr. Manraj Barot, learned AGP for the applicant. There is no appearance on behalf of the respondents though served.

2. Learned AGP, under instructions, submit that the awarded amount of compensation along with interest and proportionate costs is deposited in the Reference Court in compliance of the order of this Court. Learned AGP, therefore, submits that the stay granted earlier may be confirmed disposal of the appeal.

3. Having heard the learned AGP and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed till the final disposal of the appeal

C/FA/2122/2021 IA ORDER DATED: 15/11/2021

with liberty in favour of the claimants to move an appropriate application for disbursement of amount. The Reference Court is directed to invest the amount deposited by the insurance company in cumulative Fixed Deposit Receipts in any Nationalized Bank for a period of three years.

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI