Special Land Acquisition Officer vs Patel Kantibhai Madhavbhai
2021 Latest Caselaw 16026 Guj

Citation : 2021 Latest Caselaw 16026 Guj
Judgement Date : 11 October, 2021

Gujarat High Court

Special Land Acquisition Officer vs Patel Kantibhai Madhavbhai on 11 October, 2021

Bench: J.B.Pardiwala, Vaibhavi D. Nanavati

    C/FA/1403/2021                                IA ORDER DATED: 11/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 1403 of 2021
==========================================================

SPECIAL LAND ACQUISITION OFFICER Versus PATEL KANTIBHAI MADHAVBHAI ========================================================== Appearance:

MR. K. M. ANTANI, LD. ASST. GOVERNMENT PLEADER for the PETITIONER(s) No. MR. KRUNAL G. PATEL, LD. ADV. for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 11/10/2021

IA ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

We are informed by Mr. K.M. Antani, the learned AGP, that the entire amount awarded by the Land Reference Court with costs and interest has been deposited.

Heard Mr. K. M. Antani, the learned AGP appearing for the appellants (Original Opponents) and Mr. Krunal G. Patel, the learned counsel appearing for the opponent (Original claimant).

This is an application at the instance of the original opponents, seeking stay of the judgment and award passed by the Ld. 5th Addl. Senior Civil Judge, Mehsana in the Land Acquisition Reference No.871 of 2011.

C/FA/1403/2021 IA ORDER DATED: 11/10/2021

Considering the facts of the case, the Trial Court shall invest 50% of the awarded amount in a cumulative Fixed Deposit Receipts in any Nationalized Bank initially for a period of 03 years and renewable from time to time for similar period till final disposal of the appeal and 50% of the awarded amount shall be disbursed in favour of the original claimant upon proper verification within a period of eight weeks. The original FDRs to be retained by the Trial Court. The Civil Application stands disposed of accordingly.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

Vahid