Land Acquisition Officer vs Patel Virabhai Shivram
2021 Latest Caselaw 16040 Guj

Citation : 2021 Latest Caselaw 16040 Guj
Judgement Date : 11 October, 2021

Gujarat High Court

Land Acquisition Officer vs Patel Virabhai Shivram on 11 October, 2021

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

       C/FA/1610/2021                             IA ORDER DATED: 11/10/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1610 of 2021
==========================================================

PATEL VIRABHAI SHIVRAM Versus LAND ACQUISITION OFFICER ========================================================== Appearance:

for the PETITIONER(s) No. MR TEJAS P SATTA for the PETITIONER(s) No. MR KM ANTANI, AGP ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP 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)

1. In the Civil Application (for Stay) No.1 of 2020, this Court passed the following order dated 02.08.2021.

"The judgment and award passed by the 3rd Additional Senior Judge, Mehsana dated 31.08.2018 shall remain stayed from its operation till the final disposal of the First Appeal. The order of disbursement shall be passed as and when the application seeking disbursement of the amount is filed by the learned advocate appearing for the original claimants.

The present Civil Application stands disposed of accordingly."

2. We are informed that the entire amount towards the award with proportionate costs and interest has been deposited with the Land Reference Court. In such circumstances, the trial Court shall disburse 50% of the amount with proportionate costs and interest in

C/FA/1610/2021 IA ORDER DATED: 11/10/2021

favour of the claimant and the balance 50% of the amount shall be invested in a cumulative Fixed Deposit with any Nationalized Bank initially for a period of three years, which shall be renewed from time to time for similar period till final disposal of the appeal. The original FDRs shall be retained by the Tribunal. The Civil Application stands disposed of accordingly.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA