Land Acquisition Officer vs Boricha Lakhamanbhai Hirabhai
2021 Latest Caselaw 13339 Guj

        C/FA/2345/2021                                   ORDER DATED: 02/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2345 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 2345 of 2021
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                           LAND ACQUISITION OFFICER
                                     Versus
                         BORICHA LAKHAMANBHAI HIRABHAI
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Appearance:
MS DIVYANGNA JHALA, ASST. GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1,2
for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 02/09/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned AGP Ms. Divyangna Jhala for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned AGP Ms. Divyangna Jhala for the applicant.

Rule returnable on 13.10.2021.

There shall be stay of the impugned judgment and order of the Reference Court on condition that the applicant deposits before the Reference Court concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA