Gujarat High Court
Special Land Acquisition Officer & vs Thakore Ramaji Shankarji on 11 February, 2017
Author: B.N. Karia
Bench: B.N. Karia
C/FA/1851/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LOK ADALAT
FIRST APPEAL NO. 1851 of 2013
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SPECIAL LAND ACQUISITION OFFICER & 1....Appellant(s)
Versus
THAKORE RAMAJI SHANKARJI....Defendant(s)
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Appearance :
Ms RITU GURU, AGP for the Appellant(s) No. 1 - 2
Mr AV PRAJAPATI, ADVOCATE for the Defendant(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE B.N. KARIA
11th February 2017
ORAL ORDER
When the matter is called out learned AGP Ms. Ritu Guru appearing on behalf of the appellants is present before this Lok Adalat and states that in view of the withdrawal purshis dated 11th February 2017 issued in lines of Circular dated 25th October 2016 of the Revenue Department as well as Circular dated 21th October 2014 issued by the Legal Department, she seeks to withdraw the present First Appeal. In view of the statement made by the appellants to pass appropriate order for disposing of the present matter in Page 1 of 3 HC-NIC Page 1 of 3 Created On Sun Aug 13 14:14:25 IST 2017 C/FA/1851/2013 ORDER the Lok Adalat with clarification that the order passed in the present Appeal shall not be treated as a precedent for any other legal benefits as per the Land Acquisition Act, 1894 by either parties.
However, disposing of this matter will not affect any connected matter arising out of the same subject which was filed before any other court or Authority. It is also required to be noted that the same will not be treated as a precedent in any future cases for reference.
Upon request, the necessary court fees which were filed before this court by the appellant is required to be reimbursed in the name of appellant, as per Section 21[1] of the Gujarat State Legal Services Authority Act, 1987 and under the provision of the Court Fees Act, 1870.
In view of the above observations, the present First Appeal filed by the appellant is hereby disposed of in the Lok Adalat.
Page 2 of 3 HC-NIC Page 2 of 3 Created On Sun Aug 13 14:14:25 IST 2017 C/FA/1851/2013 ORDER [B.N Karia, J.] Chairperson Prakash/manoj Page 3 of 3 HC-NIC Page 3 of 3 Created On Sun Aug 13 14:14:25 IST 2017