Gujarat High Court
Deputy Collector, Land Acquisition And ... vs Keshav Ravaji Varu on 10 February, 2021
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/FA/497/2021 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/FIRSTAPPEALNO. 497 of 2021
With
CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
In R/FIRSTAPPEALNO. 497 of 2021
With
R/SPECIALCIVILAPPLICATIONNO. 498 of 2020
With
CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
In R/FIRSTAPPEALNO. 498 of 2021
With
R/FIRSTAPPEALNO. 499 of 2021
With
CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
In R/FIRSTAPPEALNO. 499 of 2021
With
R/FIRSTAPPEALNO. 500 of 2021
With
CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
In R/FIRSTAPPEALNO. 500 of 2021
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DEPUTYCOLLECTOR,LANDACQUISITIONANDREHABILITATION(IRRIGATION) Versus KESHAVRAVAJIVARU ========================================================== Appearance:
MR. BHARATVYAS,ASSISTANTGOVERNMENTPLEADER(1)for the Appellant(s)No. 1,2 MRKMSHETH(838)for the Defendant(s)No. 1,2,3 ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV Date: 10/02/2021 ORALORDER ORDER IN FIRST APPEALS Heard Mr.Bharat Vyas, learned Assistant Government Pleader for the appellant State.
Admit.
ODER IN CIVIL APPLICATIONS (FOR STAY) in FIRST APPEALS Page 1 of 2 Downloaded on : Thu Feb 11 04:32:05 IST 2021 C/FA/497/2021 ORDER Rule returnable forthwith.
Learned advocate Mr.K.M.Sheth, waives service of notice of rule on behalf of the respective respondents - claimants.
There shall be interim relief by way of stay of the execution, implementation and operation of the impugned judgment and order passed by the Reference Court on condition that the applicant shall deposit the awarded amount by the impugned judgment and award together with costs and interest within eight weeks before the Reference Court. The Reference Court shall release 50% of the amount deposited by the appellant in favour of the claimants after due verification. The remaining 50% amount shall be invested in cumulative fixed deposit in any nationalized bank initially for the period of three years, to be renewed from time to time till final disposal of the appeals. The claimants shall not be allowed premature withdrawal thereof or to raise any borrowings on the basis of such investment. Original of the Fixed Deposit may be retained in the custody of the Reference Court. Civil Applications for stay are accordingly allowed. Rule is made absolute.
(BIRENVAISHNAV,J) BIMAL Page 2 of 2 Downloaded on : Thu Feb 11 04:32:05 IST 2021