Gujarat High Court
Hiraben Wd/O Govindbhai Ambalal Patel vs State Of Gujarat on 4 September, 2019
Author: R.M.Chhaya
Bench: R.M.Chhaya, Sangeeta K. Vishen
C/SCA/7351/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7351 of 2019
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HIRABEN WD/O GOVINDBHAI AMBALAL PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR AM PAREKH(562) for the Petitioner(s) No. 1
MR TIRTHRAJ PANDYA, AGP for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 04/09/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) Heard Mr. A.M. Parekh, learned advocate for the petitioner and Mr. Tirthraj Pandya, learned AGP for the respondents.
By this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order or direction directing the respondents to immediately pay the amount of compensation as directed by this Court vide judgment and order dated 03.10.2002 in First Appeal No. 840 of 1984.
Mr. Tirthraj Pandya, learned AGP has placed on record the photocopy of the communication dated 02.06/07.2005 addressed by the Additional Special Land Acquisition Officer, Ahmedabad to Shri Govindbhai Ambalal Patel, i.e., the deceased husband Page 1 of 2 Downloaded on : Thu Sep 05 01:34:41 IST 2019 C/SCA/7351/2019 ORDER of the present petitioner. The said communication indicates that the amount as per the judgment of this Court has been deposited in the City Civil Court.
In view of the aforesaid, no further orders are required to be passed. It would be open for the petitioner to approach the appropriate forum. It is expected that if any such application is filed before the competent Court, the same shall be dealt with as expeditiously as possible considering the age of the petitioner.
The petition is disposed of. D.S. permitted.
(R.M.CHHAYA, J) (SANGEETA K. VISHEN,J) BIJOY B. PILLAI Page 2 of 2 Downloaded on : Thu Sep 05 01:34:41 IST 2019