Gujarat High Court
Chandrikaben Mohanlal Panchal vs Addl. Special Land Acquisitionofficer ... on 16 November, 2009
Author: Mohit S. Shah
Bench: Mohit S. Shah
FA/4280/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 4280 of 2009
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CHANDRIKABEN MOHANLAL PANCHAL - Appellant(s)
Versus
ADDL. SPECIAL LAND ACQUISITIONOFFICER & 1 - Defendant(s)
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Appearance :
MR GM AMIN for Appellant(s) : 1,1.2.1
None for Defendant(s) : 1 - 2.
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CORAM : HONOURABLE MR. JUSTICE MOHIT S. SHAH
and
HONOURABLE MR.JUSTICE SHARAD D.DAVE
Date : 16/11/2009
ORAL ORDER
(Per : HONOURABLE MR. JUSTICE MOHIT S. SHAH) Mr GM Amin, learned counsel for the appellant states that the appellant will be satisfied if the appellant is granted additional amount of 12% under Section 23(1A) of the Land Acquisition Act, 1894 and the direction given by the trial Court for recovery of deficit Court fee, if any, is deleted, as the said direction is likely to cause some misunderstanding about the appellant's liability to pay Court fee stamp. It is submitted that in view of the decision of the Apex Court in Kashiram Namdeo Zambro v. State of Maharashtra, 1996(1) SCC 289, no court fee stamp is required to be paid on the application for reference.
In view of the above, NOTICE for final disposal returnable on 1st December, 2009.
Direct service is permitted.
(M.S.SHAH, J.) (S.D.DAVE, J.) mrpandya