LAND ACQUISITION OFFICER Vs. PATEL GHANSHYAMBHAI NARANDAS

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Ms.Divyangna Jhala for the appellant-State, whereas learned advocate Mr.Ashok Prajapati for the respondents-claimants, in all the First Appeals.

(2.) The Civil Applications in all the captioned First Appeals are for stay of operation, execution and implementation of award dated 31st August, 2018 passed by learned 3rd Additional Senior Civil Judge, Mehsana in Reference Case Nos.1458 of 2011, 1459 of 2011, 1461 of 2011 to 1468of 2011, 1470 of 2011 to 1473 of 2011, 1475 of 2011 to 1488 of 2011, 1490 of 2011 to 1497 of 2011, correspondingly involved in the First Appeals concerned.

(3.) Learned Assistant Government Pleader has made available copy of communication dated 09th December, 2018 from the office of the Executive Engineer, Road & Building Department (State), Rajmahel Compound, Mehsana, addressed to the Government Pleader, Mehsana wherein it is stated that the State authorities have deposited the total amount of compensation as awarded by the Reference Court in respect of all the cases involved in the captioned Appeals by cheque No.223355 dated 04th December, 2019 amounting to Rs.108,75,56,856/-.