GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION Vs. DEPUTY COLLECTOR AND THE SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.Chinmay Gandhi for the applicant Gujarat Industrial Development Corporation, learned Assistant Government Pleader Mr.Nikunj Kanara for respondent Nos.1 and 2 and learned advocate Mr.P.P. Majmudar for the respondents-claimants in all the applications.

(2.) In these application, the applicant- Corporation has prayed to grant permission to the Corporation to deposit the amount awarded by the Reference Court in each of the Reference Cases wherefrom the respective appeal arise. It is next prayed to stay the judgment and award passed by the Reference Court in all the cases, for instance, it is the judgment and award dated 30th April, 2018 in Reference Case No.1113 of 2011 as referable to Civil Application No.1 of 2020 in First Appeal No.750 of 2019. The stay is sought in respect of all judgment and award in the First Appeal concerned.

(3.) What is conspicuous from the record that the First Appeals of the Corporation was subjected to issuance of notice by the Court as back as on 20 th February, 2019. It was after gap of eight months that the Corporation moved Civil Applications for stay in the respective Appeals, wherein order was passed on 09th October, 2019 making rule returnable on 20th November, 2019. As regards the time-lag above, learned advocate for the applicant-Corporation tried to explain that delay condonation application was filed.