STATE OF GUJARAT Vs. BHABHLUBHAI AAPABHAIS

JUDGEMENT

(1.) Heard learned AGP for the appellant- applicant State and learned Advocate Mr.Samarth Amin appearing for learned Advocate Mr.G. M. Amin for the respondents.

(2.) Issue Rule returnable forthwith. Learned Advocate Mr.Samarth Amin appearing for learned Advocate Mr.G. M. Amin waives service of rule for the respondents - original claimants.

(3.) By way of the present application, the applicant prays for stay of the judgement and awards passed by the learned Principal Senior Civil Judge, Rajula, District Amreli dtd. 16/2/2019 in Land Reference Cases No.547/2017 to 553/2017 (main Reference Case No.547/2017).