KAMLESHBHAI PITHABHAI ROSHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Shri Jitendra Malkan, learned counsel for Mr. Vatsal Parikh, learned advocate for the applicants, Shri J.K. Shah, learned Assistant Government Pleader for opposite party Nos.1 and 2 and Shri Vijay Nangesh, learned advocate for opposite party No.3 in each of the applications.

(2.) These applications under the Contempt of Courts Act , 1971 have been preferred praying for appropriate action being taken against the opposite party No.2 for having committed wilful disobedience of the order dated 1 st August, 2019 passed by Division Bench of this Court. The direction given in the order dated 1st August, 2019 is reproduced below:

(3.) A perusal of the aforesaid order would indicate that the direction is issued to the Commissioner, Municipalities Administration, State of Gujarat, to take action under Section 37 of the Gujarat Municipalities Act, 1963 ("the Act of 1963") against opposite party No.3 who was the elected Chairman of the Nagarpalika. Section 37 of the Gujarat Municipalities Act, 1963 is reproduced below: