VINESH RAMJIBHAI VANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order passed by this Court dtd. 30 th September, 2021, an affidavit has been filed today by the respondent No.2, stating as under;

(2.) The affidavit is ordered to be taken on record.

(3.) We take notice of the fact that in response to the tender notice dtd. 23rd September, 2021 regarding the work to be undertaken for remediation of legacy waste, the contract has been finalized and the work order has also been issued. We want the Nagarpalika now to ensure that the work is undertaken by the contractor in accordance with the terms and conditions of the tender document and within the time as stipulated in the tender document.