LABHUBEN Vs. MUKESH KUMAR

JUDGEMENT

(1.) Learned Assistant Government Pleader is permitted to file memo of appearance within FOUR WEEKS from today.

(2.) These contempt proceedings have been initiated for alleged willful disobedience of the order dtd. 6/10/2021 passed in Special Civil Application Nos.13719 of 2021, 13513 of 2021 respectively, whereunder, the learned Single Judge has issued following directions:-

(3.) It is an undisputed fact that before appropriate Government, petitioners have already filed objections on 13/1/2021, 18/2/2021 and 3/8/2021 for change of Town Planning Scheme Rajkot No.25 (Vavdi). On account of same having not been considered, directions came to be issued and it was also observed that in addition to those objections already filed, if further objections are to be submitted, same should be considered by the respondents within a period of two weeks from the date of order.