RAMESHBHAI NARANBHAI PATEL Vs. GOPALDAS VITHTHALDAS KANSARA

JUDGEMENT

(1.) Accepting reasons assigned in the application, Civil Application No.1 of 2021 is allowed and Legal Representatives of deceased respondent No.3 are permitted to be brought on record as Respondent Nos.3.1 to 3.4. Applicant to amend the cause title accordingly.

(2.) By way of this contempt petition under Article 215 of the Constitution of India read with provision of Contempt of Courts Act , 1979 (for short 'the Act'), the applicant has sought for initiating contempt proceedings against respondent Nos.1 to 6 for alleged wilful disobedience of the order dtd. 17/4/2009 passed in Special Civil Application No.3460 of 2009, by which the parties were directed to maintain status- quo with respect to title and possession of the disputed land.

(3.) Brief facts, as can be gathered from the material available on record, are as under :