DINESHBHAI PARSOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for parties.

(2.) Present contempt proceedings has been initiated for alleged violation of the order dtd. 3/2/2021 passed in Special Civil Application No.19927 of 2019 contending inter alia that respondent - competent authority was required to adjudicate the claim of the petitioner, vis-a-vis the claim of contesting respondents and same has not been done and in utter disregard to the directions issued, respondent has proceeded to disburse the amount in favour of the contesting respondents, namely respondent Nos.3/1 to 4/6.

(3.) Perusal of the order which is alleged to have been violated and/or the direction which is said to have been willfully disobeyed, according to Mr. Prakash Thakkar, learned advocate appearing for the petitioner, is traceable to paragraph 9 to 11 of the order dtd. 3/2/2021 passed in Special Civil Application No.19927 of 2019 and it reads thus:-