ANILABEN 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.14393 of 2021, 14364 of 2001, 14363 of 2021, 13560 of 2021, 13659 of 2021, 13365 of 2021, 14395 of 2021, where-under, the learned Single Judge has issued following directions:-

(3.) It is an undisputed fact that before appropriate Government, objections already filed by the petitioners for change of Town Planning Scheme Rajkot No.25 (Vavdi) was under consideration, namely objections filed on 13/1/2021, 18/2/2021 and 3/8/2021. On account of the same having not been considered, the directions, aforesaid, 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.