NANDLAL GANGARAMBHAI PATEL Vs. S.J. HAIDER

JUDGEMENT

(1.) By way of this contempt petition, it has been alleged that the authorities have willfully disobeyed the common order dtd. 8/2/2021, passed by Division Bench of this Court in Letters Patent Appeal No. 209 of 2021 in Special Civil Application No. 2918 of 2015.

(2.) The original direction issued by the learned single judge in an order dtd. 7/1/2020, which reads as under:-

(3.) These directions have been confirmed by Division bench of this Court in an order dtd. 8/2/2021, in which, the time of two months has been granted to extend the benefits to the petitioner, but the direction has not been complied with, as such, petitioner has approached before this Court.