SHUSHILABEN BALDEVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is in respect of following order dtd. 15/3/2019 passed by learned Single Judge disposing of Special Civil Application No.5455 of 2019 that the contempt of court is alleged,

(2.) Learned advocate Mr.J.M. Barot submitted that directions are not complied with, the Court could immediately notice that direction issued by learned Single Judge was regarding the District Development Officer to look into the matter and to do the needful.

(3.) It is expected that the District Development Officer shall look into the matter and shall do the needful and that any such outcome upon his looking into and doing needful will be communicated to the applicant.