PIYUSHKUMAR JAGABHAI PATEL Vs. VIPUL MITRA, SECRETARY

JUDGEMENT

(1.) This contempt proceedings have been initiated alleging willful disobedience of the order dtd. 28/1/2022 passed in Special Civil Application No.18770 of 2021.

(2.) Pursuant to the notice having been issued, Mr. Chintan Dave, learned Assistant Government Pleader today has tendered an affidavit-in-reply on behalf of respondent No.2 affirmed on 19/4/2023 and has categorically submitted that the necessary steps have been taken by an authority to implement the direction within a period of 10 (Ten) working days from today.

(3.) In view of this specific assurance which has been given on oath from affidavit-in-reply affirmed on 19/4/2023, we deem it proper to close the present proceedings. The said assurance which has been given to the Court and recorded in paragraph 4 of the said affidavit, we deem it proper to quote hereunder:-