VINODBHAI BABUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed seeking compliance of the directions issued vide order dtd. 23/1/2020 more particularly Para-12 of the said order.

(2.) The respondents were supposed to comply with the aforesaid order as per the direction within a period of eight weeks. Thereafter, the applicant, for the first time, had approached the Court on 4/5/2023 by making a representation for granting the benefits arising out of the order dtd. 23/1/2020. The provisions of Sec. 20 of the Contempt of Courts Act, 1971 reads as under:-

(3.) The limitation provided for action on the contempt proceedings is one year and no further contempt proceedings can be initiated after expiry of such period. Thus, the limitation ended after a period of eight weeks when the order dtd. 23/1/2022 is passed. The present application for contempt is presented on 2/6/2023. Hence, the present application is barred by limitation under Sec. 20 of the Contempt of Courts Act and the same is rejected. However, it is clarified that it will be open for the applicant to file appropriate proceedings before appropriate forum seeking the benefits arising out of the said of order of which the compliance is sought.