SAKIRBHAI YAKUBBHAI PACHBHAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this contempt petition, a willful disobedience is alleged of an order dtd. 28/10/2021 passed in Special Civil Application No.9372 of 2021 by which, 11 months' time was granted to the authority to comply with the following directions :-

(2.) Learned Assistant Government Pleader has tendered an affidavit filed by the respondent No.6. The same is ordered to be taken on record. He has referred to the order passed by this Court dtd. 13/4/2023 in Misc. Civil Application No.326 of 2023 in Special Civil Application No.9578 of 2018, which also pertains to the very same subject matter and similar issue. While referring to the contents of the paragraph No.5 of the affidavit, he has submitted that the deponent would compete the land acquisition proceeding within a period of three months. It is submitted that three months time may be granted for compliance of the aforesaid directions of this Court.

(3.) Considering the peculiarity of circumstance, we deem it proper to finally grant three months' time to comply with directions issued by the Court and this extension of three months' time is clearly understood by an officer as final extension and no further time will be extended.