ISHVARBHAI BHAVANBHAI BARIYA Vs. NIPUNA M. TORAWANE, SECRETARY

JUDGEMENT

(1.) By way of this application, the applicant has prayed for compliance of the order dtd. 19/7/2022 and precisely the direction contained in paragraph 22 having not been complied, the present contempt petition has been filed.

(2.) When the matter is taken up for hearing, Mr. Shalin Mehta, learned senior advocate appearing with the Ms. Shikha D. Panchal, learned advocate for the applicant, under the instructions, has submitted that on an identical issue, the co-ordinate Bench has passed an order whereby the time limit has been prescribed to comply with the order. The said order dtd. 3/3/2023 passed in Misc. Civil Application No.279 of 2023 is placed on record and as such, upon intimation by the Court the advance copy has been given to Mr. Aakash Gupta, learned AGP and matter is taken up for hearing.

(3.) Considering the fact that on a similar situation, the co-ordinate Bench has prescribed the time limit for compliance of the direction contained in the order, we also deem it fit to dispose of present petition on the similar line on which the co-ordinate Bench has disposed of the contempt petition. Since we are disposing on the line, we deem it proper to quote hereunder relevant paragraphs, namely, paragraphs 4, 5 and 6 of the order dtd. 3/3/2023 passed in Misc. Civil Application No.279 of 2023:-