SUNILKUMAR POPATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present applications, the applicants-original petitioners pray for recalling and reviewing the order dtd. 4/7/2023 passed by this Court in the captioned Misc. Civil Application No.820 of 2023 in Misc. Civil Application No.155 of 2023 and the applicants further seek a direction to direct the respondent authorities to comply with the order dtd. 22/7/2022 passed by the learned Single Judge (in the main writ petition - Special Civil Application No.2160 of 2019) and order dtd. 20/2/2023 passed in Misc. Civil Application No.155 of 2023.

(2.) On a specific query raised by this Court with regard to the maintainability of the present application seeking review under the Contempt of Courts Act, 1971, learned Senior Advocate Mr.Joshi has asserted that the same would be maintainable.

(3.) Learned Senior Advocate Mr.Joshi has referred to the provisions of Article 215 of the Constitution of India, the extract of which is reproduced herein: