LABHUBHAI BHIKHABHAI VALODARA Vs. AMRENDRA KUMAR RAKESH (IAS)

JUDGEMENT

(1.) The present application has been filed with following prayer(s):-

(2.) Thus, it is is the allegations of the applicants that the directions issued by this Court vide order dtd. 27/9/2019 in captioned writ petition are not complied with and the benefits to the applicants which they are entitled after the withdrawal of the impugned order dated 21/22/9/2015 is required to be paid.

(3.) It is noticed by this Court that by the order dtd. 9/2/2022, the present contempt application was disposed of by