GALABHAI HEMABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Following were the directions of learned single Judge in Special Civil Application No. 9351 of 2019 which are sought to be complied with by invoking contempt jurisdiction of this court,

(2.) When the proceedings came up for consideration today, learned Assistant Government Pleader Mr. Krutik Parikh stated that out of total 19 applicants, who are seeking benefits of the aforesaid directions, the amount payable to 14 applicants have already been deposited in the Registry of this court in the year 2020 itself. In that view, these 14 applicants are permitted to withdraw the amount, if so far not withdrawn. While disbursing the amount, the Registry shall follow proper procedure and verify the identities.

(3.) As far as the rest of the five applicants are concerned, who are applicant Nos. 2, 3, 4, 11 and 19, who are yet to be paid the benefits by complying the directions of learned single Judge, learned Assistant Government Pleader made a statement that for want of correct addresses of theirs that the authorities could not pay the benefits to them.