BARANDA CHUNIBHAI GALBABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed for the following relief:

(2.) Thus, the applicants are seeking initiation of the contempt proceedings under the Contempt of Court Act, 1971 (for short "the Act") for willful and deliberate violation of the directions issued by this Court vide order dtd. 16/1/2020 passed in the captioned writ petition.

(3.) This Court, in the captioned writ petition, passed the order dtd. 16/1/2022 giving following directions: