SMITA NILESH AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Nisha Parikh for the applicant and learned Assistant Government Pleader Ms. Shruti Dhruv for the respondent - State.

(2.) Following are the directions of learned Single Judge in the judgement and order dtd. 24/6/2022 passed in R/Special Civil Application No.1433 of 2018 sought to be complied with by invoking the jurisdiction of this Court under the Contempt of Courts Act , 1971,

(3.) A bare perusal of the aforesaid observations and directions show that for the purpose of their compliance, learned Single Judge has not fixed any time limit. When time limit is not provided, at this stage, the Court is not inclined to take view that there is any willful non- compliance or contempt of Court is committed. Even while addressing legal notice by the petitioner to the competent authority, nothing is mentioned about time limit to be observed for compliance.