THAKOR KHANAJI RATNAJI Vs. MUKESH KUMAR

JUDGEMENT

(1.) In the present contempt proceeding, the applicant is seeking compliance of the direction issued by this Court in paragraph No.4 of the order dtd. 21/9/2022, the same reads as under : -

(2.) A bare perusal of the same reveals that the direction for compliance do not contain any time frame to decide the representation dtd. 30/6/2021.

(3.) Pursuant to the issuance of the notice, the respondent No.2 has already filed an affidavit-in-reply and has expressed his predicament in deciding the representation in view of the provisions of the Gujarat Regularisation of Unauthorised Development Act, 2022.