GOPI FARM PRIVATE LIMITED Vs. KAMAL DAYANI

JUDGEMENT

(1.) When the captioned matters are taken up for hearing, learned AGP has tendered a communication / order dtd. 21/7/2023 passed by the District Collector, Gandhinagar deciding the application filed by the applicants. The same is ordered to be taken on record.

(2.) Learned advocate for the applicants has submitted that the aforesaid order dtd. 21/7/2023 is contemptuous and against the direction issued by the learned Single Judge in the judgment and order dtd. 7/12/2022 passed in the captioned writ petitions since the case of the applicants has been rejected by the respondent authority, however, the same was required to be allowed in view of the order dtd. 29/11/2021 passed in Special Civil Application No.10536 of 2021 and allied matters since the petitioners of those matters, have been granted the benefits and accordingly, the orders are passed in their favour.

(3.) By the order dtd. 7/12/2022 passed in captioned writ petition, the learned Single Judge has issued certain directions in Paragraph Nos.7 & 8. The said Paragraph Nos.7 & 8 read as under:-