VALA YASHPALSINH JESINGBHAI Vs. VINOD RAV

JUDGEMENT

(1.) Learned advocate Mr.Bhavesh Patel has invited attention of this Court to the direction issued by the learned Single Judge vide judgment and order dtd. 13/4/2022 passed in captioned writ petition more particularly, paragraph no.14. He has submitted that the said directions are not complied with.

(2.) Per contra, Mr.Girish Patel, learned advocate for the respondent no.3, on instructions, has submitted that the State Government has already passed an order dtd. 16/6/2023 for implementing the directions issued by this Court and accordingly, the benefits arising out of the direction issued by this Court will be paid to the applicants within a period of three months. He has referred to the affidavit filed by the respondent no.3 dtd. 6/7/2023. Thus, he has submitted that since the State has now pleased to approve the aforesaid benefits to the present applicants, the present contempt application may be disposed of.

(3.) By the judgment and order dtd. 13/4/2022 passed in captioned writ petition, following directions were issued:-