SWARAJ NARBHESHANKAR PANERI Vs. KAUSHIK A. SHIKARI HAVING DESIGNATION OF MAMLATDAR AND ALT,VADODARA CITY (NORTH) ALSO AS MAMLATDAR

JUDGEMENT

(1.) This application which is filed under the Contempt of Courts Act , 1971, was heard in the first session.

(2.) Learned senior advocate Mr. Anshin Desai with learned advocate Mr. Parth Contractor for the applicant submitted that this court by order dtd. 18/10/2022 passed in Special Civil Application No. 18606 of 2022 granted the stay against order of the Mamlatder & Agricultural Land Tribunal, Vadodara City (North) dtd. 6/8/2022 in New Ganot Case No. 6 of 2022. Despite the stay grated, it was submitted and demonstrated that the very authority proceeded to issue notice dtd. 7/3/2023 seeking to recover the land revenue from the petitioner.

(3.) Learned Assistant Government Pleader Mr. Manan Mehta who was served with the copy of the application in advance, made a request to keep the proceedings in the second session to enable him to take instructions. Time was granted.