HARISHBHAI TEJABHAI PATEL Vs. VINOD R RAO

JUDGEMENT

(1.) The present application has been filed for the following reliefs:

(2.) Thus, the applicants are seeking initiation of the proceedings of contempt against the opponents of willful defiance of the judgement dtd. 8/4/2019 passed in the captioned writ petition.

(3.) Learned Senior Advocate Mr.Mehta has submitted that after the aforesaid judgement was passed, the respondent authorities have declared promulgated policy, which is contrary to the observations made by this Court and hence, there is willful disobedience of the directions issued by this Court in the judgement dtd. 18/4/2019 and the same is not implemented in its true perspective. It is submitted that in fact, the respondent authorities should have followed the directions issued by this Court and accordingly, accepted the original applications filed by the applicants however, the same is not considered and contrary to such directions, the policy has been introduced.