VIKRAMSINH GANPATSINH PARMAR Vs. SAILESH GOKLANI

JUDGEMENT

(1.) By way of this petition, it has been alleged that there is willful defiance by respondent authority of direction issued by an order dtd. 30/11/2011 passed in Special Civil Application No.17505 of 2021.

(2.) Pursuant to notice which been issued by Coordinate Bench of this Court, today when matter is taken up for hearing, learned Assistant Government Pleader has filed an affidavit of Special Land Acquisition Officer and Deputy Collector, Vadodara City and has explained that some steps have been taken to see that order and direction issued by the Court is complied with. However, learned Assistant Government Pleader has voiced out an apprehension that there remains a dispute with regard to entitlement of amount which has already been determined and for which petitioner may avail appropriate remedy available under the law.

(3.) From the contents of the affidavit-in-reply which has been submitted, it appears that there is substantial compliance by respondent and leaving it open for petitioner to make appropriate grievance before appropriate authority with regard to entitlement of amount which is determined, we deem it proper to CLOSE present proceedings. Accordingly, Misc. Civil Application stands DISPOSED OF. Notice is discharged.