SHAKTISINH HARUBHA PARMAR Vs. RAJESH RAJYAGURU

JUDGEMENT

(1.) The present application is filed seeking initiation of the contempt proceedings for the willful and deliberate disobedience of the order dtd. 7/1/2019 passed in Writ Petition (PIL) No.130 of 2018.

(2.) By the order dtd. 7/1/2019, while disposing of the writ petition, the Division Bench of this Court has observed thus:

(3.) Thereafter, the respondent-DDO has filed an affidavit indicating the steps taken by them, which are as under: