KANJIBHAI KARSANBHAI KARPATIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present applications have been filed for the following reliefs :

(2.) The prayer clauses suggests that the applicants are seeking directions against the respondent No.4 for willfully non-complying with the directions issued by this Court and also in prayer clause at Paragraph No.10-B, the directions are sought that the respondents may re-compute and pass a fresh award at the present market value and to make payment of compensation immediately without further delay.

(3.) The present contempt proceedings emanate from the judgement dated 21 & 22/9/2017 passed in the captioned writ petitions and other allied matters. The present applications seeking initiation of the contempt proceedings are filed in Special Civil Application No.12438 of 2012 by one Karsanbhai Karpatiya. The Division Bench of this Court vide judgement dated 21 & 22/9/2017 had made certain observations, more particularly in paragraph Nos.28, 29 and 30 thereof with regard to the payment of compensation and passing of fresh award. It is the case of the applicants that the aforesaid directions, which are issued by the Division Bench are not complied with till today and hence, appropriate proceedings of contempt of Court may be initiated.