DAHYABHAI HIRABHAI RAVAL Vs. VINOD R RAO

JUDGEMENT

(1.) Learned AGP, on instructions, has submitted that the directions issued by this Court vide judgment dtd. 28/6/2022 passed in the captioned writ petition shall be complied with within a period of six weeks. It is submitted that since the various departments are required to be consulted, it will take time to extend the benefit as ordered by this Court.

(2.) Accordingly, the present application is disposed of with a direction that the respondents shall comply with the directions issued in paragraph no.5 by this Court in the judgment dtd. 28/6/2022 within a period of six weeks.

(3.) Liberty is reserved in favour of the applicant to revive the present contempt application in case the directions are not complied with within a period of six weeks.