SURESHCHANDRA JIVANLAL RAJYAGURU Vs. VIPUL MITTRA

JUDGEMENT

(1.) By way of this petition, applicants have alleged that there is a willful defiance of order dtd. 28/1/2022 passed by the Court in Special Civil Application No.17401 of 2021 and upon prima facie perusal, Coordinate Bench was pleased to issue notice upon respondent authority vide order dtd. 2/2/2023.

(2.) Today when matter is taken up for hearing, learned Government Pleader Ms. Manisha Lavkumar Shah has submitted that there is no deliberate intent to violate the order of the Court but in view of detailed process which is to be undergone by various authorities at respective districts, delay has taken place. However, after tendering unconditional apology, learned Government Pleader has specifically submitted that respondent authorities and respective authorities at district level will see to it that direction contained in an order dtd. 28/1/2022 would be complied with in true letter and spirit and to conclude entire process of compliance, a detailed time schedule is provided in the affidavit-in-reply on oath and said affidavit is filed on behalf of respondent No.2- Assistant Development Commissioner, office of Development Commissioner, Gandhinagar affirmed on 17/4/2023 and by referring to specific time schedule, as narrated, has submitted hat authority will complete entire process.

(3.) Learned Government Pleader has submitted that detailed time schedule is narrated in paragraph 4 of the affidavit to indicate how process would be completed. We deem it proper to incorporate paragraph 4 of said affidavit hereunder:-