AULIYAE DEEN COMMITTEE Vs. HARJIBHAI K. VADHVANIYA

JUDGEMENT

(1.) RULE. Learned AGP Mr.Vinay Vishen waives service of Rule on behalf of respondent No.1 and Mr.Manish Shah waives service of Rule on behalf of respondent No.2.

(2.) This petition is filed seeking direction to take action against the respondents under the provisions of Sec. 10 of the Contempt of Courts Act allegedly for deliberate breach of order dtd. 19/1/2016 passed below Exh.5 in Regular Civil Suit No.51 of 2015 passed by 2nd Additional Senior Civil Judge, Veraval.

(3.) By the aforesaid order, temporary injunction was granted against the defendants restraining them from not to undertaking any construction activities or to interfere or obstruct the usage of land bearing Chalta No.26 and revenue survey No.1853 and Chalta No.358, revenue survey No.1852 popularly identified as "Mangroli Shah Kabrastan".