BALUBEN DEVISINGH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Mayank Chavda, learned Asst. Government Pleader waives service of rule on behalf of respondent NO.1 and Mr. Chintan Desai, learned advocate waives service of rule on behalf of respondent No.2.

(2.) This petition is filed seeking execution of the recovery certificate dtd. 27/7/2021. This Court considering the averments in the petition and the recovery certificate dtd. 27/7/2021, issued notice on 19/1/2022. The order dtd. 19/1/2022 reads as under: "Notice returnable on 8/3/2022. The respondent authorities are directed to initiate the proceedings with regard to implementation of the recovery certificate. The status of such proceedings shall be informed to this court on or before the next date of hearing."

(3.) Despite order dtd. 19/1/2022, since no progress was informed, order dtd. 29/3/2023 was passed wherein it was noticed that proceedings for executing the recovery certificate has been initiated.