Gujarat High Court
Harshadray Champaklal Shah vs Smt. Shahmeena Husain Or His Successor ... on 9 April, 2025
Author: A. S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/MCA/2228/2024 ORDER DATED: 09/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 2228 of
2024
In R/SPECIAL CIVIL APPLICATION NO. 1669 of 2017
With
R/MISC. CIVIL APPLICATION NO. 2242 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 9478 of 2017
With
R/MISC. CIVIL APPLICATION NO. 2253 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 17517 of 2023
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HARSHADRAY CHAMPAKLAL SHAH & ORS.
Versus
SMT. SHAHMEENA HUSAIN OR HIS SUCCESSOR IN OFFICE , THE
STATE OF GUJARAT THROUGH PRINCIPAL SECRETARY & ORS.
=============================================
Appearance:
MS ASHLESHA M PATEL(6127) for the Applicant(s) No.
1,2,3,3.1,3.2,4,5,6,7,8
MR RITURAJ M MEENA(3224) for the Opponent(s) No. 3
MS NIRAL SARDA, AGP for the Opponent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 09/04/2025
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. The present applications have been filed seeking
initiation of the contempt proceedings against the respondent-
authorities for willful and deliberate defiance of the directions
issued by this Court.
2. Learned advocate Mr.Rituraj M. Meena, has tendered a
copy of the communication dated 08.04.2025 written by the
Chief Administrative Officer to the Chief Engineer along with
NEUTRAL CITATION
C/MCA/2228/2024 ORDER DATED: 09/04/2025
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the communication of even date written by the Section Officer
to the Chief Administrative Officer. The same are ordered to be
taken on record. He has submitted that the respondent-
authorities have decided to give benefits to the applicants as
directed by this Court within a period of two months.
3. Learned advocate Ms.Ashlesha M. Patel, appearing for
the applicants has submitted that the present applications may
be disposed of in terms of the statement made by the learned
advocate Mr.Meena, reserving liberty in favour of the
applicants to revive the present applications, in case, such
benefits, as directed by this Court, are not paid to the
applicants by filing a simple note before the Registry of this
Court.
4. Accordingly, the present applications are disposed of, on
the statement made by the learned advocate Mr.Meena,
appearing on behalf of the respondent No.3 - Chief
Administrative Officer.
5. We direct that the benefits arising out of the judgment
and order passed by this Court shall be paid to the applicants
within a period of two months. We further clarify that in case,
the benefits are not paid to the applicants, as directed by this
Court, it will be open for the present applicants to revive the
present applications by filing a simple note before the Registry
of this Court.
6. We further clarify that in case, the applicants are
constrained to revive the present applications, the costs of
NEUTRAL CITATION
C/MCA/2228/2024 ORDER DATED: 09/04/2025
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Rs.25,000/- shall be imposed upon the concerned erring
Officers.
7. Registry to place a copy of this order in each of the
connected matters.
Sd/-
(A. S. SUPEHIA, J)
Sd/-
(NISHA M. THAKORE,J)
MAHESH/127-129
