Ms Swati Rajiv Goswami vs Mr. Premvir Singh, The Commissioner Of ...
2025 Latest Caselaw 3128 Guj

Gujarat High Court

Ms Swati Rajiv Goswami vs Mr. Premvir Singh, The Commissioner Of ... on 17 February, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                               NEUTRAL CITATION




                             C/MCA/907/2023                                    ORDER DATED: 17/02/2025

                                                                                                               undefined




                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 907 of
                                                   2023
                             In R/SPECIAL CIVIL APPLICATION NO. 11826 of 2020
                      =============================================
                                        MS SWATI RAJIV GOSWAMI
                                                Versus
                      MR. PREMVIR SINGH, THE COMMISSIONER OF POLICE, AHMEDABAD
                      =============================================
                      Appearance:
                      MR B S SOPARKAR(6851) for the Applicant(s) No. 1
                      MS SHRUTI R. DHRUVE, AGP for the Opponent(s) No. 1
                      =============================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MS. JUSTICE GITA GOPI

                                                       Date : 17/02/2025

                                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. The present application has been filed under the Contempt of Courts Act, 1971 against the opponent herein for initiation of the contempt proceedings for willful and deliberate disobedience of the judgment and orders of this Court.

2. In the first half session, when the matter is taken up for hearing, learned advocate Mr.B. S. Soparkar, appearing for the applicant has categorically made a statement that there was substantial compliance with the directions issued by this Court for uploading laws and only the direction, which remains with regard to compliance of uploading the information under Section 4 of the Right to Information Act, 2005.

3. When the matter is taken up in the second half session, learned Assistant Government Pleader, on the website, has

NEUTRAL CITATION

C/MCA/907/2023 ORDER DATED: 17/02/2025

undefined

pointed out before us that the said direction is also complied with.

4. When such fact was pointed out to the learned advocate Mr.Soparkar, he has submitted that there are other laws, which are required to be uploaded on the website, apart from what has already been uploaded.

5. We find that numerous laws are uploaded by the State authorities on its website including as per the requirements of Section 4 of the Right to Information Act, 2005. If any law remains to be uploaded, it will be open for the applicant to file appropriate application before the respondent-authority.

6. Accordingly, we do not find any willful and deliberate disobedience of the judgment and orders and directions issued by this Court, which would invite to initiate a contempt proceedings under the Contempt of Courts Act, 1971.

7. With these observations, the present application stands disposed of accordingly.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(GITA GOPI,J) MAHESH/44