Majidkhan Anarkhan Pathan vs Shri Manoj Kumar Ds (Ias) Additional ...
2025 Latest Caselaw 6520 Guj

Gujarat High Court

Majidkhan Anarkhan Pathan vs Shri Manoj Kumar Ds (Ias) Additional ... on 11 September, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                      NEUTRAL CITATION




                             C/MCA/1165/2025                            ORDER DATED: 11/09/2025

                                                                                                       undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1165 of 2025

                                    In R/SPECIAL CIVIL APPLICATION NO. 22661 of 2019
                      ================================================================
                                     MAJIDKHAN ANARKHAN PATHAN
                                                  Versus
                       SHRI MANOJ KUMAR DS (IAS) ADDITIONAL CHIEF SECRETARY & ORS.
                      ================================================================
                      Appearance:
                      IG JOSHI(8726) for the Applicant(s) No. 1
                      NOTICE SERVED BY DS for the Opponent(s) No. 1,2,3
                      ================================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                              Date : 11/09/2025
                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. The present application is filed by the applicant for following reliefs:-

"(a) Your Lordships may be pleased to prosecute and punish the respondents under the provisions of the Contempt of Court's Act, 1971, for committing Civil Contempt by willfully disobeying the judgment and order passed by this Hon'ble Court in Special Civil Application No.22661 of 2019 decided on 09.09.2022 (Annexure-A).

(b) Your Lordships be pleased to direct the respondents to purge the contempt, and implement the order dated 09.09.2022, passed by this Hon'ble Court before they seek any opportunity of being heard."

NEUTRAL CITATION

C/MCA/1165/2025 ORDER DATED: 11/09/2025

undefined

2. This Court had initially issued notice however pending the application, it appears that the order, compliance of which was prayed for was subject matter of challenge in Letters Patent Appeal No. 1009 of 2025 with cognate applications, which was filed by the State and by the order dated 12.08.2025 in the aforesaid LPA, the judgment and order dated 09.09.2022 in the writ petition stands quashed and set aside. Therefore, there is no question of now compliance of such order.

3. The application therefore, stands disposed of. A copy of the order is supplied to the Court, which is taken on record.

(A.Y. KOGJE, J)

(NSSG,J) SIDDHARTH