DINESH MEHTA,J. - (1.) It was contended by learned counsel for the petitioner that the respondents have flouted the order dated 11.07.2019, passed by this Court and turned down petitioner's request of recording its land in their (RIICO's) record in the guise of pending litigation before the Gujarat and Bombay High Court.
(2.) Learned counsel invited Court's attention towards the order passed by this Court so also the order passed by Debt Recovery Tribunal (DRT) (Annex.9 of the writ petition) and pointed out that before the DRT, the RIICO had clearly stated that Enforcement Directorate has given a clean chit. According to Mr. Bhoot, had there been any other impediment in recording the land in petitioner's name, they ought to have brought the same to the notice of the DRT.
(3.) According to learned counsel the action of RIICO in taking shelter of pending litigation is nothing but an attempt to ensure that the order passed by this Court and DRT are not complied with.;