MANJULABEN CHAMPAKLAL THAKKAR Vs. VIMALKUMAR K JOSHI

JUDGEMENT

(1.) This contempt proceedings have been initiated for alleged willful disobedience of the order dtd. 13/7/2021 passed in Special Civil Application No.9514 of 2021, which is to the following effect:

(2.) In the light of the aforesaid order, it would be apt and appropriate to take note of the order dtd. 12/9/2019 passed in Special Civil Application No. 8734 of 2019 and it reads:

(3.) A plain reading of the above orders would indicate that the respondent authorities were required to re-compute the compensation by adopting the multiplier with Factor 2 and applying all other statutory benefits including solatium under Sec. 30(1) and interest under Sec. 30(3) of 2013 Act by determining the same and paying such compensation with interest as prayed for.