GOVINDAMMA W/O. G DEVARAJA NAIDU Vs. SRI. BHARATHALAL MEENA, COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY BANGALORE, SRI M.K. SHANKRALINGE GOUDA COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE, N.R. SQUARE. BANGALORE, SRI. PUTTASWAMY GOWDA THE

JUDGEMENT

(1.) THIS contempt petition is in the second round of contempt proceedings arising out of an order passed in the second round writ litigation in the sense that the second round of the order parsed by this court, was in a review petition 254/2009 filed by the Commissioner, Bangalore Development Authority Bangalore as per order dated 29.10.2009.

(2.) THE first order in respect of which the contempt proceedings had been initiated before this Court in Writ Petition No.4195/2008 by the petitioners/allottees of sites in Yediyur Nagasandra Slum, Banashankari 2nd Stage, the grievance of the petitioners/allottees is that the Bangalore Development. Authority has not laid out necessary roads and protected civic amenity area, which has resulted in the following order of this Court on 24.06.2008 as under:

(3.) IT is thereafter the present contempt petition complaining that still the authorities, particularly, the Officials of the Bangalore Development Authority as well the Bruhat Bangalore Mahanagara Palike are inactive,having indulged in blaming one another and it has become inevitable to approach this Court again seeking the following reliefs;.