M.D. MEGHARAJA Vs. KRISHNA REDDY

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 20/12/2019 passed in W.P.No.52517/2019.

(2.) Smt.Namitha Mahesh B.G., learned Additional Government Advocate points out that in compliance of the aforesaid directions, the final notice dtd. 22/11/2019 issued to the complainant was treated as show cause notice and thereafter, the complainant was granted opportunity to file reply. It is further submitted that after considering the reply filed by the complainant, a final notification under Sec. 19 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013 has been issued and an award has already passed on 11/10/2021. The aforesaid submissions which are stated in the counter affidavit, are taken on record.

(3.) In the absence of any willful disobedience of the directions contained in the order dtd. 20/12/2019, we are not inclined to proceed further with the contempt petition. However, liberty is reserved to the complainant to take recourse to such remedy as may be available to him in law in case his grievance still subsists.