MUNIRAJU Vs. MANJUNATHA PRASAD

JUDGEMENT

(1.) The present contempt petition is filed alleging disobedience of the order dtd. 20/12/2019 passed by the learned Single Judge in W.P.Nos.39486-487/2016 directing the State Government to give effect to the order dtd. 30/5/2016 by providing land in the survey numbers mentioned therein, in accordance with law as expeditiously as possible and in any event, within six months from the date of receipt of a copy of the order.

(2.) Sri Kiran Kumar, learned High Court Government Pleader has filed the compliance affidavit of the Tahsildar, Ramanagara Taluk, wherein at paragraphs 3, 4 & 5, it is specifically stated as under:

(3.) None appears for the complainant.