N K MANJULA Vs. ASHOK KUMAR MANNOLI

JUDGEMENT

(1.) THESE contempt petitions said to be by the petitioners in writ petition Nos.7299-7314 of 2010 & 7486-7491/2010, are on the premise that inspite of the complainants having given representation to the Commissioner, Bangalore Development Authority, seeking for regularization of their unauthorized occupation, no orders have been passed so far and therefore the accused persons have committed contempt.

(2.) CONTEMPT petitions had been presented with good number of defects and as the contempt petitions were not set right, registry had listed the matter before the court for non compliance of office objections etc.

(3.) THE other defects having not been removed, it was again listed before the court on 2.1.2013 on which day two more weeks were given and the matter was listed on 28.01.2013 where one more week time was given for compliance. It is yet again the same position and in this background it was listed before the court today.