N SHIVANNA Vs. C G BETSURMATH

JUDGEMENT

(1.) THE complainants in these contempt petitions were petitioners in Writ petition Nos.35158-59/2009 (LA-UDA). The complainants' lands were acquired by Mysore Urban Development Authority (for short 'MUDA') for the purpose of forming layouts under the schemes formulated by the Authority.

(2.) THE complainants had sought for allotment of some sites in their favour and as per certain resolution that had been passed by the Authority earlier that having not been acceded to by the authority had approached the Court by filing writ petitions. This Court disposed of the writ petitions on 19.9.2011 quashing the rejectment of their request as per the endorsement issued in their favour and further issued directions as under:

(3.) COUNTER affidavit had been placed before this Court. Though no counter has been filed, a memo is placed before this Court on behalf of the accused person and it is submitted by Mr. T.P. Vivekananda, learned counsel appearing for the accused person that as per the official memorandum, endorsement dated 5.2.2013 and later corrigendum correcting the same on 12.2.2013, the complainants have been allotted sites and site measuring 40' X 60' is for a price of Rs.10,10,000.00, site measuring 30' x 40' is being allotted for a price of Rs.3,80,000.00 and site measuring 20' x 30' is being allotted for a price of Rs.1,36,000.00.