BALASAHEB Vs. T.K. ANIL KUMAR

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of the order dtd. 31/8/2021 in W.P.No.102732/2021 wherein this Court passed order directing the respondents to address the grievance of the petitioner, consider and pass appropriate order/take appropriate steps pursuant to representation submitted by the petitioner keeping in mind the communication dtd. 22/12/2020 and 12/2/2021 in accordance with law.

(2.) On issuance of notice the accused have been represented. Sri Chetan Munnolli, learned counsel for accused No.2 submits Commissioner, City Corporation, Belagavi, has filed affidavit dtd. 6/7/2023 enclosing Government Order dtd. 18/9/2022 as document No.2, wherein the Government granted permission to initiate acquisition proceedings in terms of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and to pay compensation from the City Corporation, Belagavi.

(3.) Learned Government Advocate for the accused files affidavit of the Assistant Commissioner, Belagavi, though he is not a party, wherein the Assistant Commissioner has undertaken to complete the acquisition proceedings and pass award within a period of six months. Paragraph 4 of the affidavit of Assistant Commissioner reads as follows :-