N. G. KRISHNAMURTHY Vs. AJAY NAGABHUSHAN

JUDGEMENT

(1.) The learned counsel for the complainant attempted to submit that the respondents have willfully disobeyed the order of this Court dtd. 19/3/2018. As per the sequence of events stated by the complainant in the synopsis, it is clearly revealed that subsequent to the order of the learned Single Judge, the complainant submitted representation to the Bangalore Development Authority (BDA). On receipt of the said representation, the Authority found that there was mismatch in the RTCs and had sent a letter to the Revenue Department to rectify the same. The complainant has submitted various representations to the Authority to consider his case and comply with the order of the learned Single Judge. The latest representation is dtd. 22/2/2023.

(2.) Considering the fact that the Authorities were in the process of consideration of the representation but, for certain deficiencies they were unable to pass final orders, in our opinion, there is no wilful disobedience on the part of the authorities. As the latest representation is submitted to accused No.3 by the complainant on 22/2/2023, we dispose of the contempt petition with a direction to the Commissioner, Bangalore Development Authority to decide the representation dtd. 22/2/2023 as early as possible but, not later than eight weeks from the date of receipt of a copy of this order.

(3.) We permit the learned counsel for the complainant to communicate this order of the Court to accused No.3 - Commissioner, BDA.