G.S.VIVEKANANDA Vs. KRISHNAMURTY

JUDGEMENT

(1.) This contempt petition is filed alleging willful disobedience of the order dtd. 10/8/2021 passed by the learned Single Judge in R.S.A.No.1348/2020.

(2.) Heard the learned counsel for the complainant and the learned counsel for the accused-City Urban Development Authority.

(3.) The learned counsel for the complainant submits that though the learned Single Judge has directed the accused to measure the land and collect the value of excess land available in between Site Nos.57 and 46 from the complainant and one Sri B.G.Nagesh equally and to demarcate their respective sites, the accused failed to comply with the same. He further submits that the complainant has also made a representation dtd. 6/9/2021 for allotment of residential site bearing No.A-57 measuring 50' x 90' at CUDA Layout, Kalyanagar, Chikkamagalur, however, the accused did not pay any heed to the said representation.