VIJAYKUMAR Vs. PREETAM

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of the order dtd. 8/11/2021 in WP No.76494/2013, wherein this Court passed following order:

(2.) This Court directed Belagavi Urban Development Authority to consider the representation of the petitioner/complainant acting on the resolution dtd. 19/11/2010 within a period of three months. Contempt petition was filed on 12/8/2022 and this Court directed issuance of notice to respondent No.1 on 20/3/2023 and notice was served on respondent No.1 on 12/6/2023.

(3.) Counter affidavit dtd. 1/7/2023 enclosing three documents was filed by the Commissioner of Belagavi Urban Development Authority. In the affidavit, it is stated that in terms of resolution dtd. 19/11/2010, proposal was forwarded to the government and the government by its Communication dtd. 31/3/2011 rejected the request of the complainant. But this Court subsequently, by order dtd. 8/11/2021 had specifically directed to consider representation of the petitioner in the light of resolution dtd. 19/11/2010. Further, affidavit states that the respondent/authority has preferred WA No.100175/2022. Annexure-R3, letter dtd. 18/8/2022 addressed to the complainant states that on the outcome of above stated writ appeal, appropriate order would be passed.