BHEEMARAYA Vs. P VASANTKUMAR

JUDGEMENT

(1.) CONTEMPT petition under Sections 11 and 12 of the Contempt of Courts Act. Complaint is that the order dated 5.9.2006 passed by this Court in W.P. 24222/05 and the directions issued therein have not been complied with by the respondent -accused. Assistant Commissioner, Yadgir, and the Land Aquisition Officer.

(2.) THE contempt petition is listed before this Court for orders on Misc. W.80863/09 seeking for condonation of delay in filing the contempt petition. The application seeking for condonation of delay is filed under Section 5 of the Limitation Act accompanied by the affidavit sworn to by the complainant. The explanation offered is that the complainant was making efforts to get relief at the level of the accused persons itself, by giving applications/ representations dated 8.11.2006, 28.7.2008, 23.8.2008, etc.

(3.) THE writ petition itself appears to have been disposed of at the stage of preliminary hearing by directing Sri. T.A. Ramachandraiah, Government Pleader, to take notice. The version of the complainant was that his lands bearing Survey Nos. 89/1, 90/1 and 90/4 measuring an extent of 3 acres 17 guntas, 2 acres 10 guntas and 33 guntas respectively situated in Shahpur Town, Gulbarga, were acquired for integrated Urban Development Project in the year 1984 and the Land Acquisition Officer had fixed compensation in the range of Rs. 4,500/ - to Rs. 6,000/ - per acre. It was further averred that some of the land owners being not satisfied with this amount of compensation, sought for reference to the Civil Court under Section 18 of Land Acquisition Act. The reference Court in terms of its judgment and award dated 17.6.1992, it appears, had enhanced the quantum of compensation to Rs. 78,750/ - per acre.