CONCEICAO ANDRADE Vs. RAJESH NAIK

JUDGEMENT

(1.) THIS contempt petition has been filed by the petitioners for violation of an order dated 2nd July, 2001 passed by the Division Bench of this Court in Writ Petition No. 124/2001. It appears that the grievance of the petitioners pertains to the illegal development activity undertaken by the respondent No. 8. The petition was disposed off and the rule was discharged with the following direction :

(2.) IT appears that in pursuance of this order, a notice was issued by the respondent No. 1, through its Member Secretary. The said notice was issued on 20. 9. 01 and the notice mentioned illegal development as under :