VICE CHAIRMAN HUDA Vs. DIAMOND HILLS WELFARE ASSOCIATION

JUDGEMENT

(1.) Both these matters being interconnected were heard together and are being disposed by this common Judgment.

(2.) . Review Petition No. 600 of 2002 is filed by Smt. Lakshmi Parthasarathy, Vice-Chairman, Hyderabad Urban Development Authority, Hyderabad (hereinafter referred to as review petitioner) seeking review of the orders of this Court dated 17-4-2002 dismissing the Contempt Appeal No. 7 of 2002 filed against the order of a learned Single Judge dated 21-2-2002 in Contempt Case No. 1002 of 2001 holding that she was guilty of contempt and directing compliance with the directions issued in W.P.No.26192 of 1998 dated 11-11-1998 and the directions issued in CC.No.1289 of 1999.

(3.) L.P.A.No.179/02 is filed against the directions issued in C.C.No.1002 of 2001 directing the review petitioner to consider the grant of layout to the respondent- association without reference to the urban land ceiling clearance and title and to release the layout within a period of two months from the date of receipt of the order.