DIAMOND HILLS WELFARE ASSOCIATION Vs. LAKSHMI PARTHASARATHY

JUDGEMENT

(1.) The Contempt Case is filed alleging violation of directions issued by this Court in Writ Petition No.26192 of 1998 dated 11-11-1998 and the directions issued in Contempt Case No.1289 of 1999 dated 28-3-2000.

(2.) The matter has a chequered history.

(3.) The members of the Diamond Hills Welfare Association filed a Writ Petition for direction to the respondents to release the lay out in S.Nos.48 to 52 and 53(p) in Gachibowli village, Sherilingampally Municipality, Ranga Reddy District as per the directions issued by the Government in Memo No.3283/l(l)/89-3 M.A. dated 31-12-1990. The said Writ Petition was disposed of on 11-11-1998 with the following directions: