- (1.) This case has a chequered history. It is alleged that despite orders of this Court in Civil Misc. Petition No.5513 of 1972 in Civil Appeal No.514 of 1971 dated 30th August, 1972, (about 35 years ago) there has been a willful disobedience and defiance of the order of this Court. It is further alleged that there is also non- compliance of order dated 5th December, 2005 passed by this Court in SLP (C) No.24199 of 2005.
(2.) Brief facts which are relevant to dispose of this contempt application are recapitulated as under:- The applicants M/s YS Setty & Sons were the owners of land admeasuring 20 acres and 3 guntas which was acquired by the State of Karnataka on 19.1.1961 under the Land Acquisition Act. The disputed land bearing Survey No.76/2 measuring 2 acres and 5 guntas being part of the total land.
(3.) The applicants filed several representations in the year 1962-63 before the Government of Karnataka for recovery of only 2 acres 5 guntas in survey no.76/2 in favour of YS Setty & Sons out of the total land acquired by the contemnor. On 15.5.1962, the applicants M/s Y.S. Setty & Sons received compensation of land. An appeal was filed before the High Court seeking enhancement of compensation. The High Court allowed the appeal in part. The Special Land Acquisition Officer challenged the order of the High Court before this Court by way of a special leave petition.;