- (1.) The writ petition has been preferred by the petitioners for alleged deliberate breach of trust in compliance of the order dated 16 th April, 2010 passed in W.P. (S) No.4565 of 2007 which is at annexure-1 to the memo of the petition.
(2.) Counsel for the petitioner submitted that the direction given by the Court in the order has not been complied with and therefore, the respondents are liable for contempt of Court.
(3.) Learned counsel for the opposite parties has filed a detailed counter affidavit wherein they have stated that they have already offered to the present petitioner two alternative plots as directed by this Court as stated herein above by the order dated 16 th April, 2010.;