P. S. JAYADEVAPPA Vs. VANDITA SHARMA

JUDGEMENT

(1.) The complainants are before this Court with grievance that the respondent authorities failed to comply the order of this Court, as such they have been indulged in the act of disobedience of the order of this Court and action be initiated against them.

(2.) The bunch of petitions filed before this Court was decided by the order dtd. 3/8/2022. The learned Single Judge by referring to the grievance of this complainants namely the complainants were claiming compensation for acquisition of their lands for widening National Highway. The representation was submitted to the authorities particularly the National Highway Authorities. Inspite of submitting the representation, the respondent authorities paid no heed to the grievance of the complainants and the representation were pending before the authorities.

(3.) It was submitted before the learned Single Judge by learned Additional Government Advocate appearing for the respondents that if the complainants submitted all the relevant documents mentioned in its later representation dtd. 26/10/2021, the respondent authorities will consider the grievance of the complainants as early as possible. Accordingly, the learned Single Judge permitted the complainants to submit fresh representation to the respondent authorities in furtherance of its earlier letter dtd. 26/10/2021 along with all the relevant documents to the authorities for release of compensation amount in furtherance of acquisition proceedings initiated by the respondent authorities. If such representation is made within two weeks from the date of the order along with necessary documents, the same be considered within eight weeks.