AI Structured Summary
Not yet generated for this judgment
Judgment
On 09.01.2018, the learned Additional Advocate General Shri. A.G.Shivanna, had submitted to this Court that he will keep the concerned
officer present before the Court to find permanent solution to this litigation which is pending for long time. True to his undertaking, he has placed
the Deputy Commissioner, Bengaluru, before the Court. The Deputy Commissioner would admit that the petitioners are entitled to allotment of 1
acre 06 guntas of land in place of land which was earlier granted to him which is utilized by the Government for the public purpose. It is stated that
earlier an order was passed in the year 2003 undertaking that the Government is willing to allot land to an extent of 1 acre 06 guntas in Survey
No.64 of Kattugollahalli village, Bidarahalli Hobli, Bangalore East Taluk. The Deputy Commissioner would submit that the said offer by the
Government is still open, though in the earlier order, it was said around 1 acre 06 guntas, what is available in that place is 1 acre, which the
Government is willing to allot in favour of the petitioners.
Learned Senior counsel Shri. D.Nanjunda Reddy, for Shri. Srihari A.V., appearing on behalf of the petitioners would submit that, his clients are
agreeable to accept the same.
Placing the submission of both the Deputy Commissioner as well as the learned Senior Counsel for the petitioners, these petitions are disposed
of, with a clear direction to the Government for issuance of allotment letter to the petitioners with reference to aforesaid land within one week from
today.
It is also made clear that within six months, all the related work i.e. phoding, durasti work and issuing mutation entry with reference to the said
transfer should be completed.
It is needless to say that any lapse in completion of the same within six months from this day, would entitle the petitioners to reopen the contempt
petition filed earlier.
Accordingly, these writ petitions are disposed of.
In view of the disposal of writ petitions, I.A.No.1/2016 filed seeking for direction does not survive for consideration.