Sri Gururaj M Holla vs Sri M B Rajesh Gowda
2021 Latest Caselaw 5699 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 7TH DAY OF DECEMBER, 2021

                           PRESENT

            THE HON'BLE MR. JUSTICE B. VEERAPPA

                             AND

          THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

                  C.C.C. No.648/2021 (CIVIL)
BETWEEN:

1.     SRI GURURAJ M. HOLLA,
       S/O NARASIMHA HOLLA,
       AGED ABOUT 45 YEARS,
       R/AT NO.21, SHARADE, 9TH LINK MAIN ROAD,
       TATA NAGAR, KODIGEHALLI,
       BANGALORE-560092.

2.     SMT. RAMYA G.,
       W/O GURURAJ HOLLA,
       AGED ABOUT 40 YEARS,
       R/AT NO.21, SHARADE,
       9TH LINK MAIN ROAD,
       TATA NAGAR, KODIGEHALLI,
       BANGALORE-560092.
                                               ...COMPLAINANTS
(BY MS. ASHVINI PATIL, ADVOCATE FOR
SRI AJAY J. N. ADVOCATE)

AND:

SRI M. B. RAJESH GOWDA,
COMMISSIONER,
                                  2




BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
BENGALURU-560020.
                                                         ...ACCUSED

(BY SRI ACHAPPA P. B., ADVOCATE)

                                ****

     THIS    CCC   IS   FILED    UNDER       ARTICLE   215   OF   THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANTS,
PRAYING TO PUNISH THE ACCUSED FOR WILLFULLY DISOBEYING
AND BEING IN CONTEMPT OF THE ORDER OF THIS COURT DATED
11.12.2020 IN W.P.NO.51122/2019.


     THIS   CCC    COMING       ON     FOR    ORDERS    THIS      DAY,
B.VEERAPPA J., MADE THE FOLLOWING:


                          ORDER

Learned counsel for the complainant has filed a memo

dated 4.12.2021 stating that the contempt petition may be

dismissed as withdrawn in the light of the judgment passed by

the Division Bench of this Court in Writ Appeal No.1109/2021.

2. The memo dated 4.12.2021 is placed on record.

3. Accordingly, the contempt petition is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

Gss*