Rakhi Felix vs Rajesh Gowda M B
2021 Latest Caselaw 7177 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 23RD 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. 849/2021 (CIVIL)
BETWEEN :

RAKHI FELIX
D/O SRI FELIX
AGED ABOUT 48 YEARS
R/AT NO.8A, GARDEN HOMES
AGA ABBAS ALI ROAD
BANGALORE - 560042.                       ...COMPLAINANT

(BY SRI VIVEK N, ADVOCATE FOR
SRI RAHUL S REDDY, ADVOCATE)

AND :

RAJESH GOWDA M.B
THE COMMISSIONER, BDA
CHOUDAIAH ROAD
BANGALORE - 560020.                          ...ACCUSED
                             ***
        THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, BY THE COMPLAINANT, PRAYING TO
A) INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
AND PROSECUTE THE ACCUSED FOR HAVING VIOLATED THE
JUDGMENT       AND    DECREE     DATED   19.04.2014     IN
O.S.NO.25055/2013 PASSED BY THE XIII ADDITIONAL CITY
CIVIL JUDGE, MAYOHALL UNIT, BENGALURU VIDE ANNEXURE-A
                           -2-

AND   DEMOLISHED    THE   CONSTRUCTION    RAISED   BY   THE
COMPLAINANT ALONG WITH THE STRUCTURES EXISTED THERE
IN AND B) CONVICT THE ACCUSED AND AWARD DAMAGES OF
RS.50,00,000/- (RUPEES FIFTY LAKSH) TOWARDS THE LOSS
COST TO THE COMPLAINANT AND GRANT SUCH OTHER RELIEFS
THAT THIS HON'BLE COURT DEEMS FIT TO BE GRANTED
INCLUDING THE COST OF THE PROCEEDINGS.

      THIS CCC COMING ON FOR PRELIMINARY HEARING THIS
DAY, B.VEERAPPA J., PASSED THE FOLLOWING:

                          ORDER

Learned counsel for the complainant files a memo

dated 23.12.2021 seeking leave of the Court to withdraw

the present petition as not pressed.

Memo is placed on record.

In view of the memo, the petition is dismissed as not

pressed.

Sd/-

JUDGE

Sd/-

JUDGE MBM