Jyothi Veerapaneni vs Sri Durgappa
2021 Latest Caselaw 282 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

         DATED THIS THE 6TH DAY OF JANUARY, 2021

                          PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                              AND

     THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

              C.C.C.No.100184/2020 (CIVIL)

BETWEEN:

JYOTHI VEERAPANENI,
W/O RAJESH VEERAPANENI,
AGED ABOUT 46 YEARS,
R/AT BEHIND INDIAN NURSING COLLEGE,
TILAK NAGAR, CANTONMENT,
BALLARI-583103.                       .... COMPLAINANT

(BY SHRI.K.RAGHAVENDRA RAO AND
    SMT.VIDYA IYER, ADVOCATES)

AND:

1.     SRI DURGAPPA,
       AGED ABOUT 48 YEARS,
       ASSISTANT DIRECTOR OF LAND RECORDS,
       BALLARI, BALLARI TALUK,
       BALLARI DISTRICT -583101.

2.     SRI NAGRAJ,
       AGED ABOUT 38 YEARS,
       TAHSILDAR, BALLARI,
       BALLARI TALUK,
       BALLARI DISTRICT.                     .... ACCUSED

(BY SMT.K.VIDYAVATHI, AAG FOR R1 AND R2
         ALONG WITH
     SHRI.V.S.KULKARNI, HCGP)
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     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W ARTICLE 215 OF THE
CONSITUTION OF INDIA, 1950, PRAYING THIS HON'BLE COURT
TO PUNISH THE ACCUSED FOR WILLFUL DISOBEDIENCE OF THE
JUDGMENT AND ORDER PASSED BY THIS HON'BLE COURT IN
W.P.No.114484/2019 (KLR-RR/SUR) DATED 06.12.2012 FOUND
AT ANNEXURE-B AND ETC.,

     THIS CCC COMING ON FOR PRELIMINARY HEARING, THIS
DAY, G.NARENDAR J., MADE THE FOLLOWING:

                              ORDER

Learned counsel for the complainant files a memo praying

leave to withdraw the contempt petition and submits that in the

light of the fact that the matter has now been referred to the

Tahsildar in view of the variations in the sketch and the entries in

the Aakarbandh and the record of rights and as the same

requires to be adjudicated by the Tahsildar and the Tahsildar

having taken cognizance of the same, the matter may be given a

quietus for the present. Hence, the learned counsel prays leave

to withdraw the petition with liberty to approach this Court in the

event, if the need arises.

Memo is taken on record.

Learned Additional Advocate General would also submit, on

instructions, that the matter is now seized by the Tahsildar and

the work would be completed as expeditiously as possible.

The said submission is also placed on record.

Contempt petition is disposed of as withdrawn with liberty

as prayed for.

Sd/-

JUDGE

Sd/-

JUDGE

Jm/-