Chaitanya Geo Surveys vs Sri Kumar Naik
2021 Latest Caselaw 2742 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 9TH DAY OF JULY, 2021

                         PRESENT

       THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                          AND

       THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ

              C.C.C. NO. 255 OF 2021 (CIVIL)

BETWEEN:

CHAITANYA GEO SURVEYS
SRI LAKSHMI NIVAS, 1ST FLOOR
D. NO.98b/37, SHANTHINAGAR
HOSPET-583 201
KARNATAKA
REPD. BY ITS MANAGING PARTNER
KALI PRASAD SB, AGED 49 YEARS
S/O LATE R.H.BHASKAR.
                                        ... COMPLAINANT
(BY SMT.RITU RAJESH, ADVOCATE FOR
 SMT.ANUPARNA BORDOLI, ADVOCATE)

AND:

1. SRI KUMAR NAIK
   PRINCIPAL SECRETARY
   DEPARTMENT OF COMMERCE
   AND INDUSTRIES
   (MINES, SSI & TEXTILES)
   1ST FLOR, VIKASA SOUDHA
   BENGALURU-560 001.

2. D.S.RAMESH
   DIRECTOR
   DEPARTMENT OF MINES
   & GEOLOGY
   KHANIJA BHAVAN
                         2


  RACE COURSE ROAD
  BENGALURU-560 001.

3. MAHAVEER
   DEPUTY DIRECTOR
   DEPARTMENT OF MINES & GEOLOGY
   GOVERNMENT OF KARNATAKA
   3RD FLOOR, PARWAZ PLAZA
   COLLEGE ROAD
   HOSAPETE-583 104.
                                       ... ACCUSED
4. STATE OF KARNATAKA
   THE PRINCIPAL SECRETARY
   DEPARTMENT OF COMMERCE
   AND INDUSTRIES
   (MINES, SSI & TEXTILES)
   1ST FLOR, VIKASA SOUDHA
   BENGALURU-560 001.
                      ... PRO FORMA RESPONDENT NO.4
(BY SHRI S.S.MAHENDRA, ADDITIONAL GOVERNMENT
ADVOCATE)
                      ---
     THIS C.C.C. IS FILED UNDER SECTIONS 11 AND 12
OF THE CONTEMPT OF COURTS ACT, 1971 PRAYING TO
HOLD THE ACCUSED GUILTY OF CONTEMPT OF COURT
FOR WILLFUL DISOBEDIENCE OF THE JUDGMENT OF THIS
HON'BLE COURT DATED 09.12.2020 MADE IN WP.
NO.10392/2020 AND FURTHER BE PLEASED TO PUNISH
THE ACCUSED HEREIN WITH IMPRISONMENT OF SIX
MONTHS IN ACCORDANCE WITH THE PROVISIONS OF THE
CONTEMPT OF COURTS ACT, 1971 AND FURTHER BE
PLEASED TO DIRECT THE ACCUSED TO COMPLY THE
JUDGMENT OF THIS HON'BLE COURT DATED 09. 12.2020
MADE IN WP. NO.10392/2020, AND ETC.

     THIS C.C.C. COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCING THIS DAY, CHIEF JUSTICE MADE
THE FOLLOWING:
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                        ORDER

The learned counsel appearing for the

complainant states that in view of what is stated in

the affidavit of Shri K.A.Mahaveera on 8th July,

2021 and the order annexed thereto, there is a

substantial compliance of the order of which breach

is alleged.

2. In view of this submission, the contempt

petition is disposed of. The pending interlocutory

application does not survive for consideration and it

is accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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