Sri.K.S.Sathya Narayana vs Sri.M.B.Rajesh Gowda, I.A.S.
2021 Latest Caselaw 2750 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. 384 OF 2021 (CIVIL)

BETWEEN:
SRI K.S.SATHYA NARAYANA
S/O LATE K.SHIVARAMAIAH
AGED ABOUT 65 YEARS
RESIDING AT NO.2, 80 FEET ROAD
J.P.ROAD, GIRINAGAR 2ND PHASE
BENGALURU-560 085.
                                  ... COMPLAINANT
(BY SHRI B.V.SHANKARA NARAYANA RAO, ADVOCATE)

AND:

SRI M.B.RAJESH GOWDA, I.A.S.,
COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARA PARK WEST
BENGALURU-560 020.
                                               ... ACCUSED
(BY SHRI G.LAKSHMEESH RAO, ADVOCATE)
                            ---
      THIS C.C.C. IS FILED UNDER SECTIONS 11 AND 12
OF THE CONTEMPT OF COURTS ACT, 1971 PRAYING TO
SET ASIDE THE ORDER/JUDGMENT DATED 04.03.2020
PASSED IN W.P. NO.14388/2019 AND ALLOW THE WRIT
PETITION IN THE INTEREST OF JUSTICE AND EQUITY, AND
ETC.
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     THIS C.C.C. COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCING THIS DAY, CHIEF JUSTICE MADE
THE FOLLOWING:

                         ORDER

The learned counsel appearing for the

complainant states that this petition may be

disposed of in terms of the order dated 5th July,

2021 passed in CCC. No.328 of 2021 by reserving

the same liberties which were reserved under the

said order.

2. Accordingly, this petition is disposed of in

terms of the order dated 5th July, 2021 CCC.

No.328 of 2021.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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