Sri Karunodaya vs Mahesh Kumar K M
2022 Latest Caselaw 11543 Kant

                           1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF AUGUST 2022

                      PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

                C.C.C. NO.556 OF 2022

BETWEEN:

SRI. KARUNODAYA
S/O MUNISHAMAPPA
AGED 56 YEARS
R/O THIRUMALASHETTIHALLY VILLAGE
ANUGONDANAHALLI HOBLI
HOSAKOTE TALUK 562 114
BENGALURU RURAL DISTRICT.
                                        ... COMPLAINANT

(BY MR. DEEPAK, ADV., FOR
    MR. KESHAVA BHAT A, ADV.,)

AND:

1.    MAHESH KUMAR K.M.
      TAHASILDAR
      HOSAKOTE TALUK 572114
      HOSAKOTE
      BENGALURU RURAL DISTRICT.

2.    THE STATE OF KARNATAKA
      BY ITS SECRETARY TO GOVERNMENT
      REVENUE DEPARTMENT
      M.S. BUILDING
                            2



    DR. AMBEDKAR VEEDHI
    BENGALURU - 560001.
                                            ... ACCUSED

(BY MRS. NAMITHA MAHESH B.G., AGA FOR R2)
                       ---

     THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, PRAYING TO PUNISH THE
ACCUSED FOR DELIBERATE DISOBEDIENCE OF THE
ORDER OF THIS HON'BLE COURT DATED 30.11.2021 IN W.A.
NO.3848/2019 (KLR-RR/SUR) VIDE ANNEXURE-A.

     THIS CCC COMING ON FOR ORDERS, THIS DAY,
ACTING CHIEF JUSTICE MADE THE FOLLOWING:

                          ORDER

This petition has been filed for non-compliance

of the directions contained in the judgment dated

30.11.2021 passed in W.A. No.3848/2019.

The learned Additional Government Advocate

has filed an affidavit in which it has been stated that

suitable action in accordance with law on the

application submitted by the complainant, has been

taken.

2. On perusal of paragraphs 5, 6 and 7 of the

counter affidavit filed on behalf of the respondents, we

are not inclined to proceed further with the contempt

proceedings.

However, liberty is reserved to the complainant

to take action in accordance with law, if so advised.

With the aforesaid liberty, the petition is

disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

RV