Smt M K Taradevi vs Sri. Tushar Giri Nath
2022 Latest Caselaw 8497 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 09TH DAY OF JUNE, 2022

                      PRESENT

THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                        AND

       THE HON'BLE MR.JUSTICE ASHOK S.KINAGI

            C.C.C NO. 137 OF 2022 (CIVIL)


BETWEEN:
SMT. M.K. TARADEVI,
W/O LATE SHANKARLINGEGOWDA,
AGED ÀBOUT 64 YEARS,
R/AT BILVAPATREDODDI,
SATANURU HOBLI,
KANAKAPURA TALUK,
RAMANAGARA DISTRICT - 562 160.

                                      ... COMPLAINANT

(BY SMT. MANASI SHARMA, ADVOCATE FOR
SRI NITIN RAMESH, ADVOCATE)


AND:


1.   SRI. TUSHAR GIRI NATH,
     AGED MAJOR,
     SECRETARY,
     THE STATE OF KARNATAKA,
     DEPARTMENT OF REVENUE,
     M.S. BUILDING,
     BENGALURU - 560 001.

2.   DR. K. RAKESH KUMAR,
     AGED MAJOR,
     THE DEPUTY COMMISSIONER,
     RAMANAGARA DISTRICT - 562 159.
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3.   SRI MOHAMMED IKRAMULLA SHARIFF,
     AGED MAJOR,
     CHIEF EXECUTIVE OFFICER,
     RAMANAGRA ZILLA PANCHAYATI,
     RAMANAGARA - 562 159.

4.   SRI KRISHNA KUMAR,
     AGED MAJOR,
     THE SPECIAL LAND ACQUISITION OFFICER,
     RAMANAGARA DISTRICT - 562 159.

5.   SRI VISHWANATH,
     AGED MAJOR,
     THE TAHSILDAR,
     KANAKAPURA TALUK,
     RAMANAGARA DISTRICT - 562 117.

6.   THE STATE OF KARNATAKA,
     REPRESENTED BY PRINCIPAL SECRETARY,
     REVENUE DEPARTMENT,
     M.S. BUILDING,
     BANGALORE - 560 001.


                                           ... ACCUSED
(BY SRI H.R. SHOWRI, AGA)
                            ---
     THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURT ACT, BY THE COMPLAINANT,
WHEREIN SHE PRAYS THAT THIS HON'BLE COURT MAY BE
PLEASED TO PROSECUTE THE ACCUSED FOR HAVING
COMMITTED ACTS PUNISHABLE UNDER THE CONTEMPT OF
COURTS ACT AND DIRECT THE ACCUSED TO IMPLEMENT
THE ORDER PASSED BY THE SINGLE JUDGE IN WP No.
22462/2019 DATED 22.03.2021 AT ANNEXURE-A AND ETC.

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

Learned counsel for the complainant submits that she

has filed a memo for retirement. The same is accepted.

2. Learned Additional Government Advocate

appearing for the accused, on the other hand, submits that

this contempt petition arises out of the judgment and order

dated 22.03.2021 passed in W.P.No.22462/2019 (LA-RES).

It is submitted that subsequently, the learned Single Judge

has been pleased to recall the impugned order dated

22.03.2021 vide order dated 06.06.2022.

3. In view of the above, this contempt petition

does not survive and it is accordingly dismissed. The notice

is discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS