Sri Maruthi vs State Of Karnataka
2022 Latest Caselaw 8581 Kant

                           -1-


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH 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. 459 OF 2022 (CIVIL)

BETWEEN:
SRI MARUTHI,
AGED ABOUT 30 YEARS,
S/O HANUMATHAIAH,
R/AT VADERAHALLI,
MATHAVALLI POST,
DASANPURA HOBLI,
BENGALURU NORTH TALUK,
BENGALURU - 560 162.
                                      ... COMPLAINANT
(BY SRI SAMPATH A., ADVOCATE)


AND:

1 . STATE OF KARNATAKA,
    REPRESENTED BY ITS
    PRINCIPAL SECRETARY,
    REVENUE DEPARTMENT,
    M.S. BUILDING,
    BENGALURU - 560 001.

2 . SRI J. MANJUNATH, IAS.,
    DEPUTY COMMISSIONER,
    BANGALORE URBAN DISTRICT,
    KANDAYA BHAVAN,
    K.G. ROAD,
    BENGALURU - 560 002.


                                            ... ACCUSED
(BY SRI VIJAYAKUMAR A. PATIL., AGA)
                                    -2-


     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, BY THE COMPLAINANT,
WHEREIN HE PRAYS THAT THE HON'BLE COURT MAY BE
PLEASED TO PUNISH THE ACCUSED FOR DISOBEDIENCE
TO THE ORDER DATED 09.02.2022 IN WP NO.2868/2022
PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE
COURT AND ETC.

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

                                  ORDER

This contempt petition arises out of the judgment and

order dated 09.02.2022 passed in W.P.No.2868/2022

whereby, a direction has been issued to the accused to take

action in accordance with law on the representations given

by the complainant, as expeditiously as possible, within two

months from the date of receipt of a copy of the order.

2. Learned Additional Government Advocate

appearing for the accused has filed counter affidavit. It is

stated that the order of the writ Court has been

substantially complied. The representations have been

decided vide endorsement dated 02.06.2022 which is

annexed as Annexure-R3. It is also stated that the alleged

encroachment has been removed.

3. In view of the above, we are satisfied that the

order of the writ Court has been complied, as such, the

contempt petition does not survive and it is dismissed. The

notice is discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS