Sri. Chandrashekar vs Sri.D S Ramesh
2022 Latest Caselaw 8582 Kant

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 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

               CCC NO.327/2022 (CIVIL)
BETWEEN:

SRI. CHANDRASHEKAR,
S/O LATE RAMANNA,
AGED 39 YEARS,
R/AT No. 205, LIG - 3, 9TH BLOCK,
SURYANAGARA 1ST PHASE,
CHANDAPURA CIRCLE, ANEKAL TALUK
BENGALURU - 560 099.                       ... COMPLAINANT

(BY SRI CHANDRAKANTH R. PATEL, ADVOCATE)

AND:

SRI D.S. RAMESH,
AGED MAJOR,
HOUSING COMMISSIONER,
KARNATAKA HOUSING BOARD,
CAUVERY BHAVANA, K.G. ROAD,
BENGALURU - 560 009.                           ... ACCUSED

(BY SRI H.L. PRADEEP KUMAR, ADVOCATE)

     THIS CCC IS FILED UNDER SECTION CCC 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
WHEREIN HE PRAYS THAT THE HON'BLE COURT MAY BE PLEASED
TO INITIATE CONTEMPT ACTON BY FRAMING THE CHARGE
AGAINST THE ACCUSED FOR WILLFUL DISOBEDIENCE AND
COMMITTING CONTEMPT OF THE COURT ORDER DATED 22.07.2021
IN WP NO.13019/2021 (LA-RES) AT ANNEXURE-A AND ETC.

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

Heard.

2. This contempt petition arises out of the judgment

and order dated 22.07.2021 passed in W.P.No.13019/2021

(LB-RES) whereby, the accused-Karnataka Housing Board was

directed to consider the representations of the complainant

and pass appropriate orders in accordance with law.

3. The affidavit of compliance has been filed by the

accused enclosing the endorsement dated 17.05.2022.

Perusal of the same indicates that the representation of the

complainant with respect to his request for allotment of site

No.1935, MIJ-I, Surya Nagar, 1st Stage has been considered

and a detailed order has been passed.

4. Learned counsel for the complainant submits that

all the representations related to the same cause as has been

referred in the endorsement dated 17.05.2022.

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

accused has complied the writ Court's directions.

6. The contempt petition does not survive. It is

accordingly dismissed. The notice is discharged.

7. In case the complainant is aggrieved by the

endorsement dated 17.05.2022, he is at liberty to challenge

the same before the appropriate forum.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM