Mahesh Gowda M vs Dr K Rakesh Kumar Ias
2022 Latest Caselaw 8583 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

               CCC NO.291/2022 (CIVIL)

BETWEEN:

MAHESH GOWDA M,
S/O LATE MOLLEGOWDA,
AGED ABOUT 44 YEARS,
MEMBER OF VIRUPAKSHIPURA GRAMAPANCHAYAT,
RESIDENT OF AMMALLI DODDI VILALGE,
CHANNAPATTANA TALUK,
RAMANAGARA DISTRICT - 562 138.
                                   ... COMPLAINANT

(BY SRI MANJEGOWDA D.S., ADVOCATE)

AND:

1 . DR. K. RAKESH KUMAR, IAS.,
    THE DEPUTY COMMISIONER,
    RAMANAGARA DISTRICT,
    RAMANAGARA - 562 159.

2 . C. MANJUNATH, KAS.,
    THE ASSISTANT COMMISSIONER,
    RAMANAGARA SUB-DIVISION,
    RAMANAGARA - 562 159.

3 . L. NAGESH, KAS.,
    THE TAHASHILDAR,
    CHANNAPATTANNA TALUK,
                            2



   CHANNAPATTANNA,
   RAMANAGARA DISTRICT - 562 160.

4 . T. SURESH,
    S/O LATE TAMMANNAGOWDA,
    AGED ABOUT 45 YEARS,
    THE PRESIDENT,
    VIRUPAKSHIPURA GRAMAPANCHAYAT,
    VIRUPAKSHIPURA,
    CHANNAATTANA TALUK,
    RAMANAGARA DISTRICT - 562 138.

5 . STATE OF KARNATAKA,
    REVENUE DEPARTMENT,
    REPRESENTED BY ITS
    PRINCIPAL SECRETARY,
    M.S.BUILDING,
    BANGALORE - 560 040.

                                           ... ACCUSED

(BY SRI VIJAYAKUMAR A.PATIL, AGA FOR R1 TO R3 & R5,
    A-4 IS DELETED AS PER THE ORDER DATED 22.04.2022)
                           ---

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, BY THE COMPLAINANT, WHEREIN
HE PRAYS THAT THE HON BLE COURT MAY BE PLEASED TO
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR THEIR WILLFUL AND DELIBERATE DISOBEDIENCE OF THE
ORDER DATED 25.09.2021 MADE BY THIS HON'BLE COURT IN
WP NO. 17215/2021 (GM-CC) (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 25.09.2021 passed in W.P.No.17215/2021

(GM-CC) wherein, the writ Court, while disposing of the writ

petition, has directed accused Nos.1 to 3 to consider or cause

to be considered complainant's representation within a period

of three months and in accordance with law, the complainant

shall be made known of the result of such consideration within

one week following.

3. The compliance affidavit has been filed by accused

No.2 stating therein that in compliance of the writ Court's

direction, the representation of the complainant has been

considered and vide endorsement dated 21.03.2022, a

detailed order has been passed. The said endorsement has

also been communicated to the complainant. The copy of the

endorsement dated 21.03.2022 is on record. Perusal of the

said endorsement indicates that the same has been passed in

compliance of the writ Court's direction.

4. In view of the above, we are satisfied that there is

no willful disobedience or non-compliance on the part of the

accused.

5. The contempt petition is dismissed. The notice is

discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM