M/S S L V Stone Crystals vs Smt Latha, I. A. S
2022 Latest Caselaw 8675 Kant

                          -1-


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JUNE, 2022

                       PRESENT

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

                          AND

       THE HON'BLE MR. JUSTICE C.M. POONACHA

            C.C.C NO. 386 OF 2022 (CIVIL)

BETWEEN:
M/S. S.L.V. STONE CRYSTALS,
SY. NO.125, (OLD SY. NO.43)
CHICKANAGAVALLI VILLAGE,
MANDIKAL HOBLI,
CHIKKABALLAPURA TALUK
CHIKKABALLAPURA DISTRICT - 562 103.
REPRESENTED BY ITS PROPRIETOR,
SRI DHANANJAYA R,
AGED 37 YEARS.
                                        ... COMPLAINANT

(BY SRI PRAKASH B.S., ADVOCATE)


AND:

1.     SMT. LATHA, I.A.S.,
       DEPUTY COMMISSIONER
       AND LICENSING AUTHORITY,
       THE DISTRICT STONE CRUSHER LICENSING AND
       REGULATION AUTHORITY,
       CHIKKABALLAPUR DISTRICT
       CHIKKABALLAPUR - 562 103.

2.     STATE OF KARNATAKA,
       REPRESENTED BY ITS SECRETARY,
       COMMERCE AND INDUSTRIES DEPARTMENT
       (MSME AND MINES)
       VIKASA SOUDHA,
       BENGALURU - 560 001.

                                            ... ACCUSED
(BY SRI S.S. MAHENDRA, AGA)
                              -2-


     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 AND 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/ALLEGED
CONTEMNORS FOR WILLFULLY AND DELIBERATELY DISOBEYING
THE DIRECTION OF THIS HON'BLE COURT VIDE JUDGEMENT
AND ORDER DATED 19.11.2021 PASSED IN AFOREMENTIONED
W.P.NO. 20436/2021 AND ETC.

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

                          ORDER

This contempt petition arises out of the judgment and

order dated 19.11.2021 passed in W.P.No.20436/2021

(GM-MM-S) whereby, the accused was directed to pass

consequential order in accordance with law within a period

of six weeks as per Rule 3(2) of the Karnataka Regulation

of Stone Crushers Rules, 2012 pursuant to certifying of

proposed place for establishing stone crusher and a

notification of safer zone having been issued.

2. Learned Additional Government Advocate

appearing for the accused makes a statement at the Bar

that in compliance of the writ Court's direction, vide order

dated 12.05.2022, license for stone crusher has been

issued. The copy of the license for stone crusher dated

12.05.2022 has been brought on record.

3. Learned counsel for the complainant/petitioner

submits that the order of the writ Court has been complied.

4. In view of the above, nothing survives in the

contempt petition and it is accordingly dismissed. The

notice is discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS