Sri Anil Kumar T vs Sri Shivashankar K G
2022 Latest Caselaw 8678 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. 260 OF 2022 (CIVIL)

BETWEEN:
SRI ANIL KUMAR T
S/O ANJINAPPA,
AGED ABOUT 36 YEARS,
RESIDING AT OLD NO.1690,
NEW NO.234, CHAITHANYANAGARA,
WARD NO.02,
DODDABALLAPURA TOWN,
BENGALURU RURAL DISTRICT - 561 203.
                                             ... COMPLAINANT

(BY SRI KUMBAR VASANT FAKEERAPPA, ADVOCATE)


AND:

1.     SRI SHIVASHANKAR K.G.
       FATHER NAME NOT KNOWN
       AGED NOT KNOWN TO COMPLAINANT
       WORKING AS COMMISSIONER,
       CITY MUNICIPAL COUNCIL,
       DODDABALLAPURA TOWN,
       BENGALURU RURAL DISTRICT - 561 203.

2.     STATE OF KARNATAKA,
       REPRESENTED BY PRINCIPAL SECRETARY,
       DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT,
       VIKAS SOUDHA,
       DR. AMBEDKAR VEEDHI,
       BENGALURU - 560 001.

                                                 ... ACCUSED
(BY SRINIVASA K.N., ADVOCATE FOR R-1)
                            ---
                                 -2-


     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS 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 PUNISH
THE ACCUSED NO.1 FOR COMMITTING WILLFUL DISOBEDIENCE
OF JUDGEMENT/ORDER DATED 27.05.2021 PASSED IN WP
NO.8264/2021 (LB-RES) AND ETC.

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

                            ORDER

This contempt petition arises out of the judgment and

order dated 27.05.2021 passed in W.P.No.8264/2021

(LB-RES) whereby, a direction was issued by the writ Court

to consider and decide the representation of the

complainant/petitioner within eight weeks from the date of

receipt of copy of the order.

2. The compliance affidavit has been filed by the

accused/respondent enclosing the endorsement dated

13.04.2022 whereby, the representation of the

complainant/petitioner in compliance of the Court's order

has been considered and decided.

3. In view of the above, nothing remains to be

complied. The contempt petition is accordingly dismissed.

The notice is discharged.

4. Liberty is given to the complainant/petitioner to

challenge the endorsement dated 13.04.2022 in case he

feels so aggrieved.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS