Smt Chandravathi Shetty vs Rajashekar Murthy
2022 Latest Caselaw 8997 Kant

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 16TH 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.249/2022 (CIVIL)

BETWEEN:

SMT. CHANDRAVATHI SHETTY
D/O LATE NAGAMMA SHEDTHI
AGED ABOUT 71 YEARS
R/O. NADOOR VILLAGE AND POST
BRAHMAVARA TALUK
UDUPI DISTRICT-576210
                                       ... COMPLAINANT

(BY SRI PRASAD HEGDE K.B., ADVOCATE)

AND:

1 . RAJASHEKAR MURTHY
    TAHASILDAR
    BRAHAMAVARA
    BRAHMAVARA TALUK
    UDUPI DISTRICT - 576 213.

2 . TIPPARAYA THORAVI
    ASSISTANT DIRECTOR OF LAND RECORDS
    OFFICE OF THE ADLR
    BRAHMAVARA
    BRAHMAVARA TALUK
    UDUPI DISTRICT-576 213
                                          ... ACCUSED
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3 . THE STATE OF KARNATAKA
    BY ITS PRINCIPAL SECRETARY
    REVENUE DEPARTMENT
    M.S. BUILDING
    BENGALURU - 560 001.
                                                 ..PROFORMA
                                                RESPONDENT

(BY SRI H.R. SHOWRI, AGA)


     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, BY THE COMPLAINANT,
PRAYING TO PUNISH THE ACCUSED FOR WILLFUL
DISOBEDIENCE OF THE ORDER DATED 29.09.2021 PASSED
BY THIS HON'BLE COURT IN W.P. NO.17632/2021 (KLR-RES).

     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 29.09.2021 passed in W.P.No.17632 of 2021

(KLR-RES).

2. Learned Additional Government Advocate

appearing for the accused submits that the compliance

affidavit has been filed in the Registry on 15.06.2022,

however, the same is not on record. Office shall trace the

same and place it on record. It is submitted that the order of

the writ Court has been fully complied.

3. Learned counsel for the complainant agrees that

the order passed by the writ Court has been complied.

4. As such, nothing remains to be decided in this

contempt petition. The contempt petition is dismissed. The

notice is discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM