Smt. M.V Rajamma W/O Late Shri ... vs The Commissioner Of Excise
2022 Latest Caselaw 9374 Kant

                                                       -1-




                                                                   CCC No. 100053 of 2022


                                     IN THE HIGH COURT OF KARNATAKA,
                                              DHARWAD BENCH

                                   DATED THIS THE 22ND DAY OF JUNE, 2022

                                                   PRESENT

                              THE HON'BLE MR JUSTICE KRISHNA S.DIXIT

                                                      AND

                               THE HON'BLE MR JUSTICE P.KRISHNA BHAT

                                      CCC NO. 100053 OF 2022 (CIVIL)

                              BETWEEN:

                                    SMT. M.V.RAJAMMA,
                                    W/O LATE SHRI SURESH VADAKANNAVAR,
                                    AGE 72 YEARS, R/A. D.NO. 2162,
                                    KODAGINA MUTT ROAD,
                                    2ND CROSS, BASAVESHWAR NAGAR,
                                    K.R.MOHALLA, MYSORE.

                                                                     ... COMPLAINANT

                              (BY SRI. SHIVARAJ C.BELLAKKI, ADVOCATE)

                              AND:

                              1.    DR. S. RAVISHANKAR,
                                    THE COMMISSIONER OF EXCISE,
                                    VAKKALIGARA HOSTEL BUILDING,
                                    HUDSON CIRCLE,
                                    BANGALORE.
           Digitally signed
           by ROHAN
           HADIMANI T
ROHAN
HADIMANI
T
           Location:
           DHARWAD
           Date:
                              2.    VANAJAKSHI,
                                    THE DEPUTY COMMISSIONER OF EXCISE,
           2022.06.23
           12:01:28
           +0530


                                    UTTAR KANNADA, KARWAR.
                                   -2-




                                              CCC No. 100053 of 2022




3.    K. GOPALAIAH,
      THE STATE OF KARNATAKA
      REPRESENTED BY ITS SECRETARY
      EXCISE DEPARTMENT,
      KARNATAKA STATE GOVERNMENT,
      M.S.BUILDING,
      BENGALURU-01.

                                                      ... ACCUSED
(BY SMT. K. VIDYAVATHI, AAG FOR
 SRI. PRASHANTH MOGALI, HCGP FOR A3;
 A1 SERVED)


       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215
OF    CONSTITUTION      OF    INDIA,       1950,   PRAYING   THIS
HON'BLE COURT TO PUNISH THE ACCUSED NO.1 AND 2
UNDER THE PROVISIONS OF THE CONTEMPT OF COURTS
ACT     FOR   HAVING         WILLFULLY         DISOBEYED     THE
DIRECTIONS ISSUED BY THIS HON'BLE COURT BY ORDER
DATED      11.07.2013        IN         WP.NO.62312/2012     C/W
C.P.NO.581/2012 PRODUCED AS ANNEXURE-A, IN THE
ENDS OF JUSTICE.


       THIS CCC COMING ON FOR ORDERS, THIS DAY,
KRISHNA S. DIXIT, J, MADE THE FOLLOWING:


                             ORDER

The short grievance of the complainant is as to

non-compliance of the Writ of a learned Single Judge

CCC No. 100053 of 2022

of this Court issued in Writ Petition No.62312/2012 (S-

RES) connected with C.P.No.581/2012 disposed off on

11.07.2013. The judgment copy is at Annexure-A.

2. After service of notice, the accused officials

have entered appearance through learned AAG. This

Court by order dated 07.06.2022 had issued the

following direction:

"The contemnors are directed to release 50% of the terminal benefits payable on account of death of Suresh Vadakannavar and 50% of the arrears of family pension due, till the death of Smt. Rajani and thereafter full family pension payable in favour of the present complainant within two weeks from today."

3. Learned AAG appearing for the accused

submits that now the arrears of pension, family

pension and terminal benefits have been released to

the complainant and that in terms of the letter dated

18.06.2022 addressed to the Accountant General, a

copy whereof is at document No.2 in the memo, all

CCC No. 100053 of 2022

arrears of family pension that have accrued due on the

dates specified therein and subsequently would be

released to the complainant.

4. The following paragraphs in the document

No.2 read as under:

"ªÀÄÄAzÀĪÀgÉzÀÄ ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀzÀAvÉ ²æêÀÄw JA.« gÁdªÀÄä EªÀjUÉ ¢ªÀAUÀvÀ ¸ÀÄgÉÃ±ï ªÀqÀPÀtÚªÀgï EªÀgÀ ªÀÄgÀt ¢£ÁAPÀ¢AzÀ ²æêÀÄw gÀd¤ , ªÀÄgÀtºÉÆA¢zÀ ¢£ÁAPÀzÀªÀgÉUÉ CAzÀgÉ ¢£ÁAPÀ : 23.11.2009 jAzÀ 02.07.2018 gÀªÀgÉUÉ 50% PÀÄlÄA§ ¦AZÀtÂAiÀÄ£ÀÄß ºÁUÀÆ ¢£ÁAPÀ : 03.07.2018 jAzÀ ¥ÀÆtð PÀÄlÄA§ ¦AZÀtÂAiÀÄ£ÀÄß ²æêÀÄw JA.« gÁdªÀÄä gÀªÀjUÉ ¥ÁªÀw¸À¨ÉÃPÁVgÀÄvÀÛzÉ,

DzÀÝjAzÀ ²æêÀÄw JA.« gÁdªÀÄä EªÀjUÉ ¢ªÀAUÀvÀ ¸ÀÄgÉÃ±ï ªÀqÀPÀtÚªÀgï EªÀgÀ ªÀÄgÀt ¢£ÁAPÀ¢AzÀ ²æêÀÄw gÀd¤, ªÀÄgÀtºÉÆA¢zÀ ¢£ÁAPÀzÀªÀgÉUÉ CAzÀgÉ ¢£ÁAPÀ 22.11.2009 jAzÀ 02.07.2018 gÀªÀgÉUÉ 50% PÀÄlÄA§ ¦AZÀtÂAiÀÄ£ÀÄß ºÁUÀÆ ¢£ÁAPÀ : 03.07.2018 jAzÀ ¥ÀÆtð PÀÄlÄA§ ¦AZÀtÂAiÀÄ£ÀÄß ²æêÀÄw JA.« gÁdªÀÄä gÀªÀjUÉ vÀÄvÁðV ¥ÁªÀw¸À®Ä ¸ÀÆPÀÛ PÀæªÀÄPÉÊUÉƼÀî®Ä ¸ÀA§AzsÀ¥ÀlÖªÀjUÉ ¸ÀÆPÀÛ ¤zÉÃð±À£À ¤ÃqÀ®Ä PÉÆÃgÀÄvÁÛ , ¸ÀzÀj £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀzÀ ¥Àæw ºÁUÀÆ ²æêÀÄw JA. «. gÁdªÀÄä EªÀjUÉ ¸ÀA§A¢ü¹zÀ ¨ÁåAPï «ªÀgÀUÀ¼À zÁR¯ÁwUÀ¼À£ÀÄß ºÁUÀÆ ªÀÄÆ® ¸ÉêÁªÀ»AiÀÄ£ÀÄß

F ¥ÀvÀæzÉÆA¢UÉ ®UÀwÛ¹ ¸À°è¹zÉ. "

In the above circumstances, there being

substantial compliance of the Writ and a solemn

CCC No. 100053 of 2022

assurance to comply whatever remainder of it, we

drop the contempt proceedings with a warning that in

the event the assurance given by the accused Nos.1

&2 is not discharged within two weeks, the

complainant may seek revival of these proceedings for

the aggravated contempt of this Court. The serious

consequences of aggravated contempt need not be

mentioned here.

If there is any other dispute, it is open to the

complainant to seek redressal of the same elsewhere

in accordance with law and all contentions in that

regard are kept open.

Sd/-

JUDGE

Sd/-

JUDGE

RH