Karnataka High Court
Shri Mashnu S/O Yallappa ... vs Shri Praveen Jain on 23 June, 2022
Bench: Krishna S Dixit, P.Krishna Bhat
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CCC No. 100154 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 23RD DAY OF JUNE, 2022
PRESENT
THE HON'BLE MR JUSTICE KRISHNA S.DIXIT
AND
THE HON'BLE MR JUSTICE P.KRISHNA BHAT
C.C.C. NO.100154 OF 2022 (CIVIL)
BETWEEN:
1. SHRI MASHNU
S/O YALLAPPA KHANGAONKAR
AGE. 45 YEARS, OCC. AGRICULTURE,
R/O. MODEKOPPA, TQ. KHANAPUR,
DT. BELAGAVI-591302
2. SHRI DEEPAK
S/O YALLAPPA KHANGAONKAR
AGE. 43 YEARS, OCC. AGRICULTURE,
R/O. MODEKOPPA, TQ. KHANAPUR,
DT. BELAGAVI-591302
...COMPLAINANTS
(BY SRI. B M PATIL, ADVOCATE)
AND:
VISHAL
1. SHRI PRAVEEN JAIN
NINGAPPA THE TALUK THASILDAR, KHANAPUR,
PATTIHAL MINI VIDHAN SOUDHA,
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
KHANAPUR, TQ. KHANAPUR,
Location: DHARWAD
Date: 2022.06.30 09:56:12
DIST. BELAGAVI-591302
+0530
2. STATE OF KARNATAKA (PROFORMA RESPONDENT)
...ACCUSED
(BY SMT. K.VIDYAVATHI, ADDL. ADVOCATE GENERAL FOR
SRI. PRASHANTH MOGALI, HCGP)
-2-
CCC No. 100154 of 2022
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, TAKE APPROPRIATE ACTION UNDER THE
CONTEMPT COURT ACT AGAINST THE
RESPONDENT.NO.1/ACCUSED FOR WILFULLY DISOBEYED THE
ORDER PASSED BY THIS HON BLE COURT IN
W.P.NO.102465/2021, DATED 15-07-2021 AT VIDE
ANNEXURE-A AND BE PUNISHED IN ACCORDANCE WITH LAW
IN THE INTEREST OF JUSTICE AND EQUITY.
THIS CCC COMING ON FOR PRELIMINARY HEARING THIS
DAY, KRISHNA S.DIXIT, J, MADE THE FOLLOWING.
ORDER
The presence of accused No.1 is noted.
2. A learned Single Judge of this Court had issued a
Writ in complainant's W.P. No.102465/2021, disposed off on
15.07.2021. A copy of the Judgment is at Annexure-A,
wherein paragraph 5 being the operative portion reads as
under:
"5. In view of the above, writ petition is
disposed of. The respondents are directed to
consider the petitioners' representation dated
30.12.2019 at Annexure-E and pass orders
thereon in accordance with law, within a period of
four weeks from the date of receipt of copy of this
order. The result of such consideration shall be
intimated to the petitioners."
CCC No. 100154 of 2022
3. After service of notice, the accused official having
entered appearance through learned Additional Advocate
General, has filed a Memo dated 23.06.2022, which is
accompanied by Record of Rights which , prima facie, reflects
entry in the name of complainant. This apparently is done in
compliance with the Writ in question.
In the above circumstances, these proceedings are
liable to be and accordingly are dropped. If there is any
other grievance, the same may be worked out by the
complainants elsewhere in accordance with law. In that
connection, all contentions are kept open.
In view of disposal of main petition, pending
interlocutory applications, if any, pale into insignificance.
Costs made easy
Sd/-
JUDGE
Sd/-
JUDGE
KMS
