Kota Co-Operative Agricultural ... vs Jayantha
2022 Latest Caselaw 9535 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 23RD DAY OF JUNE 2022

                   PRESENT
   THE HON'BLE MR. JUSTICE ALOK ARADHE

                    AND

       THE HON'BLE MS.JUSTICE J.M.KHAZI

             C.C.C.NO.317 OF 2022

BETWEEN:

KOTA CO-OPERATIVE
AGRICULTURAL SOCIETY LTD
HEAD OFFICE: "UGAMA",
KOTA, BRAHMAVARA TALUK,
UDUPI DISTRICT - 576 221,
REP. BY CEO
MR. SHARATH KUMAR SHETTY
                              ... COMPLAINANT

(BY. SRI. MAHESH R UPPIN, ADVOCATE)

AND:

JAYANTHA
S/O NAGAPPA,
AGE: 55 YEARS,
WORKING AS PANCHAYAT DEVELOPMENT
OFFICER,
BELURU GRAMA PANCHAYAT,
KUNDAPURA TALUK,
UDUPI DISTRICT - 576 221.
                              ... ACCUSED

(BY SRI. AJITH A SHETTY, ADVOCATE)
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      THIS CCC IS FILED UNDER SECTIONS 11 & 12
OF CONTEMPT OF COURTS ACT, 1971, PRAYING TO
INITIATE PROCEEDINGS AGAINST THE ACCUSED
AND PUNISH HIM UNDER SECTIONS 11 & 12 OF
THE CONTEMPT OF COURTS ACT 1971 FOR THE
WILFUL DISOBEDIENCE OF THE ORDER DATED
27.09.2021 PASSED BY THIS HON'BLE COURT IN
WP     NO.45886/2019    (LB-RES) MARKED     AS
ANNEXURE-C IN THE INTEREST OF JUSTICE.

    THIS CCC COMING ON FOR ORDERS, THIS
DAY, ALOK ARADHE J., DELIVERED THE
FOLLOWING:

                      JUDGMENT

Sri. Mahesh R. Uppin, learned counsel for

the complainant.

Sri. Ajith A. Shetty, learned counsel for the

accused is present along with Sri. Jayantha,

Panchayath Development Officer, Beluru Grama

Panchayat, Kundapura Taluk, Udupi District.

This petition has been filed for non

compliance of the directions contained in the

order dated 27.09.2021 passed by the learned

Single Judge in W.P.No.45886/2019.

2. When the matter was taken up today,

learned counsel for the complainant fairly

submitted that the directions contained in the

aforesaid order has been complied with. He

therefore, seeks leave of this Court to challenge

the resolution dated 08.02.2022 passed by the

Beluru Grama Panchayat in accordance with law.

3. In view of the aforesaid submissions,

we are not inclined to proceed further with the

contempt proceedings. The same is dropped with

the aforesaid liberty.

Sd/-

JUDGE

Sd/-

JUDGE

Mds/-