Sri Rajashekar B Y vs Nagaraj M A
2022 Latest Caselaw 9620 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH 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.306 OF 2022

BETWEEN:

SRI.RAJASHEKAR B Y,
S/O B D YENKAPPA,
AGED ABOUT 39 YEARS,
R/AT BETTADAMANE VILLAGE & POST,
GONIBEEDU HOBLI,
MUDIGERE TALUK,
CHIKAMAGALURU DISTRICT.
                                      ... COMPLAINANT
(BY MR.ABHIJITH M M, ADV)

AND;

1. NAGARAJ M A,
  TAHASILDAR,
  MUDIGERE TALUK,
  CHICKMAGALURU DISTRICT - 577 132.

2. LAKSHMAN K A,
   REVENUE INSPECTOR,
   GONIBEEDU HOBLI,
   MUDIGERE TALUK,
   CHIKAMAGALURU DISTRICT - 577 115.
   (DELETED V.C.O DATED 21.04.2022)


3. THE STATE OF KARNATAKA,
   REP BY ITS PRL. SECRETARY,
                            2




  REVENUE DEPARTMENT,
  DR. B.R. AMBEDKAR ROAD,
  BENGALURU - 560 001.
                                            ... ACCUSED
(BY MR.H.R.SHOWRI, AGA FOR A1 & A3
    V.C.O DATED 21.04.2022 A2 IS DELETED)
                       ---

      THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971 PRAYING TO
INITIATE CONTEMPT PROCEEDINGS AND PUNISH THE
ACCUSED PERSONS WHO ARE THE OFFICER FOR
RESPONSIBLE AFTER PASSING OF THE JUDGMENT OF
THIS HON'BLE COURT FOR THEIR WILLFUL DISOBEDIENCE
OF THE ORDER DATED 23.06.2021 PASSED BY THIS
HON'BLE COURT IN WP.NO.5065/2021 VIDE ANNEXURE-A
AND PUNISH THEM ACCORDINGLY.

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

                       ORDER

Mr.Abhijith M.M., learned counsel for the

complainant.

Mr.H.R.Showri, learned Additional Government

Advocate for the respondents.

This petition has been filed for non-compliance

of the directions contained in the order dated

23.06.2021 passed by the learned Single Judge in

W.P.No.5065/2021.

2. Admittedly, in pursuance of the directions

contained the aforesaid order, the Tahsildar has

decided the representation submitted by the

complainant and has passed an order on 03.06.2022.

3. In view of the aforesaid subsequent

development, we are not inclined to proceed further

with the contempt proceeding.

Accordingly, the same is disposed of with liberty

to the complainant to assail the order dated

03.06.2022, in accordance with law.

Sd/-

JUDGE

Sd/-

JUDGE RV