Asha W/O Venkatesh Pillai vs Prakash Kudri
2022 Latest Caselaw 4834 Kant

                                1




           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

        DATED THIS THE 15TH DAY OF MARCH 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE K. SOMASHEKAR

                               AND

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


               CCC NO.200008/2022 (CIVIL)

Between:

Asha W/o Venkatesh Pillai
Through GPA Holder
Aged about: 55 years,
Venkatesh Pillai S/o Y.C.S. Pillai
R/o: Flat No.T-07, R.G.Malu Enclave
Industrial Estate, MSK Mill Road
Kalaburagi-585 102
                                         ... Complainant

(By Sri Ramchandra K., Advocate)

And:

1.     Prakash Kudri
       Tahasildar Kalaburagi

2.     The State of Govt. of
       Karnataka, Revenue
       Department, MS Building
       Bengaluru-560 001
                                            ... Accused
(By Sri Mallikarjun C.Basareddy, HCGP)
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       This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, praying to initiate contempt
proceeding against the alleged contemnor the accused for
willfully and deliberately disobeying the judgment/order
dated 09.09.2016 of this Hon'ble Court passed in
W.P.No.203676/2016 vide Annexure-A-1.

     This CCC coming on for preliminary hearing, this day,
Anant Ramanath Hegde J., made the following:

                         ORDER

Learned counsel for the complainant/petitioner after

arguing the matter for some time seeks permission of

the Court to withdraw the petition.

The submission of the learned counsel for the

complainant is placed on record.

Accordingly, the contempt petition is disposed of

as withdrawn.

SD/-

JUDGE

SD/-

JUDGE BL