Smt. Vanishri vs State Of Karnataka
2022 Latest Caselaw 7388 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 25TH DAY OF MAY, 2022

                       PRESENT

 THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                          AND

       THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

               CCC NO. 414/2022 ( CIVIL)

BETWEEN:

SUNIYA SUDHAKARAN
W/O P.V. SUDHAKARAN,
AGED ABOUT 61 YEARS,
R/AT SURVEY NO. 78,
DODDABANAHALLI VILLAGE,
BIDARAHALLI HOBLI,
KANNAMANGALA POST,
BANGALORE - 560 115.                   ... COMPLAINANT

(BY SRI CHIRAG C., ADVOCATE
FOR SRI K. SHRIHARI, ADVOCATE)

AND:

1.     SHIVAKUMAR,
       THE ASST. COMMISSIONER,
       BENGALURU NORTH SUB-DIVISION,
       KHANDAYA BHAVAN, K.G . ROAD,
       BENGALURU - 560 009.

2.     THE STATE OF KARNATAKA,
       REP. BY SECRETARY TO REVENUE DEPARTMENT,
       M.S. BUILDING, DR. AMBEDKAR VEEDHI,
       BANGALORE - 560 001.

                                            ... ACCUSED
(BY SRI H.R.SHOWRI, AGA FOR ACCUSED NO.1)
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     THIS CCC IS FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURTS ACT, 1971 READ WITH ARTICLE 215
OF CONSTITUTION OF INDIA BY THE COMPLAINANT,
WHEREIN SHE PRAYS THAT THIS HON'BLE COURT MAY BE
PLEASED TO PASS APPROPRIATE ORDERS TO PUNISH
ACCUSED FOR HIS ACTS OF WILLFUL AND DELIBERATE
DISOBEDIENCE OF THE DIRECTIONS ISSUED BY THIS
HON'BLE COURT IN WP NO.20190/2021 (KLR-RES) DATED
23.02.2022 AS PER ANNEXURE-A AND TO DIRECT THE
ACCUSED TO PAY COSTS OF THIS CONTEMPT PETITION AND
PASS SUCH OTHER ORDERS.

    THIS CCC COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:

                           ORDER

The compliance affidavit filed on behalf of accused No.1

is taken on record.

2. This contempt petition arises out of judgment and

order dated 23.02.2022 passed in W.P.No.20190/2021 (KLR-

RES) whereby, a direction was issued to respondent No.1-

Assistant Commissioner, Bengaluru North Sub-Division to pass

appropriate order on the interlocutory application filed by the

complainant seeking stay of the mutation order in MRT

No.27/2021-2022.

3. Learned counsel for the complainant informs that

the direction issued by the writ Court has been complied.

4. In view of the above, this contempt petition does

not survive and accordingly, it is dismissed. The notice of

contempt issued earlier stands discharged.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS