Sri M Rudrappa vs Sri T K Anil Kumar
2022 Latest Caselaw 7812 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 31ST 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.301/2022 (CIVIL)

BETWEEN


1.     SRI M RUDRAPPA
       S/O LATE SHIVALINGAPPA
       AGED ABOUT 72 YEARS
       R/AT NUGEEHALLI VILLAGE
       SANTHEBENNUR HOBLI
       CHANNAGIRI TALUK
       DAVANAGERE DISTRICT
       PIN CODE-577131

2.     SRI H S RAJAPPA
       S/O LATE SHIVALINGAPPA
       AGED ABOUT 66 YEARS
       R/AT NUGEEHALLI VILLAGE
       SANTHEBENNUR HOBLI
       CHANNAGIRI TALUK
       DAVANAGERE DISTRICT
       PIN CODE-577131               ...COMPLAINANTS

(BY SRI P M GOPI, ADVOCATE FOR
 SRI P M SIDDAMALLAPPA, ADVOCATE)


AND

1.     SRI T K ANIL KUMAR
       PRINCIPAL SECRETARY
                         2



     GOVT. OF KARNATAKA
     DEPARTMENT OF HEALTH
     M S BUILDING
     BANGALORE-560001

2.   DR. SELVAKUMAR
     PRINCIPAL SECRETARY
     GOVT. OF KARNATAKA,
     DEPARTMENT OF PRIMARY EDUCATION
     M S BUILDING
     BANGALORE-560001

3.   SRI MAHANETESH BILAGI
     DEPUTY COMMISSIONER
     DAVANAGERE DISTRICT
     DAVANAGERE -577002

4.   SMT. MAMATHA HOSAGOWDA
     ASSISTANT COMMISSIONER
     DAVANAGERE SUB-DIVISION
     DAVANAGERE DISTRICT
     DAVANAGERE-577002

5.   SRI PUTTARAJU GOWDA
     TAHSILDAR
     CHANNAGIRI TALUK
     CHANNAGIRI
     DAVANAGERE DISTRICT
     PIN CODE-577213

6.   DR. AJAY
     MEDICAL OFFICER
     NITIGERE AND NUGGEHALLI
     GOVT. AND PRIMARY HEALTH CENTER
     NUGGEHALLI
     SANTHEBENNUR HOBLI
     CHANNAGIRI TALUK
     DAVANAGERE DISTRICT
     PIN CODE-577131

7.   SMT. SUMA
     HEAD MISTRESS
                           3



      GOVERNMENT LOWER PRIMARY SCHOOL
      NITIGERE AND NUGGEHALLI
      SANTHEBENNUR HOBLI
      CHANNAGIRI TALUK
      DAVANAGERE DISTRICT
      PIN CODE-577131                          ...ACCUSED

8.    STATE OF KARNATAKA
      REPRESENTED BY ITS
      PRINCIPAL SECRETARY
      DEPARTMENT OF HEALTH
      M S BUILDING
      BANGALORE-560001                     ...PROFORMA
                                          RESPONDENT

(BY SRI VIJAYAKUMAR A. PATIL, AGA)



      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE    CONTEMPT   OF   COURT    ACT,   1971,    BY   THE
COMPLAINANTS PRAYING TO SECURE THE PRESENCE OF
THE ACCUSED BEFORE THIS COURT FOR HIS WILLFUL
DISOBEDIENCE TO THE ORDER OF THIS COURT DATED
09.07.2021 PASSED IN W.P.NO.12306/2021 (LA-RES) AND
THEREBY PUNISH HIM FOR A CIVIL IMPRISONMENT FOR A
TERM OF 6 MONTHS AND TO IMPOSE FINE FOR A SUM OF
RS.2,000/- BY TAKING COGNIZANCE AND TO PUNISH IN
ACCORDANCE WITH LAW AND ETC.


      THIS CCC COMING ON FOR PRELIMINARY HEARING
THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:
                                 4




                              ORDER

This contempt petition arises out of the judgment and

order dated 09.07.2021 passed in W.P.No.12306/2021.

2. Learned counsel for the complainants makes a

statement at the Bar that inadvertently by mistake, necessary

documents have not been brought on record, as such, he may

be permitted to withdraw this petition with liberty to file afresh

in accordance with law.

3. Accordingly, the petition is dismissed as withdrawn

with the aforesaid liberty.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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