Shri Arjun Ramesh vs Mr H G Chandrashekaraiah
2023 Latest Caselaw 1203 Kant

                                               -1-
                                                         CCC No. 1051 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF FEBRUARY, 2023

                                            PRESENT
                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                               AND

                            THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                                 CCC NO. 1051 OF 2022 (CIVIL)

                   BETWEEN:
                   1.    SHRI ARJUN RAMESH
                         S/O. SHRI. RAMESH,
                         AGED ABOUT 21 YEARS,
                         R/AT NO. 5, SRI. RAJA RAJESHWARI LAYOUT,
                         BEHIND DRDO PHASE II,
                         DOORAVANINAGAR POST,
                         BANGALORE - 560 016,

                   2.    SHRI ADITYA RAMESH
                         S/O. SHRI. RAMESH,
                         AGED ABOUT 24 YEARS,
                         R/AT NO. 5, SRI. RAJA RAJESHWARI LAYOUT,
Digitally signed         BEHIND DRDO PHASE II,
by AMBIKA H B
Location: HIGH           DOORAVANINAGAR POST,
COURT OF
KARNATAKA                BANGALORE - 560 016.
                         BOTH REP BY THEIR MOTHER AND GPA HOLDER
                         SMT.SWARNALATHA RAMESH,
                         AGED ABOUT 53 YEARS,
                         W/O. SRI. RAMESH,
                         R/AT NO.5, SRI. RAJA RAJESHWARI LAYOUT,
                         BEHIND DRDO PHASE II,
                         DOORAVANINAGAR POST,
                         BANGALORE - 560 016.

                                                             ...COMPLAINANTS
                   (BY SRI. RAVEENDRAN P., ADVOCATE)
                               -2-
                                         CCC No. 1051 of 2022




AND:
1.   MR H.G. CHANDRASHEKARAIAH,
     DEPUTY COMMISSIONER,
     (LAND ACQUISITION)
     BRUHATH BANGALORE MAHANAGARA PALIKE,
     N.R. SQUARE,
     BANGALORE-560 002.
                                                    ...ACCUSED
(BY SRI. SREENIDHI V., ADVOCATE)

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED PERSON, HOLD TRIAL
AND PUNISH THE ACCUSED PERSON IN ACCORDANCE WITH
LAW, FOR THE WILLFUL DISOBEDIENCE OF THE LAWFUL
ORDER PASSED BY THIS HON'BLE HIGH COURT IN WP
NO.7436/2022 (LA-RES) DATED 6.7.2022 AS PER ANNEXURE-A
AND ETC.

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


                            ORDER

1. The learned counsel for the complainants has filed a

memo dated 06.02.2023 seeking withdrawal of the contempt

petition.

2. It is stated in the memo that during the pendency of the

contempt petition, a writ appeal was preferred by the Bruhat

Bengaluru Mahanagara Palike (BBMP) challenging the order

passed by the learned Single Judge, the disobedience of which

CCC No. 1051 of 2022

is alleged in the contempt petition. After hearing the parties,

the Division Bench, by the order dated 18.01.2023, directed

BBMP to take appropriate steps to pass an award by following

the provisions of law as early as possible but not later than six

months from the date of the judgment. Liberty was also given

to the complainants to make necessary application taking

recourse to Section 64 of the Right to Fair Compensation and

Transparency in Land Acquisition, Rehabilitation and

Resettlement Act, 2013, after passing of the award.

3. In view of the order passed in the writ appeal, the

complainants prays for withdrawal of the contempt petition as

the grievance raised in the contempt petition no more survives.

Accordingly, the contempt petition is disposed of as withdrawn

at the instance of the complainants.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB