M/S Patil Spun Pipe Industries vs The State Of Karnataka And Ors
2023 Latest Caselaw 1970 Kant

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                                                     CCC No. 200163 of 2022




                             IN THE HIGH COURT OF KARNATAKA,
                                     KALABURAGI BENCH

                         DATED THIS THE 23RD DAY OF MARCH, 2023

                                          PRESENT
                        THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                             AND
                      THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                 CIVIL CONTEMPT PETITION NO. 200163 OF 2022 (CIVIL)
                 BETWEEN:

                       M/S PATIL SPUN PIPE INDUSTRIES,
                       C/O YOGESH SHIVAJI RAO PATIL,
                       R/O. KUNTAGAON, POST LADHA,
                       TQ. BHALKI, DIST : BIDAR-585411.

                                                            ...COMPLAINANT
                 (BY SRI SHIVASHANKAR H MANUR, ADVOCATE)
                 AND:
                 1.    THE STATE OF KARNATAKA
                       REPRESENTED BY ITS SECRETARY,
                       DEPARTMENT OF INDUSTRIES AND COMMERCE,
Digitally              M.S.BUILDING, BENGALURU-560001.
signed by
SACHIN
Location: High   2.    THE MANAGING DIRECTOR,
Court of
Karnataka              KARNATAKA UDHYOG MITRA AND
                       MEMBER SECRETARY, STATE LEVEL
                       SINGLE WINDOW CLEARANCE COMMITTEE,
                       VIKAS SOUDHA, BENGALURU-560001.

                 3.    THE PRESIDENT/DEPUTY COMMISSIONER,
                       DISTRICT LEVEL SINGLE WINDOW CLEARANCE
                       COMMITTEE OF KIADB, BIDAR-585401.

                 4.    THE CHIEF EXECUTIVE OFFICER,
                       KIADB, KHANIJA BHAVAN,
                       RACE COURSE ROAD, BENGALURU-560001.
                                -2-
                                        CCC No. 200163 of 2022




5.   THE DEVELOPMENT OFFICER,
     KIADB, KALABURAGI-585101.

6.   THE DEPUTY DEVELOPMENT OFFICER,
     KIADB, BIDAR-585401.

7.   THE JOINT DIRECTOR,
     MEMBER SECRETARY,
     DISTRICT INDUSTRIES CENTRE,
     BIDAR-585401.

                                                      ...ACCUSED
     THIS CCC FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA AND SECTIONS 11 AND 12 OF THE
CONTEMPT    OF  COURTS   ACT,  PRAYING   THAT   THIS
HONOURABLE COURT BE PLEASED TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THEM IN ACCORDANCE WITH LAW
FOR HAVING DISOBEYED THE JUDGMENT AND ORDER PASSED
BY   THIS   HON'BLE  COURT    DATED  10.01.2022   IN
W.P.NO.200094/2022 (GM-KIADB) IN THE INTEREST OF
JUSTICE AND EQUITY.

    THIS CCC COMING ON FOR ORDERS, THIS DAY S.SUNIL
DUTT YADAV, J., MADE THE FOLLOWING:

                            ORDER

It is noticed that despite sufficient opportunities there is

no representation on behalf of the complainant and office

objections having not been complied with.

2. Matter was previously called on 20.03.2023 and

noticing that there was no representation on behalf of the

complainant, matter was directed to be listed for dismissal in

the orders list. Even today, there is no representation on behalf

CCC No. 200163 of 2022

of the complainant nor office objections having been complied

with.

In light of the absence of due diligence in prosecuting the

petition, the contempt petition is dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SN