Smt Munira Begum vs The State Of Karnataka
2024 Latest Caselaw 9457 Kant

Karnataka High Court

Smt Munira Begum vs The State Of Karnataka on 1 April, 2024

Bench: Chief Justice, Krishna S Dixit

                                         -1-
                                                     NC: 2024:KHC:13082-DB
                                                     CCC No. 1110 of 2023



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 1ST DAY OF APRIL, 2024

                                      PRESENT

                    THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                        AND

                      THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                     CIVIL CONTEMPT PETITION NO. 1110 OF 2023

             BETWEEN:

             SMT. MUNIRA BEGUM,
             W/O MOHAMMED AKRAM ULLA,
             AGED ABOUT 51 YEARS,
             R/AT NO.154, 4TH 'C' CROSS,
             100 FEET RING ROAD, ILLYASNAGAR,
             J.P. NAGAR POST, BENGALURU - 560 078.
                                                           ...COMPLAINANT
             (BY SRI. N SRIRAM REDDY.,ADVOCATE)

             AND:

             1.   THE STATE OF KARNATAKA,
Digitally         DEPARTMENT OF REVENUE ,
signed by         M.S. BUILDING, AMBEDKAR VEEDHI,
CHETAN B C        VIDHANA SOUDHA, BENGALURU - 560 001.
Location:         REP. BY ITS SECRETARY.
HIGH COURT                               ...PROFORMA RESPONDENT
OF           2.   MR. SRINIVAS,
KARNATAKA         THE TAHASILDAR,
                  BENGALURU SOUTH TALUK,
                  BENGALURU URBAN DISTRICT,
                  KANDYA BHAVAN, BENGALURU - 560 001.

             3.   MR. SACHIN N S,
                  ASSISTANT DIRECTOR OF LAND REVENUE,
                  BENGALURU SOUTH DIVISION, KANDAYA BHAVAN,
                  BENGALURU - 560 001.
                                                          ...ACCUSED
             (BY SRI.S.S. MAHENDRA.,G.A)
                                    -2-
                                          NC: 2024:KHC:13082-DB
                                           CCC No. 1110 of 2023



     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT 1971, READ WITH ARTICLE 215 OF
THE CONSTITUTION OF INDIA, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED PERSONS FOR
DELIBERATE AND WILLFUL DISOBEDIENCE OF THE ORDER
DATED 16.08.2022, PASSED BY THIS HON'BLE COURT IN
W.P.NO.3708/2022 (KLR-RES) AT ANNEXURE-"A" AND PUNISH
THEM IN ACCORDANCE WITH LAW.

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

                                ORDER

The directions contained in the judgment and order of the

learned Single Judge dated 16.08.2022 relate to conducting phodi

and durasti work by the competent authority of the respondent after

affording opportunity of hearing to the complainant to be done

within three months as directed.

2. When the present contempt proceedings came up for

consideration, the learned Additional Government Advocate

Mr.S.S.Mahendra made a statement upon the instructions of the

respondent-authorities that the directions will be complied with

within four weeks from today.

3. This statement satisfies the complainant appearing through

the learned advocate Mr.N.Sriram Reddy.

NC: 2024:KHC:13082-DB

4. In view of the above, the contempt proceedings are closed

and disposed of.

5. Non-compliance of the direction and non-abiding by the

statement made by the counsel shall expose the authorities to

aggravated form of contempt.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

cbc