Karnataka High Court
Shri. Shivashankargouda vs The State Of Karnataka on 1 August, 2024
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
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NC: 2024:KHC-D:10831-DB
CCC No. 100096 of 2024
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 1ST DAY OF AUGUST, 2024
PRESENT
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
CIVIL CONTEMPT PETITION NO. 100096 OF 2024
BETWEEN:
SHRI. SHIVASHANKARGOUDA
S/O. TIMMANAGOUDA PATIL,
AGE 62 YEARS,
OCC. RETIRED SDA,
R/O. H. NO.64, WARD NO.10,
GADDANKERI CROSS,
POST. BAGALKOT,
TQ AND DIST. BAGALKOT,
PIN CODE-587102.
...COMPLAINANT
(BY SMT. VEENA HEGDE, ADVOCATE)
Digitally
signed by
JAGADISH T R AND:
Location: High
Court of
Karnataka 1. THE STATE OF KARNATAKA,
Dharwad R/BY ITS CHIEF SECRETARY
Bench
VIDHAN SOUDA, BENGALURU.
2. DR. RAJANESH GOEL,
CHIEF SECRETARY,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560001.
3. SHRI. JAGADISH G., I.A.S,
COMMISSIONER OF TECHNICAL EDUCATION,
DEPARTMENT OF COLLEGE EDUCATION,
PALACE ROAD, BENGALURU-560001
4. SHRI. PRASANNA H,
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NC: 2024:KHC-D:10831-DB
CCC No. 100096 of 2024
DIRECTOR OF EDUCATION,
DEPARTMENT OF COLLEGE EDUCATION,
PALACE ROAD,
BENGALURU-560001.
5. SHRI. G. B. DHANSHETTI,
THE PRINCIPAL OF BVVS
POLYTECHNICAL COLLEGE,
BAGALKOT,
PIN CODE-587101.
6. MISS. E. P. NIVEDITA,
ACCOUNTANT GENERAL (A AND E),
AMBEDKAR ROAD,
BENGALURU-560001.
...ACCUSED
(BY SRI. G.K. HIREGOUDAR, GOVT. ADVOCATE)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA, PRAYING TO PUNISH THE
ACCUSED/RESPONDENT FOR THE WILLFUL DISOBEDIENCE OF THE
JUDGMENT AND ORDER PASSED BY THIS HON'BLE COURT IN
W.P.NO.105188/2022 13/09/2023 AND GRANT SUCH
OTHER RELIEFS THIS HON'BLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS PETITION, COMING ON FOR HEARING ON
INTERLOCUTORY APPLICATION, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
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NC: 2024:KHC-D:10831-DB
CCC No. 100096 of 2024
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)
This contempt petition is filed complaining disobedience
of order dated 13.09.2023 passed in WP No.105188/2022.
2. Learned Government Advocate appearing for the
respondents/accused files an affidavit stating that order under
complaint is complied. It is submitted by learned Government
Advocate that the order of learned Single Judge has been
assailed by the State in WA No.100280/2024 and co-ordinate
Bench of this Court by judgment dated 25.07.2024 was pleased
to dismiss the appeal by granting six weeks time to comply the
order.
3. The said submission is placed on record. In view of
compliance affidavit, nothing survives for consideration in the
contempt petition and accordingly, further proceedings are
dropped.
Pending applications, if any, do not survive for
consideration.
Sd/-
(KRISHNA S.DIXIT)
JUDGE
Sd/-
(VIJAYKUMAR A.PATIL)
JUDGE
JTR/ct-an
