Sri H Jagannath vs Sri Harshavardahan - Kas
2024 Latest Caselaw 3144 Kant

Karnataka High Court

Sri H Jagannath vs Sri Harshavardahan - Kas on 1 February, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                          -1-
                                                                           NC: 2024:KHC:4579-DB
                                                                             CCC No. 1051 of 2023




                                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 1 ST DAY OF FEBRUARY, 2024

                                                    PRESENT
                       THE HON'BLE MR. P.S.DINESH KUMAR, ACTING CHIEF JUSTICE
                                                        AND
                            THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA
                                              CCC NO.1051 OF 2023
                           BETWEEN:

                           SRI H JAGANNATH
                           S/O LATE HANUMANTHAIAH
                           AGED ABOUT 64 YEARS
                           R/AT NO. MIG-22, KHB COLONY
                           HAROHALLI EXTENSION
                           NEAR GOKUL COLLEGE
                           KOLAR TOWN - 563 101                         ...COMPLAINANT

                           (BY SRI.H.CHOKKAREDDY, ADV.)

                           AND:

                           1.      SRI HARSHAVARDAHAN - KAS
                                   S/O FATHER NAME NOT KNOWN
                                   AGED ABOUT 48 YEARS, TAHSILDAR
                                   KOLAR TALUK, KOLAR DIST - 563 102

Digitally signed by MALA   2.      STATE OF KARNATAKA
KN
                                   REP. BY PRINCIPAL SECRETARY
Location: HIGH COURT               REVENUE DEPARTMENT
OF KARNATAKA
                                   M.S.BUILDING, AMBEDKAR
                                   VEEDHI, BANGALORE - 560 001                 ...ACCUSED

                           (BY SRI.S.S.MAHENDRA, GOVT. ADV.)

                                   THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
                           THE     CONTEMPT    OF   COURTS      ACT,   1971,    BY   THE
                           COMPLAINANT, WHERE IN HE PRAYS THAT THE HONBLE
                           COURT BE PLEASED TO TAKE COGNIZANCE OF THE CASE
                           AGAINST THE ACCUSED AND PUNISH HIM IN ACCORDANCE
                                     -2-
                                                     NC: 2024:KHC:4579-DB
                                                       CCC No. 1051 of 2023




WITH LAW FOR CONTUMACIOUS ACT OF THE ACCUSED IN
DISOBEYING THE ORDER OF THIS HONBLE COURT PASSED IN
WRIT        PETITION    NO.43890/2019         (KLR-RES)    DATED
19.08.2021 AS PER ANNEXURE-A WITH COST OF THE ABOVE
PROCEEDINGS.


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


                         JUDGMENT

Shri S.S. Mahendra, learned Government

Advocate for accused No.1 and State has filed

compliance affidavit of even date and submits that

accused No.1 had issued an endorsement dated

13.12.2023 and the same has been challenged by

the complainant in a separate Writ Petition. The

same is not refuted by Shri Chokkareddy, learned

Advocate for the complainant.

2. In the circumstance, nothing further survives

in this contempt petition and accordingly, this

contempt petition is closed.

NC: 2024:KHC:4579-DB

3. In view of the petition being closed, pending

interlocutory applications, if any, do not survive for

consideration and they stand disposed of.

No costs.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

PA CT:HS