Sri K Raju vs Mrs Subha Kalyan
2024 Latest Caselaw 18882 Kant

Karnataka High Court

Sri K Raju vs Mrs Subha Kalyan on 29 July, 2024

                                               -1-
                                                      NC: 2024:KHC:29742-DB
                                                       CCC No. 374 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 29TH DAY OF JULY, 2024

                                           PRESENT

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

                          CIVIL CONTEMPT PETITION No. 374 OF 2024

                 BETWEEN:

                 1.   SRI K. RAJU,
                      S/O LATE KEMPEGOWDA,
                      AGED ABOUT 55 YEARS,
                      No.125, G. KEBBAHALLI-571446,
                      KERAGODU HOBLI,
                      MANDYA TALUKA,
                      MANDYA DISTRICT.
                                                            ...COMPLAINANT
                 (BY SRI RAJESH BHAT, ADVOCATE FOR
                 SRI RAVINDRA GAJANAN KOLLE, ADVOCATE)
                 AND:
Digitally
signed by
VALLI            1.   MRS. SUBHA KALYAN,
MARIMUTHU             AGED: MAJOR,
Location: High        THE DEPUTY COMMISSIONER
Court of
Karnataka             AND CHIARMAN,
                      DISTRICT STONE CRUSHER
                      LICENSING AND REGULATING AUTHROITY,
                      TUMKURU,
                      TUMKURU DISTRICT-572101.

                 2.   MR. LOKESH,
                      AGED: MAJOR,
                      THE MEMBER SECRETARY AND
                      DEPUTY DIRECOR,
                      DEPARTMENT OF MINES AND GEOLOGY,
                      GANDHI NAGAR, TUMKURU,
                                -2-
                                          NC: 2024:KHC:29742-DB
                                            CCC No. 374 of 2024




     TUMKURU DISTRICT 572101.
                                               ...ACCUSED
3.   THE STATE OF KARNATAKA,
     REP. BY ITS CHIEF SECRETARY,
     VIDHANA SOUDHA,
     BENGALURU,
     BENGALURU 560001.
                                 ... PROFORMA RESPONDENT

(BY SRI S.S. MAHENDRA, GOVERNMENT ADVOCATE)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, BY THE COMPLAINANT PRAYING TO
INITIATE CONTEMPT OF COURT PROCEEDINGS AND PUNISH THE
ACCUSED Nos.1 AND 2 FOR WILLFULLY AND DELIBERATELY
DISOBEYING THE DIRECTIONS OF THIS HON'BLE COURT VIDE ITS
JUDGMENT AND ORDER DATED 12.06.2023 IN W.P.No.8458/2023
(GM-MMS) PRODUCED AT ANNEXURE-A.

    THIS CCC COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR. JUSTICE K. V. ARAVIND

                         ORAL ORDER

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

In view of the compliance affidavit and the subsequent

developments, thereafter, learned advocate Mr. Rajesh Bhat for

learned advocate Mr. Ravindra Gajanan Kolle for the complainant

seeks permission to withdraw the present contempt petition.

NC: 2024:KHC:29742-DB

The permission is granted. The contempt petition is

accordingly dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

VBS