Sri H Ramaiah vs Sri Krishna Murthy
2024 Latest Caselaw 12528 Kant

Karnataka High Court

Sri H Ramaiah vs Sri Krishna Murthy on 5 June, 2024

Author: Chief Justice

Bench: Chief Justice

                                               -1-
                                                        NC: 2024:KHC:19276-DB
                                                          CCC No. 281 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 5TH DAY OF JUNE, 2024

                                           PRESENT
                          THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                              AND
                             THE HON'BLE MR. JUSTICE K. V. ARAVIND
                                   CCC No. 281 OF 2024 (CIVIL)
                   BETWEEN:

                       SRI H. RAMAIAH
                       S/O. LATE HANUMAIAH
                       AGED ABOUT 77 YEARS
                       No. 43/2, 4TH CROSS,
                       3RD MAIN, NEAR IDEAL SCHOOL
                       BHEL MINI COLONY
                       MALLASANDRA
                       T. DASARAHALLI POST
                       BENGALURU - 560 057.
                                                                 ...COMPLAINANT
                   (BY SRI B.C. VENKATESH, ADVOCATE)

                   AND:
Digitally signed
by VALLI
MARIMUTHU              SRI KRISHNA MURTHY
Location: High         THE ASSISTANT EXECUTIVE ENGINEER
Court of
Karnataka              BRUHAT BENGALURU
                       MAHANAGARA PALIKE
                       NEAR GIRIYAPPA KALYANA MANTAPA
                       BAGALAGUNTE
                       BENGALURU - 560 073.
                                                                    ...ACCUSED


                       THIS CCC IS FILED UNDER ARTICLE 215 OF THE
                   CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
                   CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
                   PROCEEDINGS AGAINST ACCUSED AND PUNISH THE ACCUSED
                   PERSON FOR DELIBERATELY DISOBEYING THE ORDER DATED
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                                                 NC: 2024:KHC:19276-DB
                                                   CCC No. 281 of 2024




24.07.2023 PASSED BY THE LEARNED SINGLE                         JUDGE    IN
W.P.NO.5712/2023 (LB-BMP) ANNEXURE-A AND ETC.

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

                                 ORDER

Heard learned advocate Mr.B.C.Venkatesh for the

complainant.

2. The complainant seeks to comply with the following

directions issued by learned Single Judge, accepting from the

judgment which is the operative part in paragraph 4,

"The writ petition is accordingly disposed of, while directing the respondent-Assistant Executive Engineer to proceed in accordance with law against respondent No.4, and take the proceedings to its logical conclusion."

3. On bare perusal of the aforesaid direction, it is evident that

no time limit is prescribed for setting out the proceedings and

taking it to its logical conclusion.

4. When time limit is not fixed by the Court, it is not possible to

come to conclusion that at this stage, respondents have committed

any willful contempt of the direction.

NC: 2024:KHC:19276-DB

5. At the same time, the directions are passed by the Court

should not go uncomplied with.

6. Accordingly, it is provided that the direction of Court in

paragraph of the Order of the learned Single Judge dated

24.07.2023 shall be complied within the period of three months

from today.

7. The present Contempt Petition is not entertained subject to

its direction.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

DDU