Sri. Ganesh vs Sri. P Manivannan
2024 Latest Caselaw 26071 Kant

Karnataka High Court

Sri. Ganesh vs Sri. P Manivannan on 4 November, 2024

                                                   -1-
                                                             NC: 2024:KHC:44369-DB
                                                             CCC No. 1035 of 2024




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                                PRESENT
                              THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                                   AND
                                 THE HON'BLE MR. JUSTICE K. V. ARAVIND
                                       CCC NO. 1035 OF 2024 (CIVIL)
                       BETWEEN:

                       1.   SRI GANESH
                            S/O MANOHAR,
                            AGE ABOUT 33 YEARS,
                            WORKING AS A COMPUTER LECTURER,
                            (GUEST LECTURER) MORARJI DESAI
                            RESIDENTIAL PUC COLLEGE (SC-348) FF-0229,
                            KAMTHANA, TALUK DIST. BIDAR,
                            C/O SURESH, S/O SIDDAPPA, E 519,
                            HEBBAGODI- CHANDAPUR CIRCLE,
                            HEBBAGODI, ANEKAL,
                            BANGALORE-560099.
                                                                  ...COMPLAINANT
                       (BY SRI JAGDISH SHASTRI, ADVOCATE)
Digitally signed by
VASANTHAKUMARY
BK
                       AND:
Location: High Court
of Karnataka

                       1.   SRI P MANIVANNAN
                            MAJOR
                            THE PRINCIPAL SECRETARY
                            SOCIAL WELFARE DEPARTMENT,
                            STATE OF KARNATAKA, VIKAS SOUDHA,
                            BANGALORE-1.

                       2.   SRI KANTHARAJU P. S.
                            AGE BY MAJOR, EXECUTIVE DIRECTOR
                            KARNATAKA RESIDENTIAL EDUCATIONAL
                            INSTITUTIONS SOCIETY
                            (IT'S UNDER TAKING GOVT.)
                              -2-
                                       NC: 2024:KHC:44369-DB
                                          CCC No. 1035 of 2024




     KARNATAKA STATE CO-OPERATIVE
     BOARD BUILDING, 6 & 7 FLOOR,
     NEAR CHANDRIKA HOTEL,
     CUNNINGHAM ROAD,
     BANGAORE 560052.

3.   SMT. SINDHU H. S.
     AGE BY MAJOR,
     THE DEPUTY DIRECTOR,
     SOCIAL WELFARE DEPARTMENT,
     PRATAP NAGAR, BIDAR DIST.- 585402.

4.   SRI GOVIND DATTATRIRAO TAMGALE
     AGE BY MAJOR
     THE PRINCIPAL
     MORARJI DESAI RESIDENTIAL PUC COLLGE
     (SC-348), FF 0229,
     KAMTHANA TALUK AND DIST.
     BIDAR 585226
                                        ....ACCUSED
5.   STATE OF KARNATAKA
     SOCIAL WELFARE DEPARTMENT
     REP. BY ITS PRINCIPAL SECRETARY
     VIKAS SOUDHA
     BANGALORE 560001
                                   ...PROFORMA RESPONDENT
(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)


     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
WHEREIN PRAYS THAT THE HON'BLE COURT MAY BE
PLEASED TO INITIATE CONTEMPT PROCEEDING AGAINST
THE ACCUSED WILLFUL AND DELIBERATE DISOBEDIENCE
OF THE DIRECTIONS PASSED BY THE HON'BLE HIGH COURT
OF KARNATAKA, BANGALORE MADE IN WRIT PETITION
NO.6515/2024 (S-RES) ORDER DATED 06/03/2024 VIDE
ANNEXURE-A.

     THIS CONTEMPT PETITION COMING ON FOR ORDERS
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -3-
                                              NC: 2024:KHC:44369-DB
                                               CCC No. 1035 of 2024




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


                            ORAL JUDGMENT

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

Learned advocate Mr. Jagdish Shastri for the complainant

states that the order under contempt is complied with.

2. In view of the above statement, the contempt petition

does not survive. It is accordingly disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

BKV