Smt. T. Lakshmamma vs Sri Rajender Kumar Kataria Ias
2024 Latest Caselaw 26293 Kant

Karnataka High Court

Smt. T. Lakshmamma vs Sri Rajender Kumar Kataria Ias on 5 November, 2024

                                           -1-
                                                     NC: 2024:KHC:44371-DB
                                                        CCC No. 663 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 5TH 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. 663 OF 2024 (CIVIL)
               BETWEEN:
               1.   SMT. T. LAKSHMAMMA
                    W/O. LATE B. C. CHANNAPPA
                    AGED ABOUT 67 YEARS
                    R/AT KALLIBHEEMASANDRA VILLAGE
                    KARIKAL DODDI POST
                    HAROHALLI HOBLI
                    KANAKAPURA TALUK
                    RAMANAGARA DISTRICT - 562 112
                                                             ...COMPLAINANT
               (BY SRI B.C. VENKATESH, ADVOCATE)

Digitally      AND:
signed by      1. SRI RAJENDER KUMAR KATARIA, IAS
AMBIKA H B         THE PRINCIPAL SECRETARY
Location: High     REVENUE DEPARTMENT
Court of           3RD GATE, 5TH FLOOR
Karnataka          M.S. BUILDING, DR. AMBEDKAR VEEDHI
                   BANGALORE - 560 001
                                                          ...ACCUSED
               2.   THE STATE OF KARNATAKA
                    REP. BY ITS PRINCIPAL SECRETARY
                    REVENUE DEPARTMENT
                    3RD GATE, 5TH FLOOR
                    M.S. BUILDING, DR. AMBEDKAR VEEDHI
                    BENGALURU - 560 001
                                                ...PRO FORMA RESPONDENT

               (BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)
                                -2-
                                          NC: 2024:KHC:44371-DB
                                            CCC No. 663 of 2024




     THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
PROCEEDINGS AGAINST ACCUSED UNDER THE PROVISIONS
FO THE CONTEMPT OF COURTS ACT AND PUNISH THE
ACCUSED PERSON FOR DELIBERATELY DISOBEYING THE
ORDER DATED 26.07.2023 PASSED BY THIS HON'BLE COURT
IN W.P. NO.22879/2022 (KLR-RES) PASSED BY THE LEARNED
SINGLE JUDGE ANNEXURE-A.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED 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)

The compliance affidavit states that the Committee for

Regularisation of Unauthorised Occupation has been formed and

the case of the complainant is placed before the Committee. This

statement of learned Government Advocate Mr. K.S. Harish and

the contents of the compliance affidavit satisfies learned advocate

Mr. B.C. Venkatesh for the complainant as there is substantial

compliance.

NC: 2024:KHC:44371-DB

2. In that view, the contempt proceedings are no longer

required to be continued.

3. The contempt petition stands disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB