Smt Renukamba vs Avinash Menan Rajendran
2024 Latest Caselaw 27512 Kant

Karnataka High Court

Smt Renukamba vs Avinash Menan Rajendran on 15 November, 2024

                                                   -1-
                                                           NC: 2024:KHC:46529-DB
                                                             CCC No. 132 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 15TH 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. 132 OF 2024 (CIVIL)
                      BETWEEN:

                      1.   SMT. RENUKAMBA
                           W/O. K.R. SOMASHEKER
                           AGED ABOUT 61 YEARS.,

                      2.   SRI RENUKAPRASAD S.,
                           S/O. LATE K.R. SOMASHEKAR
                           AGED ABOUT 44 YEARS.,

                           R/AT KAMBALU VILLAGE
                           KAMBALU POST
                           SOMPUR HOBLI
                           NELAMANGALA TALUK
                           BENGALURU DIST.
                                                          ...COMPLAINANTS
Digitally signed by   (BY SRI ANDANAPPA GURAPPA BALLOLLI, ADVOCATE)
VALLI
MARIMUTHU
                      AND:
Location: High
Court of Karnataka
                      1.   AVINASH MENAN RAJENDRAN
                           THE DEPUTY COMMISSIONER
                           RAMANAGAR
                           RAMANAGARA DIST - 562 159.

                      2.   MR. HANUME GOWDA
                           THE DEPUTY DIRECTOR OF LAND RECORDS
                           RAMANAGAR
                           RAMANAGAR DIST - 562 159.

                      3.   MR. BINAY
                           THE ASSISTANT COMMISSIONER
                             -2-
                                        NC: 2024:KHC:46529-DB
                                         CCC No. 132 of 2024




     MAGADI TALUK
     RAMANAGARA DIST - 562 159.

4.   MR. SURENDRA MURTHY G.,
     THE THASILDAR
     MAGADI TALUK
     RAMANAGARA DIST - 562 120.

5.   ANAND
     ASSISTANT DIRECTOR OF LAND RECORDS
     MAGADI TALUK, MAGADI
     RAMANAGAR DIST - 562 120.

6.   STATE OF KARNATAKA
     BY ITS PRINCIPAL SECRETARY
     REVENUE DEPARTMENT
     DR. B.R. AMBEDKAR VEEDHI
     M.S. BUILDING, VIDHANA SOUDHA
     BANGALORE - 560 001.
                                                 ...ACCUSED

(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)
      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971, PRAYING TO ISSUE
SUMMONS, TO THE ACCUSED AND TO DEAL WITH HIM IN
ACCORDANCE       WITH     LAW     FOR      WILLFULLY     AND
DELIBERATELY NOT COMPLYING FINAL ORDER DATED
05.10.2023 PASSED IN W.P. NO.18426/2023 (KLR-RES), WHICH
AMOUNTS TO AN OFFENCE PUNISHABLE UNDER SECTION
11 AND 12 OF THE CONTEMPT ACT.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                              NC: 2024:KHC:46529-DB
                                                CCC No. 132 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. Andanappa Gurappa Ballolli for the

complainants does not press the present contempt petition stating

that the order under contempt is complied with.

Accordingly, the contempt petition is dismissed as not

surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

DDU