Smt Sunandamma vs State Of Karnataka
2024 Latest Caselaw 27516 Kant

Karnataka High Court

Smt Sunandamma vs State Of Karnataka on 15 November, 2024

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                                                    NC: 2024:KHC:46518-DB
                                                     CCC No. 859 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. 859 OF 2024 (CIVIL)

              BETWEEN:

              1.   SMT. SUNANDAMMA
                   W/O. LATE KRISHNAPPA
                   AGED ABOUT 51 YEARS
                   RESIDING AT GUDIBANDE TALUK
                   THALAKUNTAGHALLI VILLAGE
                   VARLAKONDA POST
                   CHIKKABALLAPURA - 562 104
                                                            ...COMPLAINANT
Digitally
signed by    (BY MS. K.S. NIVEDITHA, ADVOCATE FOR
PRABHAKAR        SRI A. JOHN PAUL, ADVOCATE)
SWETHA       AND:
KRISHNAN
Location:    1. STATE OF KARNATAKA
High Court        REPRESENTED BY ITS SECRETARY
of Karnataka      DEPARTMENT OF REVENUE
                   VIDHANA SOUDHA
                   BENGALURU - 560 001

              2.   SRI RAVINDRA P.N, IAS
                   DEPUTY COMMISSIONER
                   ZILLADALITHA BHAVANA
                   SHIDLAGHATTA ROAD
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                                            NC: 2024:KHC:46518-DB
                                              CCC No. 859 of 2024




    CHIKKABALLAPURA DISTRICT
    CHIKKABALLAPURA - 562 101
                                                        ...ACCUSED
(BY SRI K.S. HARISH, GA)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO HOLD THE
RESPONDENT NO.7/ACCUSED NO.2 GUILTY OF CONTEMPT OF
THE ORDERS OF THIS HONBLE COURT DATED 01.04.2024 PASSED
IN W.P.NO.4085/2024 PRODUCED AT ANNEXURE-A AND ETC.,


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT 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 JUDGMENT

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

The direction of the Court in the order dated 01.04.2024,

while disposing of the writ petition was to permit the petitioner to

avail the remedy of the appeal under Section 15 of the Karnataka

Regulation of Stone Crushers Act, 2011 or in the alternative

request the authorities to decide the representation.

NC: 2024:KHC:46518-DB

2. The petitioner opted the later course and since the

representation was not decided within the stipulated time, the

contempt petition was filed.

3. Upon notice issued in the present proceedings, an affidavit

came to be filed by learned Government Advocate Mr. K.S. Harish

on behalf of the respondents. Along with the compliance affidavit,

the endorsement dated 10.10.2024 has been produced on record,

whereby the application of the petitioner was not entertained and

the representation was accordingly decided. Copy of the

compliance affidavit along with the aforesaid endorsement/order

dated 10.10.2024 is served on learned advocate Ms. K.S.

Niveditha for the complainant.

4. In view of the above, the compliance of the directions of the

Court has been obtained.

5. The contempt proceedings will not survive. It is accordingly

disposed of.

NC: 2024:KHC:46518-DB

It is observed that if the complainant has any grievance

about the merits of the endorsement in question, it will be open for

the complainant to institute independent proceedings to challenge

the same in accordance with law, in respect of merit of which, this

Court does not express any opinion.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR