Sri.Basavarajappa vs Sri.Vishwajeeth Mehtha
2024 Latest Caselaw 27645 Kant

Karnataka High Court

Sri.Basavarajappa vs Sri.Vishwajeeth Mehtha on 19 November, 2024

                                           -1-
                                                       NC: 2024:KHC:46644-DB
                                                       CCC No. 1201 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 19TH 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. 1201 OF 2024 (CIVIL)

               BETWEEN:

               1.   SRI BASAVARAJAPPA
                    S/O. BASAPPA
                    AGED ABOUT 52 YEARS
                    AGRICULTURIST
                    GUDDADHA BEERANAHALLI VILLAGE
                    LAKKAVALLI HOBLI
                    TARIKERE TQ
                    CHIKMAGALURU DIST. PIN - 577 228
Digitally                                                     ...COMPLAINANT
signed by
PRABHAKAR      (BY SRI H. MALATESH, ADVOCATE)
SWETHA
KRISHNAN
Location:      AND:
High Court
of Karnataka
               1.   SRI VISHWAJEETH MEHTHA
                    AGED ABOUT 56 YEARS
                    TAHASILDAR
                    TARIKERE TQ
                    CHIKMAGALURU DISTRICT
                    PIN: 577 228
                                                              ...ACCUSED
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                                           NC: 2024:KHC:46644-DB
                                           CCC No. 1201 of 2024




2.   THE STATE OF KARNATAKA

     REP. BY PRL. SECRETARY

     REVENUE DEPARTMENT

     M.S. BUILDING

     AMBEDKAR VEEDI

     BENGALURU - 01



                                        ...PROFORMA RESPONDENT
(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)



      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 HOLD THE

GUILTY OF THE OFFENCE OF CONTEMPT PUNISHABLE UNDER

SECTIONS 11 AND 12 OF THE CONTEMPT OF COURTS ACT, 1971

AND PUNISH HIM AS PER LAW, FOR NOT COMPLIANCE OF THE

ORDER DATED 23.07.2024 PASSED BY THIS HON'BLE HIGH COURT

IN W.P.NO.19164/2024 AS PER ANENXURE-A.
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                                    NC: 2024:KHC:46644-DB
                                     CCC No. 1201 of 2024




     THIS PETITION COMING ON FOR PRELIMINARY HEARING

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 JUDGMENT

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

The directions in the order which has sought to be

made subject matter of the contempt petition were to be

complied with within four months from the date of receipt

of the order. The order of learned Single Judge is dated

23.07.2024.

2. Therefore, considering the date of the order itself/

service of the date of the order, period of four months

granted for compliance is not completed.

NC: 2024:KHC:46644-DB

3. In that view, the contempt petition is premature. It is

dismissed on that ground alone.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

KPS