Sri. B. Venkatesh Raju vs Dr. M. N. Ajay Nagabhushan. I.A.S
2024 Latest Caselaw 27653 Kant

Karnataka High Court

Sri. B. Venkatesh Raju vs Dr. M. N. Ajay Nagabhushan. I.A.S on 19 November, 2024

                                           -1-
                                                   NC: 2024:KHC:46916-DB
                                                     CCC No. 905 of 2023




                  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. 905 OF 2023 (CIVIL)
             BETWEEN:

             1.   SRI B. VENKATESH RAJU
                  S/O LATE N. BHOJARAJU
                  AGED ABOUT 50 YEARS,
                  R/AT DOOR NO.92, 6TH CROSS,
                  RAGHAVENDRA NAGAR EXTENSION,
                  MYSORE - 570 011.
                                                        ...COMPLAINANT
             (BY SRI R. SUMUKH SHASTRY, ADVOCATE FOR
              SRI K. SATISH, ADVOCATE)
Digitally
signed by     AND:
PRABHAKAR
SWETHA        1. DR. M. N. AJAY NAGABHUSHAN, I.A.S.
KRISHNAN         PRINCIPAL SECRETARY,
Location:
High Court of    DEPARTMENT OF URBAN DEVELOPMENT,
Karnataka        VIKASA SOUDHA
                  BANGALORE - 560 001.


             2.   SRI G. T. DINESH KUMAR K. A. S
                  THE COMMISSIONER,
                  MYSORE URBAN DEVELOPMENT AUTHORITY,
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                                     NC: 2024:KHC:46916-DB
                                       CCC No. 905 of 2023




     JHANSI RANI LAKSHMI BAI ROAD,
     CHAMRAJAPURA, LAKSHMIPURAM,
     MYSORE - 570 005.
                                         ...ACCUSED
3.   THE STATE OF KARNATAKA
     DEPARTMENT OF URBAN DEVELOPMENT
     REPRESENTED BY ITS PRINCIPAL SECRETARY,
     VIKASA SOUDHA,
     BANGALORE - 560 001.
                                  ...PRO FORMA RESPONDENT

(BY SMT. PRATHIMA HONNAPURA, AAG A/W
 SRI K.S. HARISH, GA FOR ACCUSED NOS.1 & 3 AND
 SRI T.P. VIVEKANANDA, ADVOCATE FOR ACCUSED No.2)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF

THE CONTEMPT OF COURTS ACT, 1971, PRAYING TO

INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED

AND PUNISH THEM IN ACCORDANCE WITH LAW FOR HAVING

WILLFULLY DISOBEYED THE ORDER PASSED BY THIS

HON'BLE COURT IN WRIT PETITION NO.5213/2023 DATED

07.03.2023 (ANNEXURE-A).


      THIS PETITION COMING ON FOR ORDERS THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                                 NC: 2024:KHC:46916-DB
                                                  CCC No. 905 of 2023




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. T.P. Vivekananda for respondent No.2

stated that the compliance affidavit is filed.

2. Learned advocate Mr. R. Sumukh Shastry for learned

advocate Mr. K. Satish for the complainant could not dispute the

factum that the endorsement is issued to carry out the directions of

learned Single Judge.

3. In the above view, the contempt proceedings does not

survive. It is disposed of accordingly.

However, liberty is reserved for the complainant to challenge

the endorsement/order, if the complainant is not satisfied with the

merits of the order by instituting appropriate independent

NC: 2024:KHC:46916-DB

proceedings. This Court does not express any opinion on merits in

that regard.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR