Smt. Puttamma vs Sri. Nandish
2024 Latest Caselaw 27654 Kant

Karnataka High Court

Smt. Puttamma vs Sri. Nandish on 19 November, 2024

                                            -1-
                                                      NC: 2024:KHC:46914-DB
                                                        CCC No. 470 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. 470 OF 2024 (CIVIL)

               BETWEEN:

               1.   SMT. PUTTAMMA
                    WIFE OF LATE DASAIAH
                    AGED ABOUT 70 YEARS,
                    R/AT BILLENAHALLI VILLAGE AND POST,
                    SANTHEBACHAHALLI HOBLI
                    K.R. PETE TALUK, MANDYA DISTRICT - 571 436.
Digitally                                                     ...COMPLAINANT
signed by
PRABHAKAR      (BY SRI S. PRASHANTH CHANDRA, ADVOCATE)
SWETHA
KRISHNAN       AND:
Location:
High Court     1.   SRI. NANDISH
of Karnataka        FATHER NAME NOT KNOWN TO THE
                    COMPLAINANT, MAJOR,
                    ASSISTANT COMMISSIONER
                    PANDAVAPURA SUB DIVISION,
                    PANDAVAPURA TALUK
                    MANDYA DISTRICT - 571 434.
                                  -2-
                                                NC: 2024:KHC:46914-DB
                                                 CCC No. 470 of 2024




2.   SRI NISARGA PRIYA
     FATHER NAME NOT KNOWN TO THE
     COMPLAINANT MAJOR
     THE TAHASILDAR, K.R. PETE TALUK
     MANDYA DISTRICT - 571 426.
                                                    ...ACCUSED
3.   STATE OF KARNATAKA
     REP BY ITS UNDER SECRETARY
     TO REVENUE DEPARTMENT
     M.S.BUILDING
     DR.AMBEDKAR VEEDHI
     BENGALURU-560 001

                                        ...PRO FORMA RESPONDENT

(BY SMT. PRATHIMA HONNAPURA, AAG A/W
 SRI K.S. HARISH, GA FOR ACCUSED No. 3)

      THIS   CCC    IS   FILED   UNDER         ARTICLE   215   OF   THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF                     THE
CONTEMPT     OF     COURT    ACT,      1971,      PRAYING      TO   TAKE
COGNIZANCE OF THE COMMISSION OR OFFENCE OF CONTEMPT
OF COURT VIOLATING THE ORDER/DIRECTIONS ISSUED BY THIS
HON'BLE COURT DATED 07.09.2023 PASSED IN W.P.NOS.5675/2023
(KLR-RES), VIDE ANNEXURE - A.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND
                                   -3-
                                             NC: 2024:KHC:46914-DB
                                               CCC No. 470 of 2024




                             ORAL JUDGMENT

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

Learned advocate Mr. S. Prashanth Chandra for the

complainant could not dispute the factum of the endorsement. He

further submitted that in view of the endorsement, the contempt

petition may not survive. However, he requested the Court to

reserve liberty for the complainant to challenge the endorsement.

2. In view of the endorsement, the directions of learned Single

Judge to decide the representation is complied with. Therefore, the

contempt would not survive. It is accordingly disposed of.

At the same time, liberty is reserved for the complainant to

institute independent proceedings, if he is not satisfied with the

endorsement. However, this Court does not express any opinion on

merits in that regard.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE