Sri C Doddalingappa vs Dr Ajay Nagabhushan M N
2024 Latest Caselaw 27655 Kant

Karnataka High Court

Sri C Doddalingappa vs Dr Ajay Nagabhushan M N on 19 November, 2024

                                        -1-
                                                    NC: 2024:KHC:46919-DB
                                                    CCC No. 1022 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. 1022 OF 2023 (CIVIL)
            BETWEEN:

            1.   SRI C. DODDALINGAPPA
                 S/O CHIKKALINGAPPA
                 AGED ABOUT 72 YEARS
                 RETIRED FIRST DIVISION ASSISTANT
                 KARNATAKA UBRAN WATER SUPPLY
                 AND DRAINAGE BOARD, BENGALURU
                 RESIDENT OF KAPPANAYAKANAHALLI VILLAGE
                 MATHODU POST
                 HOSADURGA TALUK
Digitally
signed by        CHITRADURGA DISTRICT - 577 533.
PRABHAKAR
SWETHA                                           ...COMPLAINANT
KRISHNAN (BY SRI Y.G. MITHUN KUMAR, ADVOCATE FOR
Location:    SRI BALARAJ A C., ADVOCATE)
High Court
of Karnataka AND:

            1.   DR. AJAY NAGABHUSHAN M.N.
                 THE STATE OF KARNATAKA
                 REPRESENTED BY ITS
                 SECRETARY TO GOVERNMENT
                 URBAN DEVELOPMENT DEPARTMENT
                             -2-
                                       NC: 2024:KHC:46919-DB
                                       CCC No. 1022 of 2023




     VIKASA SOUDHA
     DR. B.R AMBEDKAR VEEDHI,
     BENGALURU - 560 001.


2.   SRI B SHARATH
     THE MANAGING DIRECTOR
     KARNATAKA URBAN WATER SUPPLY
     AND RAINAGE BOARD, JALABHAVAN NO. 6,
     FIRST FLOOR, FIRST STAGE,
     BTM LAYOUT, ABNNERGHATTA
     MAIN ROAD, BENGALURU - 560 029.
                                                ...ACCUSED
(BY SMT. PRATHIMA HONNAPURA, AAG A/W
 SRI K.S. HARISH, GA FOR ACCUSED No.1 &
 SMT. SUMANGALA GURUDEV, ADV. FOR
 SRI GURUDEV GACHCHINAMATH, ADV. FOR ACCUSED No.2)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF

THE CONTEMPT OF COURTS ACT,            PRAYING TO INITIATE

CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR

SHOWING DIS-REGARD AND DIS-OBEDIENCE OF THE ORDER

PASSED BY THIS HON'BLE COURT IN W.P. NO.36823/2015

DATED 06.12.2022 VIDE ANNEXURE-A.


      THIS PETITION COMING ON FOR ORDERS THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                     -3-
                                               NC: 2024:KHC:46919-DB
                                                CCC No. 1022 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. Y.G. Mithun Kumar for learned

advocate Mr. A.C. Balaraj for the complainant stated that the order

under contempt is complied with.

2. The compliance is confirmed by learned advocate

Smt. Sumangala Gurudev for learned advocate Mr. Gurudev

Gachchinamath for respondent No.2, who appeared online that she

has filed compliance affidavit.

3. In the aforesaid view, nothing survives in the contempt

petition. It is disposed of accordingly as not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE