Smt. M. R. Vasanthi vs Shri. Dr. Ajay Nagabhushan. M. N. I.A.S
2024 Latest Caselaw 27661 Kant

Karnataka High Court

Smt. M. R. Vasanthi vs Shri. Dr. Ajay Nagabhushan. M. N. I.A.S on 19 November, 2024

                                                -1-
                                                         NC: 2024:KHC:46920-DB
                                                          CCC No. 1009 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. 1009 OF 2023 (CIVIL)
                BETWEEN:

                1.   SMT. M. R. VASANTHI
                     W/O. RUDRAPPA,
                     AGED ABOUT 67 YEARS,
                     RESIDING AT FLAT NO. BG377,
                     GANAPATHI COURTS,
                     HAL 2ND CROSS, 100 FEET ROAD,
                     INDIRANAGAR,
                     BENGALURU - 560 068.
                                                               ...COMPLAINANT
Digitally
signed by       (BY SRI S. PRATHIK NAIDU, ADVOCATE FOR
PRABHAKAR        SRI MADHAV BHALAJI KASHYAP, ADVOCATE)
SWETHA
KRISHNAN
                AND:
Location:
High Court of
Karnataka       1.   SHRI DR. AJAY NAGABHUSHAN. M. N.
                     I.A.S.,
                     SECRETARY TO GOVERNMENT,
                     DEPARTMENT OF URBAN DEVELOPMENT,
                     GOVERNMENT OF KARNATAKA,
                     ROOM NO. 434,
                                -2-
                                       NC: 2024:KHC:46920-DB
                                       CCC No. 1009 of 2023




     VIKASA SOUDHA,
     BENGALURU - 560 001.
                                           ...ACCUSED
2.   STATE OF KARNATAKA
     REP BY SECRETARY TO GOVERNMENT
     DEPARTMENT OF URBAN DEELOPMENT
     GOVERNMENT OF KARNATAKA
     ROM NO.434, VIKASA SOUDHA
     BENGALURU - 560 001.
                              ...PRO FORMA RESPONDENT



(BY SMT. PRATHIMA HONNAPURA, AAG A/W
 SRI K.S. HARISH, GOVERNMENT ADVOCATE)


      THIS CCC IS FILED UNDER SECTIONS 11 & 12 OF THE

CONTEMPT OF COURTS ACT 1971, READ WITH RULE 3 OF

THE HIGH COURT OF KARNATAKA CONTEMPT OF COURT

PROCEEDING      RULES,      1981,    PRAYING   TO   INITIATE

CONTEMPT PROCEEDINGS AND PUNISH THE ACCUSED FOR

HAVING DELIBERATELY DISOBEYED THE ORDER DATED

15.11.2022 IN W.P.NO.51313/2019 (ANNEXURE-A).


      THIS PETITION COMING ON FOR ORDERS THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -3-
                                           NC: 2024:KHC:46920-DB
                                            CCC No. 1009 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. S. Prathik Naidu for learned

advocate Mr. Madhav Bhalaji Kashyap for the complainant

stated that the order of learned Single Judge is complied with.

2. Learned Additional Advocate General Smt. Prathima

Honnapura for the respondents confirms the compliance.

3. In the above 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

CR