Sri. V. K. Ramamurthy vs Sri. Rakesh Singh I.A.S
2024 Latest Caselaw 27671 Kant

Karnataka High Court

Sri. V. K. Ramamurthy vs Sri. Rakesh Singh I.A.S on 19 November, 2024

                                             -1-
                                                     NC: 2024:KHC:46913-DB
                                                       CCC No. 437 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. 437 OF 2023 (CIVIL)
               BETWEEN:

               1.   SRI V. K. RAMAMURTHY
                    S/O LATE KUPPASWAMY,
                    AGED ABOUT 79 YEARS,
                    R/A NO.10, 2ND C MAIN ROAD,
                    8TH BLOCK,
                    KORAMANGALA LAYOUT,
                    BENGALURU - 560 095.
                                                          ...COMPLAINANT
               (BY SRI S. SHIVAPRASAD, ADVOCATE)

               AND:
Digitally
signed by      1.   SRI RAKESH SINGH I.A.S.,
PRABHAKAR           PRINCIPAL SECRETARY.
SWETHA              THE STATE OF KARNATAKA,
KRISHNAN            URBAN DEVELOPMENT DEPARTMENT,
Location:           M.S. BUILDING,
High Court          BENGALURU - 560 001,
of Karnataka
               2.   SRI KUMAR NAYAKA
                    THE COMMISSIONER,
                    BANGALORE DEVELOPMENT AUTHORITY,
                    KUMARA PARK WEST,
                    BENGALURU - 560 020.
                            -2-
                                      NC: 2024:KHC:46913-DB
                                       CCC No. 437 of 2023




3.   SMT. SUMA K.A.S
     THE SPECIAL LAND ACQUISITION OFFICER,
     BANGALORE DEVELOPMENT AUTHORITY,
     KUKMARA PARK WEST,
     BENGALURU - 560 020.
                                           ...ACCUSED
4.   THE STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
     M.S. BUILDING,
     BENGALURU - 560 001
     REPRESENTED BY ITS
     PRINCIPAL SECRETARY.
                             ...PRO FORMA RESPONDENT

(BY SMT. PRATHIMA HONNAPURA, AAG A/W
 SRI K.S. HARISH, GA FOR ACCUSED Nos.1 & 4 AND
 SRI M. AJAY KUMAR, ADVOCATE FOR ACCUSED No.2)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF

THE CONTEMPT OF COURTS ACT, 1971, R/W ARTICLE 215 OF

CONSTITUTION OF INDIA, PRAYING TO TAKE INITIATE

CONTEMPT      PROCEEDINGS        AGAINST   THE   ACCUSED/

RESPONDENTS FOR HAVING DELIBERATELY FAILED TO

COMPLY WITH THE DIRECTIONS ISSUED BY THIS HON'BLE

COURT BY THE ORDER DATED 02.12.2022 PASSED IN WRIT

PETITION NO.22805/2022 VIDE ANNEXURE-C.


      THIS PETITION COMING ON FOR ORDERS THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                          NC: 2024:KHC:46913-DB
                                            CCC No. 437 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)

On 15.11.2024, the following order was passed,

"Learned Additional Advocate General Smt. Prathima Honnapura stated that the order is complied with as the representation has been decided and an Endorsement dated 17.07.2023 is issued by the competent Authority.

Since the learned advocate for the petitioner is not present, put up the petition on 19.11.2024 in separate Board."

2. When the petition came up for consideration today, learned

advocate Mr. S. Shivaprasad for the complainant was present and

could not dispute the factum of issuance of endorsement deciding

the representation.

3. In that view, the present contempt petition does not survive.

It is accordingly disposed of.

NC: 2024:KHC:46913-DB

If the complainant has any grievance about the merits of the

endorsement/order, liberty is reserved for him to institute

appropriate independent proceedings to challenge the same.

However, this Court does not express any opinion on merits in that

regard.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR