Sri Hanumaiah vs The State Of Karnataka
2024 Latest Caselaw 27675 Kant

Karnataka High Court

Sri Hanumaiah vs The State Of Karnataka on 19 November, 2024

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                                                 NC: 2024:KHC:46917-DB
                                                   CCC No. 644 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. 644 OF 2024 (CIVIL)
            BETWEEN:

            1.   SRI HANUMAIAH
                 S/O LATE SANNAHANUMAIAH,
                 AGED ABOUT 66 YEARS,
                 R/AT DASANAPURA VILLAGE,
                 POST AND HOBLI,
                 BENGALURU NORTH TALUK
                 BENGALURU URBAN DISTRICT - 562 123

                 AND ALSO AT NO.35, 1st MAIN ROAD,
                 BEHIND SOCIETY ,
                 DASANAPURA
Digitally        BENGALURU NORTH TALUK,
signed by        BENGALURU URBAN DISTRICT - 562 123.
PRABHAKAR
SWETHA                                             ...COMPLAINANT
KRISHNAN     (BY SRI H.L. NARENDRA BABU, ADVOCATE)
Location:
High Court   AND:
of Karnataka
            1.   THE STATE OF KARNATAKA
                 BY THE CHIEF SECRETARY
                 REVENUE DEPARTMENT,
                 VIDHANA SOUDHA,
                 BENGAULRU - 560 001.
                                      ...PRO FORMA RESPONDENT
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                                 NC: 2024:KHC:46917-DB
                                   CCC No. 644 of 2024




2.   SRI DAYANANDA K.A.
     WORKING AS DEPUTY COMMISSIONER,
     BANGALURU URBAN DISTRICT
     K.G. ROAD,
     BENGALURU - 560 001.

3.   SRI VIJAY KUMAR R
     WORKING AS THASILDAR
     BENGALURU NORTH TALUK,
     KANDHAYA BHAVANA ,
     K.G. ROAD,
     BENGALURU - 560 001.
                                          ...ACCUSED
(BY SMT. PRATHIMA HONNAPURA, AAG A/W
 SRI K.S. HARISH, GOVERNMENT ADVOCATE)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF

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

THE CONSTITUTION OF INDIA, PRAYING TO PUNISH THE

RESPONDENTS/ACCUSED FOR HAVING DELIBERATELY AND

INTENTIONALLY DISOBEYED THE ORDER DATED 05.04.2024

PASSED BY THIS HON'BLE COURT IN W.P.NO.8793/2024

(KLR-RR-SUR).


      THIS PETITION COMING ON FOR ORDERS THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                                             NC: 2024:KHC:46917-DB
                                                               CCC No. 644 of 2024




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. H.L. Narendra Babu for the

complainant stated that the directions in the order brought under

contempt is complied with as the endorsement is issued, deciding

the representation.

In view of the above, the contempt petition is accordingly

disposed of.

Liberty is reserved for the complainant to institute

independent proceedings, if the complainant intends to challenge

the endorsement on merits. This Court, however, does not express

any opinion on merits in that regard.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE