Sri K N Ramesh vs State Of Karnataka
2024 Latest Caselaw 27830 Kant

Karnataka High Court

Sri K N Ramesh vs State Of Karnataka on 20 November, 2024

                                      -1-
                                               NC: 2024:KHC:47121-DB
                                                 CCC No. 896 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 20TH 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. 896 OF 2024 (CIVIL)
          BETWEEN:

          1.   SRI K N RAMESH
               S/O LATE NINGE GOWDA
               AGED 57 YEARS
               R/O TURUVEKERE ROAD
               KADABHA HALLI, BINDIGANAVILE HOBLI
               NAGAMANGALA (TQ)
               MANDYA (DIST)-571418
                                                    ...COMPLAINANT
          (BY SRI LAXMINARAYANA, ADVOCATE)

          AND:
Digitally
signed by
PRABHAKAR 1.   STATE OF KARNATAKA
SWETHA         REPRESENTED BY PRINCIPAL SECRETARY
KRISHNAN       DEPARTMENT OF PRIMARY EDUCATION
Location:      MS BUILDING
High Court     BANGALORE-560001.
of Karnataka
          2.   SMT. KAVERI
               COMMISSIONER SCHOOL EDUCATION
               AND LITERACY DEPARTMENT
               NRUPATUNGA ROAD
               KR CIRCLE
               BANGALORE-560001.
                             -2-
                                    NC: 2024:KHC:47121-DB
                                      CCC No. 896 of 2024




3.    SRI KARICHANANNAVR
      DIRECTOR SCHOOL EDUCATION AND
      LITERACY DEPARTMENT
      NRUPATUNGA ROAD
      KR CIRCLE
      BANGALORE-560001.

4.    SRI SHIVA RAMEGOWDA
      DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
      DEPARTMENT OF SCHOOLS EDUCATION
      MANDYA DISTRICT-571401.

5.    SRI YOGESH
      BLOCK EDUCATION OFFICER
      NELAMANGALA TALUK
      MANDYA DISTRICT-571418.
                                              ...ACCUSED
(BY SRI K.S.HARISH, GA)

       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE    CONTEMPT     OF    COURTS   ACT,   1971,   BY   THE
COMPLAINANT, WHEREIN PRAYS THAT THE HON'BLE COURT
BE PLEASED TO INITIATE APPROPRIATE ACTION AGAINST
THE ACCUSED FOR WILLFULLY DISOBEYING OR NON-
COMPLIANCE OF THE ORDER DATED 16.07.2024 PASSED IN
W.P.NO.17455/2024 VIDE ANNEXURE-A BY THIS HON'BLE
COURT.

       THIS PETITION COMING ON FOR ORDERS THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                                 NC: 2024:KHC:47121-DB
                                                   CCC No. 896 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)

Figures on record, the memo dated 24.10.2024 filed by

learned advocate for the complainant in which it is stated that

the respondents have complied with the order brought under

contempt and sought permission to withdraw the contempt

petition.

2. Permission is granted.

3. The contempt petition is accordingly dismissed as

withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

KPS