M/S Naagamale Stone Crushers And M Sand ... vs Sri A Kumar I A S
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Karnataka High Court

M/S Naagamale Stone Crushers And M Sand ... vs Sri A Kumar I A S on 20 November, 2024

                                             -1-
                                                       NC: 2024:KHC:47045-DB
                                                        CCC No. 1104 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. 1104 OF 2024 (CIVIL)

                 BETWEEN:

                 1.   M/S NAAGAMALE STONE CRUSHERS
                      AND M. SAND UNIT,
                      A PARTNERSHIP FIRM,
                      REPRESENTED BY ITS MANAGING PARTNER,
                      SMT.HEMA N.,
                      W/O BASAVARAJU,
                      AGED ABOUT 36 YEARS,
                      HAVING ITS REGISTERED OFFICE
                      AT No.9176, KHB COLONY,
                      CHIKKAMANDYA KERE,
                      MANDYA DISTRICT 571 101.
Digitally                                                ...COMPLAINANT
signed by        (BY MS. VISMAYA D.A., ADVOCATE FOR
VALLI
MARIMUTHU        SRI. LAKAMAPURMATH CHIDANANDAYYA, ADVOCATE)
Location: High   AND:
Court of
Karnataka
                 1.   SRI A. KUMAR, I. A. S.,
                      CHAIRMAN AND ALSO DEPUTY COMMISSIONER,
                      DISTRICT REGULATION OF STONE CRUSHER
                      AND LICENCING AUTHORITY,
                      MANDYA DISTRICT,
                      MANDYA 571401.

                 2.   SMT. RAJESHREE KUMAR,
                      SENIOR GEOLOGIST (MINES),
                      DEPARTMENT OF MINES GEOLOGY,
                      VIDYANAGAR, 1ST CROSS,
                                  -2-
                                            NC: 2024:KHC:47045-DB
                                            CCC No. 1104 of 2024




     MANDYA DISTRICT,
     MANDYA-571401.
                                                       ...ACCUSED
3.   STATE OF KARNATAKA,
     REPRESENTED BY THE ADDITIONAL
     CHIEF SECRETARY,
     DEPARTMENT OF FOREST,
     GOVERNMENT OF KARNATAKA,
     VIDHANA SOUDHA,
     BENGALURU-560 001.
                               ...PROFORMA RESPONDENT

(BY SRI K.S. HARISH, GA)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215
CONSTITUTION OF INDIA BY THE COMPLAINANT, PRAYING TO
SUMMON PROSECUTE AND PUNISH THE ACCUSED FOR THEIR
DELIBERATE AND WILFUL DISOBEDIENCE OF ORDER DATED
07.09.2023 VIDE ANNEXURE-A ISSUED BY THIS HON'BLE COURT IN
W.P.No.11472/2023.

    THIS CCC COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

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 Smt. D.A Vismaya for learned advocate

Mr. Lakamapurmath Chidnandayya for the complainant stated that

the order brought under contempt in this petition is complied with.

NC: 2024:KHC:47045-DB

2. Learned Government Advocate Mr. K.S. Harish for the

respondents confirms the compliance.

3. In the above view, nothing survives in the present contempt

proceedings. The contempt petition is disposed of as not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

MV