Smt Manjula vs The State Of Karnataka
2024 Latest Caselaw 27994 Kant

Karnataka High Court

Smt Manjula vs The State Of Karnataka on 22 November, 2024

                                            -1-
                                                     NC: 2024:KHC:47772-DB
                                                       CCC No. 133 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND 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. 133 OF 2024 (CIVIL)

                BETWEEN:
                1.   SMT. MANJULA
                     D/O DODDA RAMAIAH
                     AGED ABOUT 40 YEARS
                     R/AT: DHARMARAYA TEMPLE STREET
                     DEVANAHALLI TOWN
                     BENGALURU RURAL DISTRICT - 562 110

                                                          ...COMPLAINANT
                (BY SRI SEENAPPA K, ADVOCATE)
Digitally       AND:
signed by
AMBIKA H B      1.   THE STATE OF KARNATAKA
Location:            REPRESENTED BY ITS
High Court of        REVENUE SECRETARY
Karnataka            5TH FLOOR, M.S. BUILDING
                     AMBEDKAR VEEDHI
                     BENGALURU - 560 001
                                              ...PRO FORMA RESPONDENT
                2.   SRI SRINIVASA M.
                     FATHER NAME IS NOT KNOWN
                     MAJOR
                     THE ASSISTANT COMMISSIONER
                     DODDABALLAPURA SUB - DIVISION
                     BENGALURU RURAL DISTRICT - 561 203
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                                       NC: 2024:KHC:47772-DB
                                            CCC No. 133 of 2024




3.   SRI. SIDDARAMAIAH
     FATHER NAME IS NOT KNOWN
     MAJOR
     THE ASSISTANT DIRECTOR OF
     LAND RECORDS
     DODDABALLAPURA SUB - DIVISION
     DODDABALLAPURA TALUK
     DODDABALLAPURA
     BENGALURU RURAL DISTRICT - 561 203

4.   SRI SHIVARAJ
     FATHER NAME IS NOT KNOWN
     MAJOR
     THE TAHSILDAR
     DEVANAHALLI TALUK
     MINIVIDHANA SOUDHA
     DEVANAHALLI
     BENGALURU RURAL DISTRICT - 562 110

                                                   ...ACCUSED

(BY SMT. PRAMODHINI KISHAN, ADDITIONAL GOVERNMENT
 ADVOCATE)


      THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION     OF    INDIA,    PRAYING     TO   PUNISH   THE
ACCUSED FOR HAVING COMMITTED CONTEMPT OF THE
COURT ORDER DATED 20.07.2023, PASSED BY THE HON'BLE
SINGLE   JUDGE    OF    THIS      HON'BLE    COURT    IN   W.P.
NO.13179/2023 VIDE ANNEXURE-'C' & ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                             NC: 2024:KHC:47772-DB
                                               CCC No. 133 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. K. Seenappa for the complainant and

learned Additional Government Advocate Smt. Pramodhini Kishan

stated that the order brought under contempt is complied with.

2. In the aforesaid view, nothing survives in the contempt

petition. It is disposed of accordingly.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB