Syed Faraaz Mohiuddin vs Mr. Ramzan P
2024 Latest Caselaw 27995 Kant

Karnataka High Court

Syed Faraaz Mohiuddin vs Mr. Ramzan P on 22 November, 2024

                                                -1-
                                                          NC: 2024:KHC:47727-DB
                                                           CCC No. 893 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. 893 OF 2024 (CIVIL)

                   BETWEEN:

                   1.   SYED FARAAZ MOHIUDDIN
                        AGED ABOUT 53 YEARS
                        THE HEAD MASTER
                        THE DEENS ACADEMY
                        DEENS GARDEN
                        NO.64-1, 65-2,
                        ECC ROAD
Digitally signed        WHITEFIELD
by                      BENGALURU - 560 066
PRABHAKAR
SWETHA                                                           ...COMPLAINANT
KRISHNAN
                   (BY MS. ANISHA A. AATRESH, ADVOCATE)
Location: High
Court of
Karnataka          AND:

                   1.   MR. RAMZAN P
                        THE REGIONAL TRANSPORT OFFICER
                        AND THE TAXATION AUTHORITY
                        ELECTRONIC CITY
                        BENGALURU - 560 076

                                                                    ...ACCUSED
                             -2-
                                        NC: 2024:KHC:47727-DB
                                         CCC No. 893 of 2024




2.   THE STATE OF KARNATAKA
     THE DEPARTMENT OF ROAD AND
     TRANSPORT
     NO.253
     1ST FLOOR
     M.S. BUILDING
     DR. B.R. AMBEDKAR VEEDHI
     BENGALURU - 560 001
     THROUGH ITS SECRETARY

                                  ...PROFORMA RESPONDENT
(BY SMT. PRAMODHINI KISHAN, AGA)


      THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971, PRAYING TO FIND THE
ACCUSED GUILTY OF COMMISSION OF CONTEMPT OF THE
ORDER OF THIS HONBLE COURT DATED 02.01.2024 PASSED
BY THIS HONBLE COURT IN WP NO.49/2024 (ANNEXURE-A)
AND FURTHER BE PLEASED TO CONVICT THE ACCUSED
FOR THE SAME AND CONSEQUENTLY SENTENCE THE
ACCUSED TO IMPRISONMENT FOR A TERM OF 6 MONTHS IN
ACCORDANCE WITH LAW.



      THIS   PETITION,   COMING    ON    FOR    PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
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                                           NC: 2024:KHC:47727-DB
                                             CCC No. 893 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 Ms. Anisha A. Aatresh for the complainant

fairly stated that the order under the contempt is complied with and

nothing survives in the present contempt petition.

2. Learned Additional Government Advocate Smt. Pramodhini

Kishan confirms the statement of compliance.

3. In that view, as nothing survives. The contempt petition is

disposed of accordingly.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR