Shree Devi Educational Trust vs Dr Vishal R
2024 Latest Caselaw 28049 Kant

Karnataka High Court

Shree Devi Educational Trust vs Dr Vishal R on 23 November, 2024

                                                -1-
                                                          NC: 2024:KHC:47796-DB
                                                             CCC No. 30 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD 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. 30 OF 2023 (CIVIL)

                   BETWEEN:

                   1.   SHREE DEVI EDUCATIONAL TRUST,
                        INSTITUTIONAL BUILDING,
                        No.93 A, SURVEY No.6,
                        LINGAPURA VILLAGE,
                        KOSABA HOBLI,
                        ANTHARASANAHLLI,
                        1ST PHASE INDUSTRIAL AREA,
                        TUMKUR-572106.

                        ALSO AT No.68, ULLAL MAIN ROAD,
                        BHAVANINAGAR,
                        OPPOSITE BANGALORE
Digitally signed        UNIVERSITY QUARTERS,
by VALLI
MARIMUTHU               1 STAGE, BENGALURU,
Location: High          KARNATAKA-560056.
Court of                REPRESENTED BY ITS
Karnataka               AUTHORIZED SIGNATORY,
                        MR. SANJAY L.,
                        AGED ABOUT 47 YEARS.
                                                                  ...COMPLAINANT
                   (BY MS. AMYLUA ANIL, ADVOCATE FOR
                   SRI A. M. SHODHAN BABU, ADVOCATE)
                   AND:

                   1.   DR. VISHAL R.,
                        COMMISSIONER,
                        DEPARTMENT OF PUBLIC INSTRUCTION,
                             -2-
                                    NC: 2024:KHC:47796-DB
                                       CCC No. 30 of 2023




     NRUPATHUNGA ROAD,
     SAMPANGI RAMA NAGAR,
     AMBEDKAR VEEDHI,
     BENGALURU-560001.

2.   MR. C. NANJAIAH,
     DEPUTY DIRECTOR OF
     PUBLIC INSTRUCTIONS, TUMKUR,
     PUBLIC EDUCATION DEPARTMENT,
     DR. SARVAPALLI RADHAKRISHNAN ROAD,
     OPPOSITE CANARA BANK,
     S. S. PURAM, TUMKUR-572102.

3.   MR. HANUMA NAIK,
     BLOCK EDUCATIONAL OFFICER,
     TUMKUR GUMSI CIRCLE,
     TUMKUR-572101.
                                          ...ACCUSED
4.   STATE OF KARNATAKA,
     DEPARTMENT OF PUBLIC INSTRUCTION,
     VIKAS SOUDHA,
     BANGALORE 560001.
     THROUGH ITS PRINCIPAL SECRETARY.
                                ...PROFORMA RESPONDENT

(BY SMT. SHWETA KRISHNAPPA, AGA FOR A1 TO A3)

      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, BY THE COMPLAINANT, PRAYING TO
INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
WILLFUL DISOBEDIENCE OF THE ORDERS OF THIS HON'BLE
COURT, PASSED IN W.P.No.23847/2022 DATED 30.11.2022 AND
13.12.2022 (ANNEXURE-F).


      THIS CCC COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
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                                             NC: 2024:KHC:47796-DB
                                                CCC No. 30 of 2023




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)

In view of the memo of withdrawal dated 14.10.2024 filed by

learned advocate Mr. Pradeep Darak, learned advocate Ms.

Amulya Anil appearing for the complainant seeks permission to

withdraw the contempt petition.

Learned Additional Government Advocate Smt. Shweta

Krishnappa has no objection.

Accordingly, the petition is dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE