Sri S K Nithyananda vs Sri. Thushar Girinath
2024 Latest Caselaw 28107 Kant

Karnataka High Court

Sri S K Nithyananda vs Sri. Thushar Girinath on 25 November, 2024

                                           -1-
                                                    NC: 2024:KHC:48175-DB
                                                      CCC No. 562 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 25TH 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. 562 OF 2024 (CIVIL)
               BETWEEN:

               1.   SRI S.K. NITHYANANDA
                    S/O. LATE S.N. KRISHNARAJU
                    AGED ABOUT 56 YEARS
                    RESIDING AT NO. 15/3
                    2ND CROSS
                    K.V. TEMPLE STREET
                    SOWRASTRAPET
                    BENGALURU - 560 053

               2.   SRI SHIVASHANKAR
                    S/O. M.N. RUKMASA
                    AGED ABOUT 54 YEARS
Digitally
signed by           RESIDING AT NO. 3
PRABHAKAR           A.M. LANE
SWETHA              4TH CROSS
KRISHNAN            CHICKPETE
Location:           BENGALURU - 560 053
High Court                                                 ...COMPLAINANTS
of Karnataka
               (BY SRI VIDYASAGAR A.V., ADVOCATE FOR
                   SRI VENKATACHALAPATHI S K., ADVOCATE)

               AND:

               1.   SRI THUSHAR GIRINATH
                    THE COMMISSIONER
                            -2-
                                      NC: 2024:KHC:48175-DB
                                       CCC No. 562 of 2024




     BRUHTH BENGALURU MAHANAGARA PALIKE
     N.R. SQUARE
     BENGALURU - 560 002

2.   SRI NARAYANASWAMY
     THE ASSISTANT DIRECTOR
     TOWN PLANNING (WEST)
     BRUHATH BENGALURU MAHANAGARA PALIKE
     MALLESHWARAM
     BENGALURU - 560 002

3.   SRI REVANNA
     THE ASSISTANT EXECUTIVE ENGINEER
     BRUHAT BENGALURU MAHANAGARA PALIKE
     WARD NO. 120
     COTTON PETE SUB-DIVISION
     MAGADI ROAD
     4TH CROSS
     BENGALURU - 560 023
                                                ...ACCUSED
(BY SRI KARTHIKEYAN B.S., ADVOCATE)


      THIS CCC IS FILED UNDER     SECTION 11 AND 12 OF

CONTEMPT OF COURTS ACT, PRAYING TO PUNISH THE ACCUSED

FOR WILLFUL DISOBEYING OF THE ORDER DATED 05.02.2024

PASSED BY ITS HONBLE COURT IN W.P.NO.26510/2023 (LB-BBMP).



      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                             NC: 2024:KHC:48175-DB
                                               CCC No. 562 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. B.S. Karthikeyan for the respondents

states that the order of learned Single Judge which was regarding

taking action against the private respondents consequent to the

notice issued under Section 313 of the Bruhat Bengaluru

Mahanagara Palike Act, has been complied with.

2. In view of the above statement, the contempt petition is

disposed of as not surviving.

3. Notwithstanding the disposal of the present petition,

compliance affidavit shall be filed by the respondents within one

week.

4. Liberty is reserved to seek revival of the petition in case of

genuine difficulty.

NC: 2024:KHC:48175-DB

5. The petition stands disposed of, however, the matter shall be

listed on 09.12.2024 to ensure that the compliance affidavit is filed.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR