Shri. Raghavenedra C R vs Sri Dr Ram Prasath Manohar V
2024 Latest Caselaw 25239 Kant

Karnataka High Court

Shri. Raghavenedra C R vs Sri Dr Ram Prasath Manohar V on 22 October, 2024

                                              -1-
                                                       NC: 2024:KHC:42610-DB
                                                         CCC No. 139 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                           PRESENT
                         THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                             AND
                             THE HON'BLE MR. JUSTICE K. V. ARAVIND
                                  CCC NO. 139 OF 2024 (CIVIL)
                   BETWEEN:

                   1.   SHRI. RAGHAVENDRA C R
                        S/O LATE A. RAMASWAMY
                        AGED 43 YEARS,
                        WORKING AS ASSISTANT EXECUTIVE ENGINEER
                        BWSSB, R/O NO 19,
                        SHOP STREET, BASAVANAGUDI,
                        BENGALURU - 560004

                   2.   SMT GANGALAKSHMAMMA K .L.
                        D/O LAKSHMAIAH
                        AGED 51 YEARS,
                        WORKING AS ASSISTANT EXECUTIVE ENGINEER
                        BWSSB, R/O NO 544, 4TH C MAIN 11TH CROSS,
Digitally signed        WOC ROAD, NAGAPURA MAHALAKSHMIPURAM
by                      BENGALURU - 560086
PRABHAKAR
SWETHA
KRISHNAN           3.   SRI . JAGADEESH R
Location: High          S/O K.V. RAJANNA
Court of                AGED ABOUT 51 YEARS,
Karnataka               WORKING AS ASSISTANT EXECUTIVE ENGINEER
                        BWSSB,R/O NO 2369, 12TH MAIN RAJAJINAGAR,
                        BENGALURU - 560010
                                                           ...COMPLAINANTS
                   (BY SRI VINAYAKA B VISHNU BATTA, ADVOCATE)
                            -2-
                                     NC: 2024:KHC:42610-DB
                                       CCC No. 139 of 2024




AND:

1.   SRI DR RAM PRASATH MANOHAR V
     AGED MAJOR,
     THE CHAIRMAN
     BWSSB, 1ST FLOOR CAUVERY BHAVAN
     KEMPEGOWDA ROAD,
     BENGALURU - 560009

2.   SMT . VEENA R
     AGED MAJOR
     CHIEF ADMINISTRATIVE OFFICER AND SECRETARY,
     BWSSB, 1ST FLOOR, CAUVERY BHAVAN,
     KEMPEGOWDA ROAD,
     BENGALURU - 560009

3.   SRI RAKESH SINGH
     AGED MAJOR,
     ADDITIONAL CHIEF SECRETARY
     URBAN DEVELOPMENT DEPARTMENT,
     GOVERNMENT OF KARNATAKA.
     BANGALORE - 560001
                                          ...ACCUSED
4.   THE STATE OF KARNATAKA
     REPRESENTED BY ITS PRINCIPAL SECRETARY
     URBAN DEVELOPMENT DEPARTMENT
     VIDHANA SOUDHA
     DR. B.R. AMBEDKAR VEEDHI
     BENGALURU - 5600001
                                 ...PROFORMA RESPONDENT
(BY SRI B L SANJEEV,ADVOCATE FOR R1 AND R2;
SMT. PRAMODHINI KISHAN, AGA FOR R3 AND R4)

     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT 1971, R/W ARTICLE 215 OF
CONSTITUTION OF INDIA, BY THE            COMPLAINANTS,
WHEREIN THEY PRAY THAT THE HON'BLE COURT BE
PLEASED TO ALLOW THIS CONTEMPT PETITION AND
CONSEQUENTLY PUNISH THE ACCUSED HEREIN FOR THE
WILLFULL AND DELIBERATE DISOBEDIENCE OF THE ORDER
IN W.P.NO.50265/2019 CONNECTED WITH WP NO.4453/2020
9380/2020 AND 17601/2022 DATED 28.07.2023.
                                          -3-
                                                     NC: 2024:KHC:42610-DB
                                                       CCC No. 139 of 2024




    THIS PETITION 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 Mr. B. Vinayaka Vishnu Batta for the

complainants by filing the memo dated 22.10.2024 stated that the

present petition has become infructuous.

2. Memo is taken on record.

3. The contempt petition is accordingly dismissed as

infructuous.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

KPS