Sri T S Manjunatha vs Dr Ajay Nagabhushana M N Ias
2024 Latest Caselaw 25949 Kant

Karnataka High Court

Sri T S Manjunatha vs Dr Ajay Nagabhushana M N Ias on 23 October, 2024

                                         -1-
                                                  NC: 2024:KHC:42625-DB
                                                    CCC No. 581 of 2024




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 23RD 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. 581 OF 2024 (CIVIL)

             BETWEEN:
             1.   SRI T S MANJUNATHA
                  S/O T K SRINIVASA
                  AGED ABOUT 47 YEARS
                  FISHERIES FIELD MAN
                  OFFICE OF ASSISTANT DIRECTOR
                  OF FISHERIES, GRADE-II
                  K M ROAD, JYOTHINAGARA POST
                  CHIKMAGALORE - 577 102
                  R/O LIG-35, 4TH MAIN, 4TH CROSS
                  HOUSING BOARD
                  BEHIND FIRE FORCE OFFICE, K M ROAD
                  JYOTHINAGARA
Digitally         CHIKMAGALURU - 577 102
signed by                                                  ...COMPLAINANT
AMBIKA H B (BY SRI. GOVINDARAJ K, ADVOCATE)
Location:
High Court AND:
of Karnataka 1. DR. AJAY NAGABHUSHANA M N, IAS
                  THE CHIEF SECRETARY
                  ANIMAL HUSBANDRY AND
                  FISHERIES DEPARTMENT
                  VIDHANA SOUDHA
                  BENGALURU - 560 001

             2.   SRI KUMARASWAMY
                  ASSISTANT DIRECTOR OF FISHERIES
                  CLASS-1, ZILLA PANCHAYATH
                  CHIKMAGALURU - 577 102
                                -2-
                                          NC: 2024:KHC:42625-DB
                                            CCC No. 581 of 2024




3.   SMT. KAVANA C R
     THE ASSISTANT DIRECTOR OF FISHERIES
     CLASS-2, ZILLA PANCHAYATH
     CHIKMAGALURU - 577 102

4.   SMT. PANKAJA
     THE ASSISTANT DIRECTOR OF FISHERIES
     CLASS-2, KADUR TALUK
     CHIKMAGALURU - 577 548
                                             ... ACCUSED
5.   STATE OF KARNATAKA
     REP. BY ITS SECRETARY TO GOVERNMENT
     DEPARTMENT OF ANIMAL HUSBANDRY
     AND FISHERIES
     VIDHANA SOUDHA
     BENGALURU - 560 001
                                 ...PRO FORMA RESPONDENT
(BY SMT. PRAMODHINI KISHAN, AGA)

      THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
APPROPRIATE ACTION AGAINST THE ACCUSED AND PUNISH
THEM SUITABLY FOR DISOBEDIENCE OF THE ORDER DATED
23.11.2023 PASSED IN W.P.NO.19475/2019 AS PER ANNEXURE-C.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND

                         ORAL ORDER

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

While it was not disputed by learned advocate for the

complainant that the endorsement is passed by the respondent-

authority and therefore, the directions of learned Single Judge are

NC: 2024:KHC:42625-DB

complied with, he prayed that liberty may be reserved, while

closing the contempt, for the complainant to raise challenge to the

endorsement.

2. The request is reasonable. As the directions are admittedly

complied with, the contempt proceedings are closed reserving

liberty for the complainant to institute independent proceedings to

challenge the endorsement in accordance with law, in respect of

merit of which this Court does not express any opinion.

3. The contempt petition is disposed of accordingly.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB