Karnataka High Court
Sri T Venugopal Reddy vs Smt Vasudha Mishra Ias on 4 September, 2024
Author: K.Somashekar
Bench: K.Somashekar
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NC: 2024:KHC:36106-DB
CCC No. 518 of 2021
C/W CCC No. 782 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF SEPTEMBER, 2024
PRESENT
THE HON'BLE MR JUSTICE K.SOMASHEKAR
AND
THE HON'BLE MR JUSTICE S RACHAIAH
CIVIL CONTEMPT PETITION NO. 518 OF 2021
CONNECTED WITH
CIVIL CONTEMPT PETITION NO. 782 OF 2021
IN CCC No. 518/2021
BETWEEN:
DR A LOKESHA
S/O ARENINGAPPA
AGED ABOUT 53 YEARS
WORKING AS OFFICER ON SPECIAL DUTY
TO THE HON'BLE CHIEF MINISTER
GOVERNEMNT OF KARNATAKA
ROOM NO 3, GROUND FLOR
VIDHANASOUDHA, BENGALURU - 560001
AND RESIDING AT: NO 77, 3RD MAIN
Digitally signed 7TH CROSS, C T BED LAYOUT
by SUMATHY BANASHKANARI III-STAGE
KANNAN
Location: High BENGALURU - 560085.
Court of ...COMPLAINANT
Karnataka
(BY SRI. RAMACHANDRA - ADVOCATE FOR SRI. M NAGARAJAN
- ADVOCATE)
AND:
MS. VASUDHA MISHRA
SECRETARY
UNION PUBLIC SERVICE COMMISSION
DHOLPUR HOUSE, SHAJAHAN ROAD
NEW DELHI - 110011.
...ACCUSED
(BY SRI. BHAT VISHNU JANARDHANA - ADVOCATE)
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NC: 2024:KHC:36106-DB
CCC No. 518 of 2021
C/W CCC No. 782 of 2021
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA, SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, R/W RULE 5 OF THE HIGH COURT
OF KARNATAKA (CONTEMPT OF COURT PROCEEDINGS) RULES,
1981, PRAYING TO ISSUE SUMMONS TO THE ACCUSED AND
HE BE TRIED FOR HIS WILLFUL DISOBEDIENCE OF THE
JUDGMENT OF THIS HON'BLE COURT DATED 14.09.2018 IN
W.P.NOS.11077/2018 AND 26123/2018 PRODUCED VIDE
ANNEXURE-B.
IN CCC NO. 782/2021
BETWEEN:
SRI T VENUGOPAL REDDY
S/O LATE K THIMMAPPA
AGED ABOUT 58 YEARS
WORKING AS GENERAL MANAGER
KARNATAKA URBAN INFRASTRUCTURE
DEVELOPMENT & FINANCE CORPORATION LTD
NO.NAGARABHIVRUDDI BHAVAN
NO.22, 17TH F CROSS, INDIRANGAR 2ND STAGE
BENGALURU 560 038
R/AT NO.51052, PFC KONANAKUNTE
KANAKAPURA ROAD, BANGALORE 560 0068.
...COMPLAINANT
(BY SRI. VENUGOPAL C N - ADVOCATE)
AND:
SMT VASUDHA MISHRA IAS
SECRETARY
UNION PUBLIC SERVICE COMMISSION (UPSC)
DHOLPUR HOUSE, SHAHJAHAN ROAD
NEW DELHI.
...ACCUSED
(BY SRI. K SHRIHARI - ADVOCATE)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA, SECTIONS 11 AND 12 OF THE
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NC: 2024:KHC:36106-DB
CCC No. 518 of 2021
C/W CCC No. 782 of 2021
CONTEMPT OF COURTS ACT, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED AND TO PUNISH HIM
FO RHIS WILFUL DISOBEDIENCE TO THE ORDER OF THIS
HON'BLE COURT DATED 14.09.2018 MADE IN W.P.11077/2018
C/W 26123/2018 (S-CAT) (ANNEXURE-A) THEREBY TO CAUSE
IMPLEMENTATION OF THE ORDER OF THIS COURT IN ITS
TRUE SPIRIT AND THUS UPHOLD THE DIGNITY.
THESE CCCs', COMING ON FOR FRAMING OF CHARGES,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE K.SOMASHEKAR
AND
HON'BLE MR JUSTICE S RACHAIAH
ORAL ORDER
(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)
These contempt petitions have been initiated by the
complainants against the respondent/accused for disobedience
of the order passed by this Court in W.P.Nos.11077/2018 and
26123/2018 dated 14.09.2018.
2. Learned counsel Sri Ramachandra for the complainant
in CCC No.518/2021 submits that issues emerged in between
the parties went up to Hon'ble Supreme Court in SPL (C)
No.30123-30124/2018 and the same came to be dismissed.
This status submitted by the counsel for the
respondent/accused in this matter is placed on record.
NC: 2024:KHC:36106-DB
3. Learned counsel Sri Bhat Vishnu Janardhana and
learned counsel Sri K.Srihari for respondents/accused
respectively submit that the grounds urged in these contempt
proceedings does not arise for consideration to persuade the
issues emerged in between the parties to the proceedings.
4. However, keeping in view the submission made by
learned counsel for the parties in these contempt proceedings
and having gone through the issues emerged in between the
parties, it is said that the contempt proceedings does not
survive for consideration. Consequently, the contempt
proceedings are dropped.
Consequent upon disposal of the contempt proceedings,
pending applications, if any, stands disposed of.
Sd/-
(K.SOMASHEKAR)
JUDGE
Sd/-
(S RACHAIAH)
JUDGE
DKB
