Karnataka High Court
Narayan S/O Krishnappa Haladikar vs Ramandeep Chowdhary on 24 July, 2014
Author: K. Bhakthavatsala
Bench: K. Bhakthavatsala
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 24TH DAY OF JULY, 2014
PRESENT
THE HON'BLE DR. JUSTICE K. BHAKTHAVATSALA
AND
THE HON'BLE MR. JUSTICE PRADEEP D.WAINGANKAR
C.C.C.Nos.100347/2014, 100348/2014, 100349/2014,
100375/2014, 100378/2014, 100382/2014, 100383/2014,
100384/2014, 100412/2014, 100413/2014, 100429/2014,
100430/2014, 100431/2014, 100432/2014, 100433/2014,
100448/2014, 100455/2014, 100456/2014, 100457/2014,
100460/2014, 100461/2014, 100497/2014, 100498/2014,
100499/2014, 100500/2014 & 100523/2014,
100501/2014, 100502/2014, 100505/2014
& 100506/2014 (CIVIL)
IN C.C.C.No.100347/2014
BETWEEN:
SHRI NARAYAN S/O KRISHNAPPA HALADIKAR,
AGE:65 YEARS, RETIRED,
R/AT EWS NO.220,
NAVANAGAR, HUBLI-580 025. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
2
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.73021/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100348/2014
BETWEEN:
SHRI SOMESHEKAR S/O CHANDRASHEKAR HALMATH,
AGE:65 YEARS, RETIRED,
R/AT SHEELVANTAR ONI,
OPPOSITE TO URDU SCHOOL,
DHARWAD. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75069/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
3
IN C.C.C.No.100349/2014
BETWEEN:
SHRI DUNDAPPA S/O GANGAPPA LANGOTI,
AGE:66 YEARS, RETIRED,
R/AT NO.83, K.H.B.COLONY,
SADANKERI, 5TH CROSS,
DHARWAD-580 008. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 18.02.2013 MADE IN
W.P.No.69930/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100375/2014
BETWEEN:
SHRI GURUPPA S/O ANDANAPPA KAMPLIKOPPA,
AGE:66 YEARS, RETIRED,
R/AT NO.EWS 664,
NAVANAGAR, HUBLI-580 025. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
4
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.73023/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100378/2014
BETWEEN:
SHRI MADHUKAR S/O RAMCHANDRA VERNEKAR,
AGE:63 YEARS, RETIRED,
R/AT NO.47, 2ND MAIN ROAD,
OPPOSITE TO MADHURA APARTMENT,
BADAMINAGAR,
HUBLI-580 023. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
5
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75080/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100382/2014
BETWEEN:
SOMAREDDI S/O SHIVAREDDI NAVALI,
AGE:62 YEARS, RETIRED,
R/AT NO.25, JAWAHAR COLONY,
VIDYANAGAR, HUBLI-580 021. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75076/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100383/2014
BETWEEN:
VIJAYAKUMAR S/O NINGAPPA KELUR,
AGE:63 YEARS, RETIRED,
RESIDENT OF JAYANAGAR,
6
HEGGERI, HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 24.06.2013 MADE IN
W.P.No.72544/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100384/2014
BETWEEN:
NEELAPPAGOUDA S/O RACHANGOUDA PATIL,
AGE:62 YEARS, RETIRED,
R/AT NO.37, FLORAPARK,
AMARGOAL ROAD, NAVANAGAR,
HUBLI-580 025. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
7
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 27.06.2013 MADE IN
W.P.Nos.78751-53/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100412/2014
BETWEEN:
MALLESHAPPA S/O ULAVAPPA HUBBALLI,
AGE:63 YEARS, RETIRED,
R/AT NO.223, 9TH CROSS,
SADASHIVANAGAR, OLD HUBLI,
HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 24.06.2013 MADE IN
W.P.No.72546/2012 ON THE FILE OF THIS HON'BLE COURT, SO
FAR AS IT RELATES TO COMPLAINANT CONCERN, PRODUCED AT
ANNEXURE-A.
IN C.C.C.No.100413/2014
BETWEEN:
SHRI NAZEERAHAMED S/O MUKTUMSAB MULLA,
AGE:61 YEARS, RETIRED,
8
R/AT NO.114, GOUSIA TOWN,
ISLAMPUR ROAD, OLD HUBLI,
HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 27.06.2013 MADE IN
W.P.No.76885/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100429/2014
BETWEEN:
SHRI K.ABDULWAJID S/O K.MOHAMMED GHOUSE PEER,
AGE:64 YEARS, RETIRED,
R/AT NO.989/24, 2ND CROSS,
BEHIND NEW BUS STAND,
BHAGATSINGHNAGAR,
DAVANAGERE-577 002. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
9
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.60581/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100430/2014
BETWEEN:
PANDURANG S/O RUKMAPPA GANDOLIKAR,
AGE:60 YEARS, RETIRED,
R/AT NO.B 18/1, 2ND CROSS,
HEGGERI COLONY, OLD HUBLI,
HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.Nos.75067-68/2013 ON THE FILE OF THIS HON'BLE COURT, SO
FAR AS IT RELATES TO COMPLAINANT CONCERN, PRODUCED AT
ANNEXURE-A.
10
IN C.C.C.No.100431/2014
BETWEEN:
SHRI MURALIDHAR S/O GURUNATH JOSHI,
AGE:64 YEARS, RETIRED,
R/AT LIG 111,
NAVANAGAR, HUBLI-580 025. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.73022/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100432/2014
BETWEEN:
MADHU S/O KRISHNAJI MORAB,
AGE:66 YEARS, RETIRED,
R/AT NO.LIG 206, 10TH CROSS,
NAVANAGAR, HUBLI-580 025. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
11
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.73024/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100433/2014
BETWEEN:
PANDURANG S/O DEVAPPA SHETH,
AGE:62 YEARS, RETIRED,
RESIDENT OF DESHPANDENAGAR,
HUBLI-580 029. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 24.06.2013 MADE IN
W.P.No.72545/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
12
IN C.C.C.No.100448/2014
BETWEEN:
GURAPPA S/O VIRUPAXAPPA HADAPAD,
AGE:65 YEARS, RETIRED,
R/AT NO.90, ARVINDNAGAR,
OLD HUBLI, HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.66665/2012 ON THE FILE OF THIS HON'BLE COURT, SO
FAR AS IT RELATES TO COMPLAINANT CONCERN, PRODUCED AT
ANNEXURE-A.
IN C.C.C.No.100455/2014
BETWEEN:
SHRI GANGADHAR S/O CHANNAPPA ANNIGERI,
AGE:62 YEARS, RETIRED,
R/AT NO.68, AKSHYA,
ARVINDNAGAR, HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
13
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75060/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100456/2014
BETWEEN:
SHRI GANGADHAR S/O MADIWALAPPA HUBBALLI,
AGE:60 YEARS, RETIRED,
R/AT NO.188, 5TH MAIN,
MRUTUNJAYANGAR,
GOKUL ROAD, HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 24.06.2013 MADE IN
W.P.No.72543/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
14
IN C.C.C.No.100457/2014
BETWEEN:
SHRI RACHAPPA S/O VEERAPPA KAJAGAR,
AGE:61 YEARS, RETIRED,
RESIDENT OF MURARJINAGAR,
GOKUL ROAD, HUBLI-580 023. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75071/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100460/2014
BETWEEN:
SHRI SHARANAPPA S/O CHANDRAPPA GUTTARGI,
AGE:61 YEARS, RETIRED,
R/AT NO.53, 2ND MAIN ROAD,
ARVINDNAGAR, OLD HUBLI,
HUBLI-580 024. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
15
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 27.06.2013 MADE IN
W.P.No.76886/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100461/2014
BETWEEN:
SHRI FAKRUDDIN S/O ABDUL RAHIM MADLUR,
AGE:61 YEARS, RETIRED,
R/AT NO.5, HALUBHAVI LAYOUT,
4TH CROSS, KALYANAGAR,
DHARWAD. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
S/O FATHER'S NAME NOT KNOWN
TO COMPLAINANT, AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 07.10.2013 MADE IN
W.P.No.66448/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
16
IN C.C.C.No.100497/2014
BETWEEN:
SMT.PADMAVATHI D/O RAMCHANDRA ANIGOL,
AGE:62 YEARS, RETIRED,
RESIDENT OF UMASHIVA APARTMENT,
NAGASHETTIKOPPA ROAD,
STATE BANK COLONY, KESHWAPUR,
HUBLI. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 24.06.2013 MADE IN
W.P.No.75081/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A SO FAR AS IT RELATES TO
COMPLAINANT CONCERN ONLY.
IN C.C.C.No.100498/2014
BETWEEN:
SHRI IMAMSAHEB S/O GARIBSAHEB BABAKKANNAVAR,
AGE:62 YEARS, RETIRED,
RESIDENT OF BAKLEGALLI,
GANESHPETH, HUBLI-580 021. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
17
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 27.06.2013 MADE IN
W.P.No.78753/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A SO FAR AS IT RELATES TO
COMPLAINANT CONCERN ONLY.
IN C.C.C.No.100499/2014
BETWEEN:
SHRI VEERESH S/O SANGAPPA SHETTAR,
AGE:64 YEARS, RETIRED,
RESIDENT OF GANESHPETH,
SHETTAR ONI, HUBLI. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
18
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75079/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.Nos.100500/2014 & 100523/2014
BETWEEN:
1. SHRI ADIVAPPA S/O SHIDAPPA PUDKALKATTI,
AGE:66 YEARS, RETIRED,
RESIDING AT NO.34, BEHIND P.H.Q,
SAMPIGENAGAR, DHARWAD.
2. SHRI GOUSKHAN S/O HAYATKHAN SOUDAGAR,
AGE;66 YEARS, RETIRED,
RESIDING AT NO.28/16, BHOOSGALLI,
RAVIVARPETH,
DHARWAD-580 001. ... COMPLAINANTS
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THESE CCCs ARE FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO INITIATE THE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED FOR DISOBEYING THE
ORDER DATED 19.06.2013 MADE IN W.P.Nos.75074 & 75/2013 ON
THE FILE OF THIS HON'BLE COURT PRODUCED AT ANNEXURE-A
SO FAR AS IT RELATES TO COMPLAINANT CONCERN.
IN C.C.C.No.100501/2014
BETWEEN:
SHRI ABDULGAFFAR S/O HUSSEIN SHAIKH,
AGE:65 YEARS, RETIRED,
19
RESIDENT OF RAMNAGAR,
DHARWAD-580 001. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75064/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A, SO FAR AS IT RELATES TO
COMPLAINANT CONCERN.
IN C.C.C.No.100502/2014
BETWEEN:
SHRI MANDA VALENTINE,
S/O M MATHEWS SHANTRAJ,
AGE:61 YEARS, RETIRED,
R/AT NO.327/328,
JANATA QUARTERS, GANDHIWADA,
GADAG ROAD, HUBLI-580 020. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
20
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.75078/2013 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100505/2014
BETWEEN:
SHRI PADIYAPPA S/O YELLAPPA BHAJANTRI,
AGE:66 YEARS, RETIRED,
R/AT PLOT NO.45/B,
OLD BADAMI NAGAR, HUBLI-580 023. ... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 19.06.2013 MADE IN
W.P.No.73019/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
IN C.C.C.No.100506/2014
BETWEEN:
SHRI SHRIDHAR S/O BHIMARAO KITTUR,
AGE:61 YEARS, RETIRED,
RESIDENT OF SHRINIDHI, IIND MAIN,
21
4TH CROSS, NARAYANPUR,
DHARWAD-07. .... COMPLAINANT
(BY SRI.S.N.RAJENDRA, ADV.)
AND:
SHRI RAMANDEEP CHOWDHARY,
AGE:33 YEARS,
COMMISSIONER OF HUBLI DHARWAD
MUNICIPAL CORPORATION, HUBLI-20. ... ACCUSED
(BY SRI.G.K.HIREGOWDAR. ADV.)
THIS MEMORANDUM OF CONTEMPT PETITION IS FILED
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURTS ACT,
R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA, PRAYING TO
INITIATE THE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR DISOBEYING THE ORDER DATED 27.06.2013 MADE IN
W.P.No.70427/2012 ON THE FILE OF THIS HON'BLE COURT
PRODUCED AT ANNEXURE-A.
THESE CCCs COMING ON FOR ORDERS, THIS DAY,
DR.K.BHAKTHAVATSALA J., MADE THE FOLLOWING:
ORDER
Complainants in this batch of contempt petitions pray to initiate contempt proceedings against the accused namely the Commissioner of Hubli-Dharwad Municipal Corporation, on account of disobedience of order made in their favour and against the accused in their individual writ petitions.
22
2. Learned counsel for the accused submits that after the dismissal of the SLP before the Supreme Court, the accused has taken necessary steps for refunding the amount with interest and refixation of the pension and it would take some time to do the needful and he prays some time to comply with the order made in the writ petitions.
3. Learned counsel for the complainant has no objection for granting time with the right of seeking revival of the contempt petition.
In view of the above, we pass the following order. The contempt petitions are dropped for the present granting time till 30.09.2014 for compliance of the order made in the writ petitions, failing which the complainants shall be at liberty to seek revival of the contempt petition.
(Sd/-) JUDGE (Sd/-) JUDGE Jm/-