Karnataka High Court
Mohammed Obedullaha And Ors vs Ujjawal Kumar Ghosh on 6 February, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
-1-
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 6TH DAY OF FEBRUARY, 2017
PRESENT
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
AND
THE HON'BLE MR. JUSTICE B.A. PATIL
CCC.NOs.200287-291/2016 (CIVIL)
BETWEEN:
1. Mohammed Obedullah
S/o Mohammed Moulana Sab
Age: 49 years, Occ: Chairman
Hyderabad Karnataka Muslim Forum
Kalaburagi
2. M.A. Razak Rafath
Chief Convener of Hyderabad
Karnataka Muslim Forum
Kalaburagi - 585 102
3. Mohammed Fazal Patel
S/o Mohammed Patel
Age: 44 years,
Occ: District Convener Hyderabad
Karnataka Muslim Forum
Kalaburagi - 585 102
4. Mohammed Ali Jamadar
Youth Convener Hyderabad
Karnataka Muslim Forum
Kalaburagi - 585 102
-2-
5. Suleman
Working Committee
Member Hyderabad Karnataka
Muslim Forum
Kalaburagi - 585 102
... Complainants
(By Sri N. Krishnacharya and
Ramchandra K., Advocates)
AND:
Ujjwal Kumar Ghosh
I.A.S. Deputy Commissioner
Kalaburagi - 585 102
...Accused
(By Sri R.V.Nadagouda, AAG)
These CCCs are filed under Sections 11 and 12 of
Contempt of Court Act, praying to initiate contempt
proceedings as against the accused in accordance with
the law for willful deliberate disobedience of order of this
Court dated 24.11.2015.
These CCC coming on for Orders this day,
ARAVIND KUAMR, J., made the following:-
ORDER
Complainant is alleging that there is willful disobedience of the order passed by this Court by the respondent in Writ Petition Nos.205247-205251/2015 -3- on 24.11.2015 whereunder this Court had directed the 10th respondent therein i.e. respondent herein to receive the representation that may be submitted by the petitioners and on receipt of the said representation, liberty was reserved to the 10th respondent to secure instructions from any other authority if need be and thereafter 10th respondent had to reply to the representation of the petitioners about the decision taken by said respondent.
2. 10th respondent has filed an affidavit today, whereunder, it is stated that in compliance of the directions issued by this Court, he had received the representation of the petitioners and after obtaining clarification thereof from the complainant he has intimated to the Department of Personnel and Administrative Reforms (Administrative Reference) to issue notifications in Urdu language in respect of Kalaburagi District. It is also stated that Voters' list has -4- been published in Urdu language, which is in compliance of the orders of this Court as per Annexure- R2 and thereafter a communication has also been forwarded to the Principal Secretary, Department of Personnel Administrative Reforms, Bengaluru on 25.01.2017 Annexure-R3, requesting to issue directions to the Directorate of Translation to issue notification in Urdu language in respect of Kalaburagi District informing the steps taken, 10th respondent has sent an intimation to petitioner on 25.01.2017 Annexure-R4 by despatching it on 31.1.2017. Though, learned counsel for complainant would dispute the fact we are not inclined to accept same, since it is stated on oath by respondent herein that intimation has been sent or despatched to complainant. Even otherwise complainant's counsel has received the affidavit of 10th respondent along with Respondent No.4. -5-
3. In that view of the matter, we are of the considered view that there is due compliance of the orders passed by this Court. Hence, contempt proceedings are hereby dropped.
Sd/-
JUDGE Sd/-
JUDGE Sbs*