Nagamma W/O Vasudeva Rao Shetty Patel vs Bharathi Hallikeri, Tahsildar on 16 November, 2009

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Karnataka High Court

Nagamma W/O Vasudeva Rao Shetty Patel vs Bharathi Hallikeri, Tahsildar on 16 November, 2009

Equivalent citations: 2011 CRI. L. J. (NOC) 330 (KAR.) (GULBARGA BENCH), 2010 (4) AIR KAR R 1038

Bench: D.V.Shylendra Kumar, N.Ananda

4

Authorities, as per the order of the Tahsilddr.
Pursuant to the order (Eff the Tdhsitdar, S€dC1???;"'€lf
Annexttre~A, it is for the respondentﬁauthefttteet'._

Z0 Carry out the directions rrLettcuiotLs--{;j;"'ftfffte Assistant Director to Survey 1 directed to survey the lanai;

law at the earliest.

7 . Accordingly the petitiartzr; allowed;

2. It: is i11ere3.ﬁ:er:'ﬁllet:CQrntempt"'pet.ition was filed on 24.02.2009 in. CCC»VE§0:;w1:33it/i';CQQ"'.fziiiegitag that the resp0:ndent_s3.: with the directions issued there has been wiﬁfui disobiegiiencetVV'0f~..§;:he "ortiier'made in WP. N0.44'7'5/2008. The m.ett"e1j'ia}vaiis*e:;irie~nt$ 0f the C0nte.mpt. petition are as unederv:

* " the respondent a£t€'f'iOFiE't€S Flaming _ ed. the d;3g:}tteezt'ié0ns atortg tettft the mpg; 4' . 2;;;"t§ze order an W.P.Na.4:4?5r20ee fasted to vvitidrrhtg eta ettrveg; warts: arid fztrtfzer fdtted tea retedse tfte exgreee Sand; Ei§§"§iz'f_§"t Ems beer:

tiiegdtty taker: jrem the eemptettrtdrzt". 'The respondent authorﬂies 5 intentionally dtsobeyed to carryout' the order passed by_t_l__1e learned Single Judge of this Horfble thereby Committed contempt ofcourt é , A'

3. Tlaereafter the {I1 atterhi .},.1£i_d co'-hie' " :ti1fvplV"be'1"Qrev_V court. The order sheet of the pe.titioI:~ 'feédseé VGGJ 8:, LNSJ 16. '/T2009:

A2.0.;'e7.'e9.

vogue LNSJ 20,7.2OeQ:--.

'l§'ZSVl"»li'1I€ rlrmtter-V-1ort:';:Monday i.e. on tlrlem .reqz,l.est of the learned G_Oi§€F2""t{Tte'Kt€._ -"Advocate, List this ' ' n.fiat'texr o~r1;22.O7. O9.

tl:e.t.:'equest of the learned Govt. «. Advocate, adjourned to next week ﬁnally, to report compliant of the

-order complained of or to get the first respondent present before this = _ meg :§e.o'?;e2'ooe:

Court to hear him before framing charge"

The Tahsildar, Seddm is present' in court today, The learned Govt. fédeoeate dppeartrzg for the reepondents §ubmt2'_':--; that resporzdente would comply wit}: the order' wtttzin three azseeéee, List an 2E,Q8.Q§ foe' regoﬁéng eo;":"ap§oie.§2ee;

NKPJ/RVIVTJ 21 .8. 2009:

» §\é'K?J;?'t€'%<'tvt.,t _ 31.8.2009:

-' the 8 Respondent Na. Lacettsed is present before the Court.

List this matter next.-week at the request' of the l€(1I'Tt€{CVI:._4G'QU€FHTTlf3TZf Advocate appeartrtg"'-_fa;'vv.' the IS' res pa nden t» aeeu_s'_ed.; --« to-._ enable him to comply LUit}'7Z. Ut€. G!'d:?If dated 30.7.99 saIQj'e'cvt-._:to "eo:7:;:t£tio'n. that the 3?' ''':'espoI1etett't«_ shatt pay 7. the cost'-._ »;';gf.. "Vii? title?

V (:0 rnpttatnartt f;'oftt2,wtt'tj1 . through " _Cte_man{t C§.'."Ctfi'b,_ a:fu:t...j'?te CL'Tt'1€ITiO along wt't"h__ 'the? a;j:k:1owledgen":ent fiC>I*~._ha1;tr1g Rs.:3.000/~ cost _«'t_['roAr:---i_t1.t;~;..« persoriat fund and not '~'/'ﬂfittfl th,e..tG0_vernment Department, off 0.5"; befsfyfe the next date of t;t$:tj_'on_ 8/2009.

' Reetist this matter on 31,0809 at request ef teamed Govt'.

Advocate appearingfor the accused for eompitanee of the order dated 21.08.2009.

Learned Govemment Advocate has fﬁed a meme dated 31.852009 et:'at"tag that, the eater dated 225.2999 has been parity eomptted wait}: tag; Ezaaatzzg over a gum of Rs,5.GQ3,f~» ttzraagtt a E}e?z?:ttr2.cE. E'};'a;"t aatea 2é18,2éiZ'r@§ be:*s:e":iag 3'*€e.?'8Q{363 arazea it":

fat;-oar of State of Hyderabad 'ﬁx.

NKPJ & RVMJ 09.9.2009:

KLMJKAKJ _ 4.t3{;.»._:1o.2ooé:'

-. the W,P,No, 4475;'O8 dated 1 93.2008 7 Branch. The same has been duly aclcrlouﬂedged by lhe_,._complainan,i' on 28.8.2009. V The memo is placed' Post this maéter V .._for if-;po?fting compliance on 3=..2O()9A._ "

List this ._ T10njj.~;1'i§._ef' ._'n,eXi= 'L.rgee.§r. .0 at the: request to] £'he__ cou,r1"se'i~._ for the _e'eompldzTnd:'d" orf;"i3';e_groa_;;r1d that he rece£:2ed«.sAc'opy.v of the courater of/7idao_i1 ﬁled' 'bg igjhe respondent ,:o'da_'y- '(md to ' 'enable him to go I;h2foug.hv_ﬁ1e_ same and mczke his 's.u§2Z7g»'niss:Tor.;s'; -.

Nof1e'_~.c1ppea0rs. Adjourned to next week) S_:Zhce§ the Govemment Advocate is unable to convince the court that directions issued in is complied with, we have no other opdorz zhcm. to direct ihe Tahsilddr, Sedan": £0 appear before us in terms of {he order' of this Court dazed 22.322809.

A::cordingZ;;_c the matter is éiszed to E 6.} 1.2099 {o hear Esefore cF'zaz'ge, The ?'dh.s€§dce: Sedam shdéé 536 sreserzz 33e;'"ore Eifze Cozy: or: éhod d<:>:§;..

/ 8

4. The m3.'c"t.er is listiecl today {:0 frame ctharges against resp0I1den'é;s~aC(tused. '1' he 'i'a}":ssi1dar, Seciam wasa directed ihe court..

to be pre-serzt. b€f{)I'f;' Thouggh $3..» G.G. Che1g21she€:t.1, ieamed cmmsel appe.ariIf1g_ . fe§i*--. the <:omp}aine-mt. submits that the matter is f()r_.i.'é;1y: f;v('::<--.._ fra_me c:11arges again$i{ the if-ts;:Sd11dént~s----.21§:£:;;3é'd, Vfh<~;;__ Registry has listed the rnmtzer fmf "c.omp1i23.V;1AC'e"0f';(§ériai:1 office Objections. _

5. SUbIIEiSSi()[E' iT,}f srif "x'3} ;G:C"--_ChagaiSh'éti:i, 1ea.3:a:1_ed counsel appearing for the that the office obje::ti_Q11--:ss' at the iniiial stage of pre3sent3{U.§_)I1_0f"t'hVe. c:Q£§ﬂ:.emp1: petition and in View of the dir:«:5g::ii()h by 'C'hi&§_'(E{}J,iI"£ 11:: the: 'E'ahasi}&::1§' W110 §1$ pz'ese::1*£ ' befgre,f;'I*3:$._:%<:e1,u't., it ha;3 30:31: its s.igr1ifi€anCe and sheuid be '<>a'i..~T*:::-r"§t:><';»§'<.;s;:9f.{:i----. V $3 I ?'%.5"s'i1§é.."E<':t ii: is; :":<}%.: é.'f§{'.;3.3"' as H'; :%?he?.ha%:' iiézs-3 {:::»n1§i2,z&:%22%.::i:

lE1:=:,;§ <:€>':":1§3ii:%{i z;a?'i§;E: tfbés: affiatié <3'i:sj<;e<i%%:.§<mss {Elf m§€;$ éffrie iéiaiztﬁz"

:55' = .M""

M' is "net, Eisted $0 fmme ehezzrges £1gE1iI1Sil the reepondents-» accused which in ec)nt:emp*:i jt.'11'i-sstiiiition 21 very important stage. and {"rami;1g of trharrgess wzmld axrise 0n1y'g:if an exa;rni'nai:ic>};1. of e<):a1p1e1:im'. '[hiS court fir1_c:i';é"«p'ri.:n%gfaeie mate1"i:»,11. to ifreame. ctheargers zxgainsi 1'es_p<;::djen1::{ and "fQr such purpose the presence of 1'eAspo-1<1e«:}.er3:é;sVix:"--t1ie"'e_ap9.eity of aectused is necessary .iio-..__21r1s\3verV' €;11ee.'Veh_fc1rges_V§ if % ffalmetd aigainsi: the: accuseci.

7'. We find fr'Q_ri?'s«. the :.r')'f'd.¢f_"';311€€t, no notice of eormempi. pet.itiQn ha1dAve3::é2;v.V'{3ee1i_ is}S~2:eC1'jV:r_3' the respondents.

c:<)u.1"t had directed the 'Fahas'élda;* to be*'--pieeee:1%i"'-before the court; Sn 30.0'?.2009 the Taha,s'i§dzi1*,=. Sedsafiz-._VV'if1§é1d appeared befage this court, 'i'heA.--§e21r1';et}. _ G0x:'e'rIime:1t Advoezzte for the revs-po:1dent.s« at?._§j{:.s§3<_3{ :.1_1}C1i:?E."f',{30--.§€..«'£0 eempijx Wiith the aide? %.:=JithiI1 ihree _ » *§a,>e:eE~::a.,. '?iEE1ei'~~:::'_"<>re. she rz'::;ﬁ:é::ez° was Ezisiecé 0:1 2:§.,Q?_-3.2689 fer rep{}r€;.i.:1"§ :§i;"<:%.§:~0:::ph.2m€:e GE": ELQSDEQQQ the s::emp§iam<':e zxigie n;:;::3_ g:%<>;"é;§-:%{§.. 'E'E.":<;%:*s::%fz>:°<~:x *::.E'2i:'§ ::.*:{m:'E: §.<:*:<;§z-:%::E {E23331 sf « («ri-

Rs.5,OOO/M on the T21hasi1d3.r, Sedam to be paid fmm his pemzzsnai fu:1dS. in fact: this cards? was complied by the 'i'ah2:Si1c1ar on 31.08.2089 02': which date 1:,he j.ig:thSiidaY paid to cempiainarit Rs.5,000/- as cost Draft,

8. find the entire ;§r(3(:é€difagsI' -E.g$'-_'Q.c "i'atf1ez9 _ strange, 'p€31'p1£:*.X.i1'1g and d¢f7i§}iii€1&"--§1 C}i' in any legal pr0ViSi011s, Vbf Contempt of COtZYTlS;::4 j§~{3€,. Court of Karnaiiaka C()ntempt ..Qf _§3<3;i_%&%3 Rules, 1981 (for sEi€§:;i.'

9. VR:_411 <:,6 bf 'L£;=_e3" is as under:

'{;.§_} to {he person. charged shaié be V' ' L The person gtftarged. shaii, uniesg .<}1§%é£§*¥}i,:,?ég§€ ayrdereci appear in §3€?"S0?"é Esgféare Cwzréi as direafied on {fie daée faiszceai fer izezzrigégg Qj" El'§'§€;"<' g3ms€€d:'§'sg, and siiaaii €,°Q?'2§§%""£,i§€? £20 :"e'--3mcz:'::. §3§"'é;"S£?E':§. éurigzg i':€cz2'§3zg 11 {:52 the proceeding is fin.all;; disposed of by order of the Court.

{.12} When action is instituted on petifiqm Cc-- f. copy of the peii.iior1 along wiih. the and cgtfidavits shall be gjgrved {fie person Charged.

10. After the c0ur':. %;5€£ition'Vin terms of Rule 6 of t'}'1;éV"p<éiV:ition has to be iSS"L1€d to 'and so far Such awareiless court, in terms of ths .st.atui_<j;3~yj_pgfoviéaitmsﬁf- " * '1 _;;,1.' ._ N0fw'i't11St,g1i':.<ji;1g the above lacuna and irre;sp€ct4i?Se* {)i'y»-%hat._ has happened so far, at this stage 0f . :he\:;:Q:3t'.<:im'pE. pf:3':;sei(~§di1'1g$. we hazve examiiled the comefnpt 'Vp<3;::€%.v;<§';tz:_%;c1%:£i_ '$1163 order 0;"; 31$ bassieg sf which the present <Ats::gI1%;€¥;tz;1~§}f{' ;;>:4<)<7:€;%<:c§i:":g::a E":ave b€€3§.'."1 éziiiiiziifrii.

"E2?" 'E'§:é:% 3:93:31 zygid s=sa.:bs%2J;,zz'§z{:§=é <2? ﬁzz": {':{:Ti:':§i? {:5 ':.h§;*, "%A?§°1§E:

§;>€t,i'£ie:>;1er 1:3; iihai the wréi. pe%,ii§<}:3€§'$ Ems=:'a2md; had Eiéeii 12 Certam dec:1arat.i<>1'1 u.r1cier the p1'0visi0ns of Karnataka Land Refarms Act, 1961 before the Land 'I'r§.bu;'1a1 indicating exczess-:. af land held by him, It appears the Lanv¢1'7§:'»E.buna1 imd dﬁ3i(31'rI1iI1£-Ed the excess land in an exteantrtisf 87 guntas. It appears that it was scaled :§Q §f9._a(§r€3.

gumas as per mder 27.12.1937.

orders an? forthztomizag; xx-*e.»'i;vr1___\.fe 0fAn1'1exure R4 to the c:<)L11'1v'V{e.:r~:iezfﬁdzﬁfii: '._V;§'1'a;£ec'1:Vf§28.O8,2O09 filed by Mr. of Taiuka.

in Parawg of .A1f1I1€}:sT,'¢i'F .. .E'€f€£'€I1C€ to the pr0ceedi11g5; which reads as uxzdeiji _ V __ _ __ '*'1"?fte* Vla:a;'s..,cVi ' ':;;f2rfiIf2'::rﬁft::E. ~"Sedam. has passed an _Qrdé%"..0:1 '2' d<3<':iaz*:'ng an area of 9Q a:;§%2*e$ "g§}l£{'_E__i}_(}5 as szzrpius. And agceptirzg the $E':a:§2'£§:3:der 0:' {and bg; :'§2,:'s {Effie eariier Qrder {3Xf €?2'3{ {if 32:? acre 37 gamza was d{??.,'.'§€"3;'E3ff€;3;g2§ as; szzrpéuss itzzrzci §"£%'UiS£'d. '.2"?ze ..:*§i§g:':$aE:,:r§% 03;" gm: {ie::§a:"a;':z' hczsg §§i€€f§'"£ ofjiained 0:':

§'§*éz"§; Qrder; E'-%'e:":<:a>, if is §"?t{}§ z:0ms3s: :9 Sag; {he 13 deirlarant, ihai. order of the TriI:ru:1al a,(:Cep{'ing of Comm.uru'caied to him. .8111 {E16 derslarani" ilirnsey' his s:.z.r'rez'1,cie>r {ands has moi fear had surrendered the .100 acre 10 guntza. deiaiis ofsy. Nos surrendered are as und.e~.r. , _' ~ sy.no. Acr'e_ _ GL"£filCL f . "

" _ 09»: .

. -32 V

-43 I40 98 99 1 12 LQQM

13. It V__13::5r:s:;:3V1?'1t. c0mp1air1ant~w'rit petitio:1%er._'g§éh.() {ht-ﬁwife 0:f--v.i'.h:;} original declarant claims that 5:,repr'esér»'i::.a.AfioT:i'héiﬁ been given to the authorities to oijnt, (rut -'£:?1eH' "'1étit,i0x1_(§r's husband bx!" mistake, had s'a:r:'1e;n;g:ie::"e€§ ».a:'1w';€xcé=:%ss exteni at' 4 acreg 26 §_§%,1'I1'L'€:1E§.; which \?€f'£féi0:;a.A \R~"§:', E":éi';s*<;: """ ﬁt} iﬁfﬁfl" ass i§1e:"e £3 21 reﬁsra-::1£%<c '£10 » ::z"e:.pr:3$€'§1:.;€::i:,::2 <§21§".€<7£ 2%. '§2.2L@®4 wiih regard Ea) whie::h Eh;-"=. .f'E':.%j;essL's';TE.€i::?;::x~.Sz:?{§;am E12261 ressapsaixieii E33; §::}1:=;, c<>nsm:::1i{:aii{m {§a,ji;;{;*:<i éT:1:'§5{}..--EA§§;G§5 vs:%*:i<%%1 §T3E':é*."§.'1 §:}§"{}{§EE{f'€i?€,§ z1':::mé:<;1::'e~§% Eta mar. ':¥I.'.'i.?; pet.§.'{i0:1. A perusazi 0? thf: <:0:";t.€:r1'€s <>§"A:ma=:Xu.r€-- 2%:

in '.

v 2 ,/ /' 14 A would i:2c1i<:a.'{:£=: i:h21i: the repres3em.at',icm and Eihe response are 0:11}! in the cnontext: of 't.a}:ing measurement. of the excess land Stirrendered and ggivirag the det,e1i1€§'--Qf the s1,1.1*ve§,-2* I'iL.1IE1b€*.£"S and the ci'1'C1,1mst,a.nceS L1ﬂ(i9f \¥}1§ Ch",.aD €Xt€I1'E', of 4 ::1<.:r::S 25 guritas is remaizaixzg _"w:i.t}1--.A_T."th4e St~:1te"--» after the surrendered land to 31.1 CX{.€3l"i'f; 'E203 guntias was diStribu1;ed Vazld £113 §7>f:'f;.ifi,VC)1 ]'<i'I'v E1215; beé'n apprised tzhat. if i'ac:E',ua1iy laiigd is still remaining without petitioner coulti it s'urvey€d.__ :14.Kv{:'€}Tiv;},i,(?I1%'f:§' :>_£"':i§:sI1eXi:'fé~A does not indicate that the hu,_Sb21:1£i.. :i>i7'fr-$.19 pcéﬁtitaxiex" had sL1rre3.I1dered the }.and to an e:><:t.e;=;:.1_€i',<:;f '4.» g;Lmtas {}'v"€I" and above {he determiI1afi'0:i %:1.S ~hZi'§ Beer: done by iihe "I':"ibu§1ai. Or: the {}i.:47V'_;'1é~:::7 iqa;1;:i if é{i;3;.§.§_.¢if ihiiﬁi' is 21:1}; sxcessgg in U"-::":'1':$ 9? tbs . {3i3}.§"}fi'.§"§7il£S L':~.?E: :¥T--'a1°3.,--§ 0'f:;:::*de1" Sh€Z'Z'é','i§.., ass s*£:at.s«3c§ ssup:"2L it woikg ()'§.«i'§ fig;-.:}::':':.x cf 3 ;1<::°e TE. g;:,zm:a. '§1'i::i.s:; is an (want that Eéagi E;',2%,.7'::::%§*':ag, gziaiie :52: i%":<:': §,r'€':£:'i.E' E;.£--E'?'? 2:}? E§%'?'E%' B22: {E15 I5 represe1'1i;a1:i<m is dz-iteci 20.12.2004. The ttontents of repres3em;.a'i:ir):3 do 119%: i11di<tat4e fliié? order of deEer'min21t.i0n made by t',1'.i.€',- Land Tribuzml or 211137 other .~i€:1eva11t: pr<){:eec1ings. The xwii petﬁirgn was filed <)r1AV.¢.i;§jm:v'p:?'e::2§se that the pet,it.i<);1er mist:0«:>k this z*<;%main:ing <~:2'<;i..§=n1' "(>f%'4 é£C.1"€S 26 gguzlms whicth had not ' diSi,ribi1_t.e:£i.--__é;;:s_ kind 1 surrendered by her }1Lssbap.§1' ()x-;érAh:éiﬁd iand de{e:1*mir1e£§ by i;11v:t was em:it;led 1.0 sLz:;1;§11{AﬁV€red excess exixznt of land. AV_U11f"<3rt':_13i§:iVe§§jt}:efi§V i,i;éi,;--%..£10 c:o11t.<:sf on the paw'. of 'uh e S4; V ~. ._ of mS*{a.nt, }}I"()Ci€('3diF_1gS it appears VEih_2:{.. the fp;_1"{:s{:§:i;:>,e:1i:r1Eggs~s Ikaici :10': gene beyand the p:"_&é§'§m.i_:iz3.1fy i'i'€%ar.i__;#.1_gv s~3E;age. 'E'h.'i$ C{}U;1"T7{, had :10: taken ' .:>:>g;:::1j;.;2';.::;,m.~{;:sV%. ;:'}"z"---,'g3<-3=.i'.i€7':<>:'";. and 21330 m>€.%.{:st of ibis p€E::'zii::=zz had :':<}ii'bcezi'€i::.s§i:ed '£10 'éhe $5-:sp<>:1d<3.z':i:-$5»acgéixsgcad, glgéiicééiheié-:$$ i;.i":a3 é§2"é3{%é',§<t;:.'2 isemgzeii §3§,«-* €:E":is5 étgzzré. E03" ::::>:":§§}'1i2:2n{éé3 {'}f 132%: <>_z*s:ié:%:' m;:{%<:% in ¥'\i=P,:E4'??§;'2{}{§8 wz's$ :§'1:%1.?:';%§° :;%3j<;*:<::§.{~':{i by Ems: 16 State. 011 iilrie mfihnér §*1a.r1C} 316% }_<:a.raf1<>:.d Gm-'er11meI1t' Pleads: appez-ufing fer the State has very generc::v'usi:z_ and n1ag,11an.im(>usi'y had cc>n£:eded the: duty of 3re_$p an dé'n't':3 to comply with the dire:c.t.'10r1$.

16. Be that as it may. :fiiﬁ c 1 record to inciicate that a iré'<:1' to be <::c)mplied by £)€e1;...~';1eliberate1y disregmrdeci or C1iS()b€'Ls:'V€f£'iAV' warranting taking :::og11i;_5ai::ct§' of the; :t<3'h1'ieIﬁpi:- .p_etfit.ion. i S'§.; «b3,-<_ of assumptions and pres't1inpfi01r1:a. €E3£"%«m';1t3f£:1f3}a.s now reached the Stage where <:QI1ten1pf'{:31argC's 2i:'_e':3(§Lzght to be pressed against the first I'e.g;f)O;i<i£::i<1:.. **** fizzezi 'fr{}m the {§Td€§° aaheést, '£;h3J:', in '$e*zs.x;€E:n§ ihi-3 '§'aE1:=:ii{£_:3.:' hagi 21.2539 1:;ei:=,.;1 n';1_s;,E<:i.e.{§ wii.E': ciasséis {>5 §€;$.5;G0ﬁ/A .ésa§:*«:f.aé§: in ;"2s§:€' v=.,«-'egg gzaisi is fafzss a'i{}mpE;?a§.:":a:§"5§, 'Q3.-* ihe 'E'ahSiEéa;". --

17

19. From what. had E',1'E1I1f5piI'€d so far, we find the Surrender of the land in excess of determination in the year 197? or 1978 was sought": to be re-opened th:~f;f'*t.00 on the premise mat. the husbarld of the present. mi.si;21kenly sur:re'r1dered 4 acres 26 of wh:»1t was determined. "The 1 eiaim. On the other 1121nd.e'~;:.;_1f1a£ petﬁjon is accepted at its _y'a1e1€; egxztess iand S1II'f'€I1d€}C€d over is only 1.

acre 1 gunta. 1--'.t.C1aim.ef.t,E;iS' r1ert.u'fe.$€'>'u_ght. to be espoused '£)f3f'OF€'e'fi'i.Vi':5A ::.§:e-art." :ifi:1'~véré1L'pe'i,i{i(;1";'filed in the year 2008, has assu1nVeci--the f<jI=;d*1«.(ii?_;i£1 enf0rCeab1e order and deiay and lashes on 'fE1,<éV'p.::g}*;. ef'_;jefit.io11tér had not Come in the Way of V' a3':.e._5§r€Z:er in ié1v{>é;:z1"" <>f the writ: pe'{',it.§<3:§er» Above 211'. the i;*:»3;t?ds"5r§S,;*e§ie2§_§':;.1p<>:":_ E::y 'asg-'ﬁt pe'£i§i:>:1e1" de 30$ Suppefrt the eff.i..Eiej;u?1'i:: §L3€:§§'{.'§{7E1€f§ " in 2:-;i€':e:a§§<:»':'2 gr}? 'iéfzée ':'*z::§,:.:z°e3 §}re:e;e§:_":§g iéw: _ ::g}3"i':.'eI1¢§p:: j:.n'is<ié<:'{.i<>r2 fa': aeéien 5 p=;1:1ieE2.me'£"3§, zigamei the g / //// 19 WP. N0.44»75/2008. we: are the ieast. i}:11prs3sa.sed by this submission.

23. The presem, respondem;, Teihsiidarji:-; against w1.1<)m the (iGI':'I1€:IT3,p'{ pI'(}C3t3i%(iif}'_'§;:{Sv4\'V§3V3';';?VVEI1§'§T.iE{f€(i§\. We do moi: find a caasc-3 for An act of willful disregard @2111 if order which sah<>u}d..V_t haféé' caﬂﬁripiiedd with by resporiderlts had consciously disregarded;'i?fs%_:'sj<) ing1*6:dients in the present Cdnstrained to discharg€ the contempt. petition.

"-WV:-2 gdresentée of the Tahasildar before the: C<>;::*t_f,L>d§1y; V E'§3E'i'">< "$75: ji€3"xF§;':{.f'{}§}}'?{.E?§ <3? R;<-sfi®.,§{)€Ig'd-- £311 Iihé', itempiainami £3: {.ii.€5"'v§}"i§Si';-SEE? <3? :;?Gn:f.empi, §'i1'z§'§S§i{.'.'U{}§1 af *;:hi5; Caurt, ii :8 {:§:ez": ,_vi;<i;,i?E':s;§;s;>2'2§i<;%§:%;$ 3:; E'€{'.?€}"=J§*.'§" Ehs? {f{}S'§.'. 53:3 isgéviad, 21$ / 20 ezrrears Gf lanci r<=:,ve1'1ue Lznicssss paid by the Compiejrlant. wi'Ehi_2:1 four weeks; from the date of this order. g 4~ V E3 % '.

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