Karnataka High Court
Sri S K Parthasarathy Raju vs Dr K V Thrilok Chandra I A S on 18 October, 2022
Author: B.Veerappa
Bench: B.Veerappa
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CCC No. 102 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF OCTOBER, 2022
PRESENT
THE HON'BLE MR JUSTICE B.VEERAPPA
AND
THE HON'BLE MRS JUSTICE K S HEMALEKHA
CIVIL CONTEMPT PETITION NO.102 OF 2019
BETWEEN:
SRI S K PARTHASARATHY RAJU
S/O LATE S K NARASA RAJU,
AGED ABOUT 53 YEARS,
RESIDING AT FLAT NO.T - 1,
VARSHA RESIDENCY,
JALADARSHINI LAYOUT,
II MAIN NEW B E L ROAD,
BENGALURU - 560094
...COMPLAINANT
(BY SRI P.N. NANJA REDDY, ADVOCATE)
AND:
Digitally
signed by DR K V THRILOK CHANDRA, I A S
CHAYA S MAJOR IN AGE,
A
INSPECTOR GENERAL OF REGISTRATION & STAMPS,
Location: STATE OF KARNATAKA,
High
Court of 8TH FLOOR, KANDAYA BHAVANA,
Karnataka K G ROAD,
BENGALURU - 560009
...ACCUSED
(BY SRI KIRAN KUMAR, H.C.G.P.)
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CCC No. 102 of 2019
THIS C.C.C. IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT, WHEREIN HE
PRAYS THAT THE HON'BLE COURT BE PLEASED TO PUNISH THE ACCUSED
FOR HAVING DISOBEYED THE ORDERS OF THIS HON'BLE COURT IN WRIT
PETITION NOS.1334-1335 OF 2015 DATED 6-6-2017 AFTER ISSUING
NOTICE TO THE ACCUSED AND TAKE APPROPRIATE ACTION AGAINST
THE ACCUSED IN ACCORDANCE WITH LAW.
THIS C.C.C. IS COMING ON FOR ORDERS, THIS DAY,
B. VEERAPPA, J., MADE THE FOLLOWING:
ORDER
The complainant has filed the present contempt petition under the provisions of Sections 11 and 12 of the Contempt of Courts Act, 1971, to take action against the accused for willful disobedience of the order dated 6-6-2017 passed in Writ Petition Nos.1334-1335 of 2015 wherein, the learned Single Judge directed the accused to take note of the registration fee, if any, which was payable on the registered documents and after excluding such amount, the remaining portion of the amount to be refunded to the petitioner-complainant as expeditiously as possible, but not later than six months from the date of receipt of a copy of that order. -3- CCC No. 102 of 2019
2. Being aggrieved by the order of a learned Single Judge, the accused preferred Writ Appeal No.3901 of 2019 and the same came to be disposed of on 16-3-2021 with a direction to the accused to refund the excess stamp duty within three weeks from the date of receipt of a certified copy of that judgment.
3. Today, the learned High Court Government Pleader has a filed memo along with a receipt issued by Department of Treasuries for having paid the refund of revenue bill. Same is taken on record. Hence, the orders passed by the learned Single Judge has been complied with.
In view of the above, the contempt proceedings are hereby dropped, subject to realisation of the amount in favour of the complainant.
Sd/-
JUDGE Sd/-
JUDGE KVK List No.: 1 Sl No.: 2