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Karnataka High Court

Lrde Employees Housing Co Operative ... vs Sri.Shivamurthy G N on 19 July, 2021

Bench: Chief Justice, Suraj Govindaraj

                          -1-


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF JULY, 2021

                       PRESENT

  THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                         AND

   THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ

            C.C.C NO.176 OF 2021 (CIVIL)

BETWEEN:
LRDE EMPLOYEES HOUSING
CO-OPERATIVE SOCIETY LTD. (REG.)
RGD NO.(JRB/CRD/REGN/22/4899/8283)
HAVING ITS OFFICE AT
LRDE CAMPUS, MINISTRY OF DEFENCE
DRDO COMPLEX, C.V.RAMAN NAGAR POST
BANGALORE - 560 093
REPRESENTED BY ITS SECRETARY
SRI K.VASUDEV
                                         ... COMPLAINANT
(BY SHRI M. SREENIVASA, ADVOCATE)


AND:
1. SRI SHIVAMURTHY G.N
   THE DEPUTY COMMISSIONER
   BANGALORE DISTRICT
   KANDHAYA BHAVAN
   K.R.ROAD, BANGALORE - 560 009

2. K.KUSUMALATHA
   THE DEPUTY DIRECTOR OF LAND RECORDS
   BANGALORE DISTRICT
   KANDHAYA BHAVAN
   K.R.ROAD, BANGALORE - 560 009

3. SRI MANJUNATH DASAPPA
   THE ASSISTANT DIRECTOR OF LAND RECORDS
   ANEKAL TALUK
   ANEKAL, BANGALORE DISTRICT
   BANGALORE - 562 106
                                  -2-


4. SRI DINESHP
   THE TAHASILDAR
   ANEKAL TALUK
   ANEKAL, BANGALORE DISTRICT
   BANGALORE - 562 106
                                                    ... ACCUSED
5. THE STATE OF KARNATAKA
   DEPARTMENT OF REVENUE
   M.S.BUILDING
   VIDHANA SOUDHA
   BANGALORE - 560 001
   REPRESENTED BY ITS
   PRINCIPLE SECRETARY
                          ... PRO FORMA RESPONDENT NO.5
                      VIDE COURT ORDER DATED 23.02.2021
(BY SHRI KIRAN KUMAR, HCGP)

                                 ---

       THIS   CCC   IS   FILED   UNDER   ARTICLE 215      OF   THE
CONSTITUTION OF INDIA READ WITH SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, 1971 PRAYING TO INITIATE
THE    CONTEMPT     OF   COURT     PROCEEDINGS   AGAINST       THE
RESPONDENTS/ACCUSED         FOR    HAVING   DELIBERATELY       AND
WILLFULLY DISOBEYING THE ORDER PASSED BY THIS HON'BLE
COURT DATED 16.03.2020 MADE IN W.P NO.5973/2020 AND
ETC.


       THIS CCC COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:


                            ORDER

Perused the compliance affidavit filed on behalf of the accused. The learned counsel appearing for the complainant states that if what is stated in paragraphs 3, 4 and 5 of the said affidavit is correct, the petition be disposed of.

Hence, there is a substantial compliance of the order of which breach is alleged in view of what is stated in the above paragraphs.

Accordingly, the contempt petition is disposed of.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE AHB