Karnataka High Court
Mr. Shrinidhi H N vs Mr. Anil Kumar B H on 23 April, 2024
Bench: Chief Justice, Krishna S Dixit
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NC: 2024:KHC:16247-DB
CCC No. 1159 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF APRIL, 2024
PRESENT
THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE KRISHNA S DIXIT
CCC No. 1159 OF 2023 (CIVIL)
BETWEEN:
1. MR. SHRINIDHI H. N.,
SON OF LATE H. S. NARAYANA IYENGAR,
AGED AROUND 63 YEARS,
RESIDING AT No.419, 19TH CROSS,
VIJAYANAGAR RAILWAY LAYOUT,
Digitally signed MYSORE - 570016.
by RUPA V WORKNG AS A MEMBER AT DCDRC,
Location: HIGH CHAMARAJANAGAR,
COURT OF KARNATAKA - 571105.
KARNATAKA
...COMPLAINANT
(BY SRI N. GOUTAM BASU, ADVOCATE)
AND:
1. MR. ANIL KUMAR B. H.,
THE ADDITIONAL CHIEF SECRETARY,
FOOD, CIVIL SUPPLIES AND
ADMINISTRATIVE REFORMS
AND CONSUMER AFFAIRS,
GOVERNMENT OF KARNATAKA,
VIKASA SOUDHA, BANGALORE,
KARNATAKA - 560001.
2. STATE OF KARNATAKA,
THE ADDITIONAL CHIEF SECRETARY,
FOOD, CIVIL SUPPLIES AND
ADMINISTRATIVE REFORMS AND
CONSUMER AFFAIRS,
GOVERNMENT OF KARNATAKA,
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NC: 2024:KHC:16247-DB
CCC No. 1159 of 2023
VIKASA SOUDHA, BANGALORE,
KARNATAKA - 560001.
...ACCUSED
(BY SRI S.S. MAHENDRA, GOVERNMENT ADVOCATE)
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THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, READ WITH RULE 3(i) OF THE
HIGH COURT OF KARNATAKA (CONTEMPT OF COURT
PROCEEDINGS) RULES, 1981, BY THE COMPLAINANT, PRAYING
TO DECLARE THAT THE ACCUSED ARE GUILTY OF THE
CONTEMPT OF ORDER DATED 06.07.2023 PASSED BY THIS
HON'BLE COURT IN W.P.No.8022/2023 (AT ANNEXURE-A). PUNISH
THE ACCUSED FOR A TERM SIX MONTHS AND IMPOSE A FINE IN
ACCORDANCE WITH SECTION 12 OF THE CONTEMPT OF COURTS
ACT, 1971.
THIS CCC COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
Learned advocate Mr.N.Goutam Basu for the complainant seeks permission to withdraw the contempt petition.
2. The directions of learned Single Judge in paragraph 6 of the order dated 06.07.2023 required the authority to consider the representations dated 07.07.2022, 30.08.2022, 07.10.2022 and 12.02.2023 made by the complainant. For that this contempt petition was filed.
3. Learned Government Advocate Mr. S.S.Mahendra for the respondents stated that the aforesaid representations of the -3- NC: 2024:KHC:16247-DB CCC No. 1159 of 2023 complainant have been considered by the authority by issuing the endorsement dated 22.11.2023, which endorsement figures on record along with the counter affidavit.
4. In the aforesaid view, the directions of learned Single Judge are complied with. As the decision is taken on the representations of the complainant, the contempt proceedings does not survive.
5. The present petition is disposed of.
At the request of learned advocate for the complainant, it is observed that liberty is reserved for the complainant to challenge the aforesaid endorsement independently in accordance with law. This Court, however, does not express any opinion on the merits on such recourse which may be taken by the complainant.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE RV List No.: 1 Sl No.: 65