Karnataka High Court
Smt Chinna Hanumanthamma vs Sri Ekesh Babu K on 9 January, 2014
Bench: K.L.Manjunath, Ravi Malimath
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 9TH DAY OF JANUARY, 2014
PRESENT
THE HON'BLE MR JUSTICE K L MANJUNATH
AND
THE HON'BLE MR JUSTICE RAVI MALIMATH
CCC (Civil) No. 3562 of 2013
BETWEEN:
SMT CHINNA HANUMANTHAMMA
SINCE DECEASED BY HER LR
SMT P RAJAMMA
D/O LATE PEDDAIAH
AGED ABOUT 63 YEARS
R/AT SIDDAGANGA EXTENSION
2ND MAIN ROAD
TUMKUR - 572 101. ... COMPLAINANT
[By Sri D L Jagadeesh, Adv.]
AND:
SRI EKESH BABU K
THE TAHASHILDAR
TUMKUR TALUK
TUMKUR DISTRICT
TUMKUR - 572 101 ... ACCUSED
[By Sri A K Vasanth, AGA]
THIS CCC IS FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURT ACT R/W ARTICLE 215 OF CONSTITUTION
OF INDIA, BY THE COMPLAINANT, PRAYING TO TAKE ACTION
AGAINST THE ACCUSED FOR DISOBEYING THE ORDER DATED
26.04.2013 IN W.P. NO. 18822/2013 (KLR-RR/SUR) VIDE
ANNEXURE - A PASSED BY THIS COURT AND ETC.,
2
THIS CCC COMING ON FOR ORDERS, THIS DAY,
MANJUNATH, J., MADE THE FOLLOWING:
ORDER
The learned Govt. Advocate submits that the Government has already considered the case of the petitioner and sent a proposal for doing the phodi work.
2. In view of his submission, the Petition is closed.
Sd/-
JUDGE Sd/-
JUDGE Ak