Karnataka High Court
Puttaswamy vs Shri G C Prakash I.A.S. on 3 January, 2020
Bench: Aravind Kumar, N S Sanjay Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF JANUARY, 2020
PRESENT
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
AND
THE HON'BLE MR. JUSTICE N.S. SANJAY GOWDA
C.C.C. No.1740 OF 2019 (CIVIL)
BETWEEN:
PUTTASWAMY
AGED ABOUT 71 YEARS
S/O KEMPAIAH
RESIDING AT NO.284
III CROSS,
BANDIGOWDA LAYOUT
MANDYA - 571 401.
... COMPLAINANT
(BY SRI. VIVEKANAND T.P, ADVOCATE)
AND:
1. SHRI G.C. PRAKASH, I.A.S
COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK
WEST, T. CHOWDAIAH ROAD
BANGALORE - 560 020.
2. SHRI. RAJU
DEPUTY SECRETARY - IV
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK
WEST, T. CHOWDAIAH ROAD
2
BANGALORE - 560 020.
...RESPONDENTS/ ACCUSED
(BY SRI. K. KRISHNA, ADVOCATE FOR R/A-1
AND R/A-2)
THIS CCC IS FILED UNDER SECTION 11 AND 12
OF THE CONTEMPT OF COURTS ACT, PRAYING TO
TAKE COGNIZANCE OF THE WILLFUL DISOBEDIENCE
OF THE ORDER DATED:17.06.2019 IN W.P.130/2019
PASSED BY THE LEARNED SINGLE JUDGE OF THIS
HON'BLE COURT AN PUNISH THE ACCUSED NOS.1 AND
2 FOR THE WILLFUL DISOBEDIENCE OF THE COURT
ORDER.
THIS CCC COMING ON FOR ORDERS THIS DAY,
ARAVIND KUMAR J, MADE THE FOLLOWING:
ORDER
Learned Advocates appearing for the parties submit that respondent in compliance of the order passed by the learned single judge in W.P.No.130/2019 dated 17.06.2019 has allotted an alternative site bearing No.1261/A, 1st Stage, 5th Block, HBR Layout, measuring 12.19 X 18.20 mtrs. (40 X 60 ft) by issuance of allotment letter dated 12.12.2019.
However, learned counsel appearing for complainant submits that possession certificate 3 though yet to be issued, direction issued by the learned single judge stands complied. However, we make it clear that if for any reason allotted site is not having clear title, complainant would be at liberty to revive this contempt proceedings.
With this observation contempt proceedings stands dropped.
SD/-
JUDGE SD/-
JUDGE RU