Karnataka High Court
Sree Bhagawan Maruthi Temple Trust ... vs Mr.Tushar Girinath on 8 April, 2022
Bench: G.Narendar, M.G.S. Kamal
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 08TH DAY OF APRIL, 2022
PRESENT:
THE HON'BLE MR.JUSTICE G.NARENDAR
AND
THE HON'BLE MR.JUSTICE M.G.S.KAMAL
C.C.C. NO.1017/2021
BETWEEN:
1. SREE BHAGAWAN MARUTHI TEMPLE TRUST (REGD.)
HAVING OFFICE AT
SREE BHAGWAN TEMPLE,
NO.49, PALACE ROAD,
BANGALORE-250 002
REPRESENTED BY PRESIDENT
SRI. GIRIYAPPA
2. SRI GIRIYAPPA
S/O LATE THIMMAIAH,
AGED ABOUT 64 YEARS,
R/A NO.66, KAVERIPURA MAIN ROAD,
KAMAKSHIPALYA, BANGALORE-560 079
PRESIDENT.
3. SRI B PRAKASH
S/O BYANNA,
AGED ABOUT 62 YEARS,
R/A NO.27, POTTERY TOWN,
BANGALORE-560 013.
TRUSTEE
4. SRI.G.RAVISHANKAR
S/O NANJAIAH,
AGED ABOUT 48 YEARS,
2
R/A NO.774, BEL COLONY,
NAGALAND CIRCLE, VBANGALORE-560 013
TRUSTEE
5. SRI. T.MARUTHI
S/O THIMMAIAH,
AGED ABOUT 30 YEARS,
R/A NO.9, 11TH MAIN, 'C' STREET,
VASANTHNAGAR, BANGALORE-560052,
TRUSTEE.
6. SRI K S ANANDA
S/O SUBBANNA,
AGED ABOUT 49 YEARS,
R/A NO.46, 6TH CROSS, A.T.ROAD,
VASANTHNAGAR, BANGALORE-560 052
TRUSTEE
7. SMT. ANUSUYA
W/O VASUDEV ,
AGED ABOUT 45 YEARS,
R/A NO.387, 5TH CROSS,
R.K.MUTT LAYOUT, K.G.NAGAR,
BANGALORE-560 019
TRUSTEE
...COMPLAINANTS
(BY SRI VARUN R.R, ADV.)
AND
1. MR.TUSHAR GIRINATH,
PRINCIPAL SECRETARY,
STATE OF KARNATAKA,
DEPARTMENT OF MUZURAI-
M.S.BUILDING, VIDHANA VEEDHI,
BANGALORE-560 001.
2. MRS ROHINI SINDOORI DASARI
MUZURAI COMMISSIONER,
DEPT OF HINDU RELIGIOUS AND
CHARITABLE ENDOWMENTS,
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2ND FLOOR, SRI MALAIMAHADESHWARA
VARTHA BHAVA, ALUR VENKATARAO ROAD,
CHAMARAJPET, BANGALORE - 560018.
3. SMT ANITHA LAKSHMI
THE SPECIAL DEPUTY COMMISSIONER,
BENGALURU URBAN DISTRICT AND
THE ADMINISTRATOR,
K G ROAD, BANGALORE - 560009.
4. MR K V VENKATARAMANA GURUPRASAD,
THE ASSISTANT COMMISSIONER,
MUZARAI WORKS, MUNICIPAL DIVISION,
3RD FLOOR, PODIUM BLOCK,
VISVESWARAYA TOWER,
VIDHANA VEEDHI,
BANGALORE - 560001
5. MRS SANDYA
EXECUTIVE OFFICER,
SREE BHAGAWAN MARUTHI TEMPLE,
NO 49, PALACE ROAD,
BENGALURU - 560002.
6. STATE OF KARNATAKA
DEPARTMENT OF MUZURAI
BY ITS PRINCIPAL SECRETARY
M.S. BUILDING
VIDHANA SOUDHA
BENGALURU - 560001
...ACCUSED
(BY SRI KIRAN KUMAR, HCGP FOR A1-A5.)
THIS CCC IS FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, BY THE COMPLAINANT, WHEREIN
HE PRAYS THAT THE HON'BLE COURT MAY BE PLEASED TO
ALLOW THIS CONTEMPT PETITION AND CONSEQUENTLY
PUNISH THE ACCUSED HEREIN FOR THE WILLFUL AND
DELIBERATE DISOBEDIENCE OF THE ORDER IN WP
NO.36130/2014 DATED 04.11.2019.
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THIS CCC COMING ON FOR 'ORDERS' THIS DAY,
G.NARENDAR J., MADE THE FOLLOWING:-
ORDER
It is submitted by the learned counsel for the petitioner that the respondent - State has handed over the administration to the complainant.
The learned High Court Government Pleader would affirm the same.
In that view of the matter, the contempt proceedings is dropped.
Sd/-
JUDGE Sd/-
JUDGE ykl CT-HR