Sri Yamanappa Satyappa Bandiwadar vs Amingad Grama Panchayat on 3 June, 2009

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Karnataka High Court

Sri Yamanappa Satyappa Bandiwadar vs Amingad Grama Panchayat on 3 June, 2009

Bench: K.L.Manjunath, C.R.Kumaraswamy

1

IN THE. HIGH coum or KARNATAKA AT BANGAL0RExV : ._V_

DATED THIS THE 03*" war OF JUNE 2009  j
PRESENT '

THE HoN'3LE MRJUSTICE   

AND  %   A 
THE :-soN's:.L=. MR.Jus*r1cs 
CONTEMPT or mun'?  _t4:c3LV.?37j1k;'k2if£'x:)8 (cxx/111;)

BETWEEN:
1 sm YAMANAPPA; s;mc'AsvPA_ BA;eaiwA9Aa.."-- .. 
AGEDABOUT'4C',»YE$aRS ., 2   
s/0 SATYAPPA ac_x,NU:vmoDA9_V  _   

RESEDENT OF_AM1_N£3AD\1IL{ﬁG_£'._  
TALUK HUNG_UNE}  3  

DISTRICT B9'-'¥GA§  -» .. "  4 "

2 sm NAGAPPA SANGAPPA RAKKASAGI
AGED ABDUT51 YEARS  "
s/0 SANGAPPA RAKKASAGI
 . A RESEDENT as AMIN:'5A.D..\.{ILLAGE
" - TALEJK HUNGUND
. £>i«s*{R1<;T3;:{;Aaa<oT

3 " SRE._'§'AMANA?PAx'RANGA?PA mm
. Azsasa ABOUT 'é5*'YEARS
s/o...a.wr3.m>.p.a was
; RESIDENQTVOF AMINGAD VILLAGE
 TALUKHUNGUND, DISTRECT BAGALKOT

  5]" SR1 REJDRAPPA SHIVAPUTRAPPA SMHASANA

*.AG'E-'§"AB»OUT 42 YEARS
2:10 saxvapmmwa SHVIHASANA
 , §_?£SISENT OF AMINGAD VILLAGE
"TALUK HUNGUND
DISTRICT BAGALKOT ...COMPLAINANTS

(BY SRI: M ASWA YANA REDDY, ADVOCAT'E)



1 AMINGAD GRAMA PANCHAYAT
AMINGAD, TALUK HUNGUND
DISTRICT BAGALKOT   _
BY ITS SECRETARY ,
M H DESHPANDE

2 SR! BASAVARA3  .

S/O SHANKARAPPA NIDUGUNDI
AGED ABOUT 51 YEARS

CJCC: WEAVER

RESIDENT OF AMINGAD 

TALUK HUNGUND I
DISTRICT BAGALKOT

3 ma RETURNING OFFICER  -- 

GRAMA PANCHAYAT,EL--ECT=IONS   ,:
HELD cm 27.2.2_oo5,:m_ _  ,_  ' 
AMINGAD, K5m;m__A~--s~;-_V    '
HUNGUND m.u:~::_  "

FOR SERVICE '}iR()t5§3_H  

TAHASILDAR,' %iUNGUFafD _  '

4 THE TAHASILDAR' _ ' *
K c: SHIIJDIEPPA "
HUNGUND TA£.~.iJK' _ 
aacgagxor DISTRICT

47 V'  - THEUEPIJTY 'commlssitéréea
 as Ptﬂfitv.  
  tas:3yA.\:Ac<ss5R,, BACEALKOT ...ACCUSED

(av "SR1: S é}j,:5é;BAu.1, ADVOCAIE FOR ACCUSED
--£5405,-2 Anso 3, sm: 3 s ARAVIND mu, ADVOCATE

FQRAQCUSED No.2, ACCUSED No.4 ~-- SERVED,
ACCU%D No.5 ---- SERVICE REPORT NOT RECEIVED)

A V' OF COURT CASE IS FILED UNDER SECTION 11

" , "AND. 12 (3? THE CONTEMPT OF COURTS ACT PRAYING TO ISSUE NOTICE

' --TU'THE'ACCUSED AND PUNISH THEM IN ACCORDANCE WITH LAW FGR

   'SWILE,_.FU_I_.i_Y AND DELIBERATELY VIGLATING THE ORDER DATED
' '  1213,2908 PASSED IN W.P.NC}.4166/2006.

THIS CONTEMPT OF COURT CASE COMING ON FOR GRDERS

 BEFORE THE COURT THIS DAY, KLMAHJUNATH, J., MADE THE

FOLLOWING : -



3

9.3.9

.18 The complainants have ﬂied this petition on _ that in spite of the orders passed in W.P.4166,f2.€i£i:5v:de:ted 3"

12.6.2008, the second accused has been the meetings of the Grams Pan.ch§yath".._J'"Therefore._lthey.uV 2 request the Court to take action' divsoheditgence the directions issued by this Coi:;if£';A.. _ Accused no.2 has ﬂied coi;nter.st.atihg-.t_het--after receipt of the order and aftercominggiiitto iiviider passed by the iearned:'::iud_ge,th"ejhes ,rr1'ot:'aitterided the meetings of the Grama Panchaiyaétii and _the attended by him earlier was withoetthe knowiecige the order passed by this Court. 'therefore. h:e'ih.as'vA'tehdered unconditionai apoiogy. Accepting the s'sme.,__th'e :§_etiti~o'ri" is ciosed. .. V 'KM sdl-

Judge Sd/-is Iudgﬁ.

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Karnataka High Court

Sri Yamanappa Satyappa Bandiwadar vs Amingad Grama Panchayat on 3 June, 2009

Bench: K.L.Manjunath, C.R.Kumaraswamy