Karnataka High Court
Sri V.K. Jagannath vs Sri. Balappa Handigundi on 23 June, 2014
Bench: K.L.Manjunath, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 23RD DAY OF JUNE 2014
BEFORE
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
CCC. NO.884 OF 2014 (CIVIL)
BETWEEN:
SRI. V.K. JAGANNATH
S/O SRI. K.S. VENKATESHA MURTHY
AGED ABOUT 41 YEARS
R/O KUDREGERE VILLAGE
JALA HOBLI, BANGALORE [N] TQ.
...COMPLAINANT
(BY SRI.V.S.K. PRASAD., ADV.,)
AND:
SRI. BALAPPA HANDIGUNDI
THE TAHSILDAR
BANGALORE NORTH [ADDL.]
YELAHANKA, BANGALORE 560 064.
... ACCUSED
(BY SRI.A.K.VASANTH, AGA)
*****
THIS CCC IS FILED UNDER SECTION 11 AND 12
OF THE CONTEMPT OF COURT ACT, 1971 BY THE
COMPLAINANT, PRAYING TO TAKE ACTION AGAINST
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THE ACCUSED/TAHSILDAR, YELAHANKA,
BANGALORE FOR HIS WILFUL DISOBEDIENCE OF
THE ORDER DATED 27.02.2013 PASSED BY THIS
COURT IN W.P.NO.8860/2013 VIDE ANNEXURE-A.
THIS CCC COMING ON FOR HEARING THIS DAY,
RAVI MALIMATH.J., MADE THE FOLLOWING:-
ORDER
This petition is filed on the ground that the willful disobedience of the order dated 27.2.2013 vide Annexure-A in WP.No.8860/2013. Presently an affidavit is filed wherein it is stated that the phodi work has been done on 19.06.2014 by preparing Aakaraband, Atlas and Tippani Book documents have been produced as Annexure-R1 series in order to establish the same.
2. In the circumstances, we are of the considred view that the order passed by the learned single judge dated 27.02.2013 in W.P.No.8860/2013 has been complied with and regarding to the delay in complying the order, we are of the considered view that Corrections carried out in terms of the order dated 08.7.2014. Consequently, this page is replaced and retyped. 3 the delay in performing the said work requires to be condoned. in view of the work being completed, the contempt is closed.
Sd/-
JUDGE Sd/-
JUDGE Bsv