Karnataka High Court
Ningamma S/O Nagshetty vs S T Srinath Adlr And Anr on 6 March, 2023
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
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CCC No. 200015 of 2023
IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH
DATED THIS THE 6TH DAY OF MARCH, 2023
PRESENT
THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR JUSTICE C.M.JOSHI
CIVIL CONTEMPT PETITION NO. 200015 OF 2023 (CIVIL)
BETWEEN:
1. NINGAMMA S/O NAGSHETTY,
AGED ABOUT 83 YEARS,
OCCUPATION: AGRICULTURE,
R/O. BAGE KARANJA (ALIYABAD), VILLAGE,
TQ. AND DIST. BIDAR-585413.
...COMPLAINANT
(BY SRI. VENKATESH C. MALLABADI, ADVOCATE)
AND:
1. MR. S.T.SRINATH,
Digitally signed by
SOMANATH
ADLR, BIDAR-585401.
PENTAPPA MITTE
Location: High
Court of
Karnataka 2. THE STATE OF KARNATAKA,
. REPRESENTED BY ITS
PRINCIPAL SECRETARY,
REVENUE DEPARTMENT,
VIKASA SOUDHA,
BENGALURU-560001.
...RESPONDENTS
(BY SRI.VIRANAGOUDA M.BIRADAR, AGA FOR R2;
R/A1 IS SERVED)
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CCC No. 200015 of 2023
THIS CCC FILED U/SEC. 11 AND 12 OF THE CONTEMPT OF
COURT ACT, PRAYING TO INITIATE PROCEEDINGS FOR CIVIL
CONTEMPT OF COURT AGAINST THE ACCUSED FOR WILLFUL
DISOBEDIENCE AND FOR THE UTTER DISRESPECT SHOWN TO
THE DIGNITY OF THIS HON'BLE COURT BY DISOBEYING THE
DIRECTION PASSED BY THE LEARNED SINGLE JUDGE IN ORDER
PASSED IN W.P.NO.202800/2022 DATED 03.11.2022, THE
CERTIFIED COPY OF WHICH IS AT ANNEXURE-A, AND TO AWARD
APPROPRIATE PUNISHMENT TO THE ACCUSED AND TO PASS
ANY OTHER APPROPRIATE ORDERS AS MAY BE NECESSARY IN
THE FACTS AND CIRCUSMTANCES OF THE CASE.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
S. SUNIL DUTT YADAV J., MADE THE FOLLOWING:
ORDER
The learned Government Advocate has filed an affidavit dated 01.03.2023 and submits that the direction issued by the learned Single Judge of this Court has been complied with.
2. Learned counsel for the complainant also submits the order has been complied with. Accordingly, proceedings are dropped.
Sd/-
JUDGE Sd/-
JUDGE SMP List No.: 1 Sl No.: 11