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Karnataka High Court

Sri K.S Ganesh vs Karnatka Legislature Secretariat on 13 November, 2013

Bench: K.L.Manjunath, A.V.Chandrashekara

 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

        DATED THIS THE 13TH DAY OF NOVEMBER, 2013

                            PRESENT

          THE HON'BLE MR JUSTICE K L MANJUNATH
                              AND
     THE HON'BLE MR JUSTICE A V CHANDRASHEKARA

                CCC (Civil) Nos. 1653-1654 of 2013

BETWEEN:

1.     SRI K.S. GANESH
       S/O LATE K E SUBBACHAR
       AGED ABOUT 49 YEARS

2.     PUTTA OBALA REDDY
       S/O CHIKKAOBALA REDDY
       AGED ABOUT 40 YEARS

       BOTH THE PETITIONERS ARE
       THE MEMBERS OF KARNATAKA
       LEGISLATURE SECRETARIAT
       EMPLOYEES HOUSING
       CO-OPERATIVE SOCIETY LTD. (R)
       VIDHANA SOUDHA
       BANGALORE - 560 001                 ...     COMPLAINANTS

             [By Sri Lakshminarayana Rao K R, Adv.]

AND:

1.     KARNATAKA LEGISLATURE
       SECRETARIAT EMPLOYEES
       HOUSING CO-OPERATIVE
       SOCIETY LTD., (R)
       VIDHANA SOUDHA
       BANGALORE - 560 001
                              2

     REP. BY ITS SECRETARY
     SRI KOTERESHAPPA

2.   SRI N NARASHIMHAMURTHY
     S/O LATE NARASANNA
     AGED ABOUT 59 YEARS
     DEPUTY SECRETARY
     KARNATAKA LEGISLATIVE
     ASSEMBLY SECRETARIAT,
     ROOM NO. 149A, 1ST FLOOR
     VIDHANA SOUDHA
     BANGALORE - 560 001

3.   SRI M S PARASHIVAMURTHY
     S/O LATE SHAMBULINGAIAH
     AGED ABOUT 53 YEARS
     UNDER SECRETARY,
     KARNATAKA LEGISLATIVE
     ASSEMBLY SECRETARIAT,
     ROOM NO.149A, 1ST FLOOR,
     VIDHANA SOUDHA
     BANGALORE - 560 001

4.   SRI JAYATHIRTHA P GALAGALI
     S/O LATE PANDURANGA GALAGALI
     AGED ABOUT 58 YEARS
     JOINT SECRETARY,
     KARNATAKA LEGISLATIVE
     ASSEMBLY SECRETARIAT,
     ROOM NO.149A, 1ST FLOOR,
     VIDHANA SOUDHA
     BANGALORE - 560 001

5.   SRI MALLAPPA B KALE
     S/O BASAPPA B KALE
     AGED ABOUT 51 YEARS
     UNDER SECRETARY,
     KARNATAKA LEGISLATIVE
     ASSEMBLY SECRETARIAT,
     ROOM NO.149A, 1ST FLOOR,
     VIDHANA SOUDHA
     BANGALORE - 560 001
                                3

6.    SRI C RAMAKRISHNA
      S/O LATE CHENNAIAH
      AGED ABOUT 50 YEARS
      SECTION OFFICE,
      KARNATAKA LEGISLATIVE
      ASSEMBLY SECRETARIAT,
      ROOM NO.268, 2ND FLOOR,
      VIDHANA SOUDHA
      BANGALORE - 560 001

7.    SRI C JAYANNA
      S/O LATE CHANNAIAH
      AGED ABOUT 54 YEARS
      ASSISTANT
      PETITION COMMITTEE
      KARNATAKA LEGISLATIVE
      ASSEMBLY SECRETARIAT,
      ROOM NO.149A, 1ST FLOOR,
      VIDHANA SOUDHA
      BANGALORE - 560 001

8.    SRI K RAMANNA
      S/O LATE KAMBAIAH
      AGED ABOUT 53 YEARS
      SECTION OFFICER,
      KARNATAKA LEGISLATIVE
      ASSEMBLY SECRETARIAT,
      ROOM NO.156A, 1ST FLOOR,
      VIDHANA SOUDHA
      BANGALORE - 560 001

9.    SRI A RANGASWAMY
      S/O LATE ANNE GOWDA
      AGED ABOUT 60 YEARS
      ROOM NO.216, 2ND FLOOR
      VIDHANA SOUDHA
      BANGALORE - 560 001

10.   SMT C C DAKSHAYANAMMA
      W/O MAHA SWAMY
      AGED ABOUT 58 YEARS
      DEPUTY DIRECTOR,
      KARNATAKA LEGISLATIVE
      ASSEMBLY SECRETARAT,
                             4

     ROOM NO.28, GROUND FLOOR
     VIDHANA SOUDHA
     BANGALORE - 560 001

     A2 & A3 ARE PRESIDENT
     & VICE-PRESIDENT AND
     A4 TO A10 ARE DIRECTORS
     OF "KARNATAKA LEGISLATURE
     SECRETARIAT EMPLOYEES
     HOUSING CO-OPERATIVE
     SOCIETY LTD. (REGD.)
     VIDHANA SOUDHA
     BANGALORE - 560 001                ...     ACCUSED

          [By Sri G Chandrashekaraiah, Adv. for A1]

      THESE CCCs ARE FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURT ACT, BY THE COMPLAINANT, PRAYING TO
ORDER FOR ISSUE OF NOTICE TO THE ACCUSED NO.1 TO 10 AND
SECURE THEIR PRESENCE BEFORE THIS COURT AND PUNISH
THEM FOR THE OFFENCES OF CONTEMPT OF COURT FOR
INFRINGEMENT OF ORDER DATED 03.04.2012, PASSED IN W.P.
NOs. 36617-18/2011 VIDE ANNEXURE - A AND ETC.,

    THESE CCCs COMING ON FOR            ORDERS,       THIS   DAY,
MANJUNATH, J., MADE THE FOLLOWING:


                      ORDER

After hearing the parties, no case is made out.

2. Accordingly. The petition is dismissed.

Sd/-

JUDGE Sd/-

JUDGE Ak