Karnataka High Court
Sri Rajanna vs Sri Bettegowda on 22 February, 2018
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
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CCC.No.343/2018
& CCC.No.404/2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF FEBRUARY 2018
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MR. JUSTICE B.M.SHYAM PRASAD
CCC NO.343/2018
& CCC No.404/2018 (CIVIL)
BETWEEN:
1. SRI RAJANNA
S/O RANGAPPA
AGED ABOUT 65 YEARS
2. SMT. ANNAPOORNAMMA
W/O RAJANNA R
AGED ABOUT 60 YEARS
BOTH ARE RESIDING AT
KAMBALU, KAMBALU POST
SOMPURA HOBLI
NELAMANGALA TALUK
BENGALURU RURAL DISTRICT ...COMPLAINANTS
(BY SRI VASANTH KUMAR H.T., ADVOCATE)
AND:
1. SRI BETTEGOWDA, PRESIDENT
BDA EMPLOYEES' WELFARE ASSOCIATION (R)
BDA COMPLEX, KUMARA PARK WEST
T.CHOWDAIAH ROAD
BENGALURU - 560 020
2. SRI MALLAPPA, SECRETARY
BDA EMPLOYEES' WELFARE ASSOCIATION (R)
BDA COMPLEX, KUMARA PARK WEST
T.CHOWDAIAH ROAD
BENGALURU - 560 020
-2-
CCC.No.343/2018
& CCC.No.404/2018
3. SRI GOPALAKRISHNA
EXECUTIVE ENGINEER
BDA, BDA COMPLEX
KUMARA PARK WEST
T.CHOWDAIAH ROAD
BENGALURU - 560 020 ...ACCUSED
THESE CCCs ARE FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURTS ACT, 1971 PRAYING TO INITIATE
CONTEMPT PROCEEDINGS FOR NON COMPLIANCE OF THE
ORDER DATED 29.05.2017 (ANNEXURE-B) PASSED BY THIS
COURT IN W.P.NOS.15145 & 17041 OF 2017
THESE CCCs COMING ON FOR PRELIMINARY HEARING,
THIS DAY, H.G.RAMESH J., MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned Counsel appearing for the complainants seeks leave to withdraw the petitions with liberty to file fresh petitions by impleading only the necessary party, namely the Commissioner, Bangalore Development Authority. Leave and liberty sought for is granted. The petitions are accordingly disposed of as withdrawn.
CCCs disposed of.
Sd/-
JUDGE Sd/-
JUDGE Prs*