Karnataka High Court
Narayana Gowda K P vs Mr M B Rajesh Gowda Ias on 25 July, 2022
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JULY 2022
PRESENT
THE HON'BLE MR. ALOK ARADHE
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY
C.C.C. NO.383 OF 2022
BETWEEN:
1. NARAYANA GOWDA K.P.
S/O LATE PUTTAVENKATE GOWDA
AGED 67 YEARS
RESIDENT OF NO.825
SUVEY NO.136
CHELEKERE VILLGE
ARKAVATHI LAYOUT
19TH BLOCK
KALYAN NAGAR POST
BENGALURU 560043.
2. LAKSHMANA SAVANURU
S/O LATE P.B. SAVANURU
AGED 56 YEARS
RESIDENT OF NO.22
BASAPPA LANE
TANNERY ROAD, FRAZER TOWN
BENGALURU 560005.
... COMPLAINANTS
(BY MRS. KUSUM RANGANATH, ADV.,)
2
AND:
MR. M.B. RAJESH GOWDA, IAS
COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BENGALURU 560020.
... ACCUSED
(BY MR. D.N. NANJUNDA REDDY, SR. COUNSEL FOR
MR. GOWTHAMDEV C. ULLAL, ADV.,)
---
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT 1971, R/W ARTICLE 215
OF THE CONSTITUTION OF INDIA, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
WILLFUL DISOBEDIENCE OF THE ORDER OF THIS HON BLE
COURT PASSED IN WP NO.14501/2020 DATED 17.08.2021.
THIS CCC COMING ON FOR ORDERS, THIS DAY,
ACTING CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
Smt.Kusum Ranganath, learned counsel for the complainants.
Mr.D.N.Nanjunda Reddy, learned Senior counsel for the respondent.
3
This petition has been filed for non-compliance of the order dated 17.08.2021 passed by the learned Single Judge in W.P.No.14501/2020.
2. Learned counsel for the complainant submitted that this contempt petition does not survive for consideration as the aforesaid order has already been recalled in a review petition namely R.P.No.539/2022.
3. In view of the aforesaid submission, we are not inclined to proceed further with the contempt proceedings.
Accordingly, the contempt petition is disposed of.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE RV