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Karnataka High Court

Sri Basava Kumar vs Sri B S Ramaprasad on 13 June, 2011

Bench: V.G.Sabhahit, Ravi Malimath

IN THE HIGH COURT or-' K'.'i_!§'§\!Vg'-\TA2K'A 'A? Ep;,:r$:::i;«L.QVR.E
TH..,_ ,1  7'; 
DATED THIS THE&§SE%;f% QE Ju:\1EA;vg11F

THE HON'BLE ME:  \}'.;_:S§S..'SfjAEsM:-aAHIT
THE HEEEEE57aw5%EEEwt»LIMATH

BETWEEN:::'  
1.

SR: BASAVA EQUMAR S/OREVANA;
AGEED----AE»_G:JT 48; YEARS.  
BISALEHALEY,WH«1.RI'~{u'E_POST
ARAKALAGUD i'm_L'uy<,"~E.__ ~ '
HASSAN DISTRICT. " ._ 

SRI KES_H"AvAI'AH 'C LS"/'=0 LAKKAIAH
AGED AB"OLJTV-46 YEARS

,§'.§HIKJ\RAKALAGUD AND POST
 __ ~ .E._A'Rzg-KA LAGUD TALu'K
«, E, HASSAN DISTRICT
E "SRI"vBASi\\;'_A'P:AJU K N
"(:1/0N':..NsEVv'GOwDA

'AGED !3'--.S5€',UT 42 YEARS

"'««.Kur;A'K-I.J«--NDI, CHAGACHGERE POST

GANDASI HOBLI, ARASIKERE TALUK

 AA _ HASSAN DISTRICT

Mxwlwm S



SR1 SRENIVAS H R S/C} RAME GOWDA
AGED ABOUT 41 YEARS
HONAKUMARANAHALLI

LALANAKERE POST, GANDASI HQ$AL.Z._

ARASIKERE TALLIK
HASSAN DISTRICT

SRI GOVINDE GDWDA _

S/o HANUMANTHE GDWDA _ 
AGED ABOUT 44 YEARS "
BELAGUDI, KUNDUR POST . .
CHANNARAYARATNA:«*TALuK.I*"" - 
HASSAN DISTRICT  j _ 
SRI B H ANANTHARAJU  '

S/O HANUMAIAH   A
AGED ABouTj45 YEARS "~

C/O B R CHAf§:D'?Lb.SF--8EKiAF{   

TEACHER, "R.4EN.I_.w;<iA'T«I.II_AYA  .
SUBHASH NAGAR} ARASSvI.K&ERE TQ 

HASSAN"D,I'sTI2.;__c_T   *

SR1 P SHANv:<A«RA'NA'IK V3,./.__C: PEERANAIK
AGED A.4BouT'43-YEA.R'S..I '
SIDRAHAI,LI, 'AGGAUNDA POST
ARASIKERE-TAL-|_JK',. HASSAN DISTRICT

SR1 MAHAl_"INGAIAH' S/O RANGAIAH

 'AG ED ATBOuT"47...xzE«ARS
_ S"SID"DjARu~RA, MUDUDI POST
  -GAN_DAS«1.HO_BLI, ARASIKERE TALUK
 HASSAN DfiSTRIcT
. 'SR1 H 'KI:'§'%fi-QZASHEKAR S/O KALLAPRA
*-.AGED' ABOUT 42 YEARS

HQSAHALLI, MADAL POST
ARz3»..€'IKERE TALUK

" 'GT1-RASSAN DISTRICT



SRI K G RUDRE GOWDA

S/O GANGARRA GOWDA

AGED ABOUT 49 YEARS
D.KODIHALLI, GONDENAHALLI   _
POST, BINDIGENHALLI HOBLT
NAGAMANGALA TALUK

MANDYA DISTRICT

SR1 C L LOKESHA S/O LINGE 'G.OwDA
AGED ABOUT 44 YEARS  
CHIKKENAHALLI _  ._ .
CHANNAPATNA TALUKET   _ ,
BANGALORE RURAL DTSTR1CfT' 1

SR: HARISH4 +j<"UMAR;T" S/O }'rE{:MfM.,_ IA-Hg.' 
AGED ABOUT"'AE'YEA--_RS%  " _ 

vIJAYA{s2AGARA_,.E'><T'E.;§:SION  
(D.M H;'\LL1j);_,KANDALI..'jP.OST..T* 3
HASSAN"'T.A'LUE:<:,__ T-TASSA_N DIS_T_RI.CT

SR1 CHANDRE G'O\/vDA~,.._D N --
S/O,NANJUNDE--.GOwDA"'=-- '
AGED ABOUT_4'E.jY»EAR.S" 
DODDAg<ARAD'E_RU,. T<UA;.DUR POST
CHAN NARAYAPA'TNFa TALUK

"EIAVSSAN DISTRICT V
-._S~RT_NAGEGOWDA--S/O MALALIGOWDA

AGED ABOUT 49 YEARS

 =H:Rv:TSAM"UVDRA, CHIKKAYARAGUNALU

 POST;~«.(3/»\ND;'%SI HOBLI

. 'ARASTi<E_RE TALUK
"'«..HASSii.N..~DISTRICT

SRIDHANANJAYA
S/OTHIMME GOWDA

" 'STE-AGED ABOUT 46 YEARS

V?  T.-HITAMARANAHALLI



MYNAKANAHOSAHALLI POST   ._
CHANNARATNA TALUK :
BANGALDRE RURAL DISTRICT
:5. SR1 SHANTHA MURTHY Y S _

S/O SIDDARAMAIAH ' '

AGED ABOUT 45 YEARS  ,
YADAVANAHALLI, GANDASI HDEVLT 
ARASIKERE TALUK    --  
HASSAN DISTRICT '   _

:7. SRI M N HANUME GOWDA

S/D NANJE GQWDA  _

AGED ABOUT:-'41 YEARS ' ' » _ _  - 
MADALAPL:3'RA,7:}.<UNDAR€ POST" _'  = 
CHANNAR.A»YARAT.NA TALDK  
HASSAR DI.ST_RIC'F . "  . 

18. SR1 _M_ALt,!3.,P'P/ix1.;'f{l N  _

S/0' MAr*%EAES.HWAfRAPPA "

AGED ABOU'T,4».QYEARS-.,.___ « '
SIN'CA'TAGERE ~ «POST, _.K"ADL.'R TA LU K
CHIcr<.MAGALuR"D'ISTR1::'r

19. SR: H M"-«TH'OTAP_PA_S/Q'MALLAPPA
AGED ABOUT 43 YEARS
 BAVDODR HoSAHADL,LI,
A '*TARiT<ERE TALUK
' ~ _cH.:,cRM«AGA_LUR DISTRICT

A R229.  S Ri»B'--«Sx RASASHEKAR

. 'S/0 SRANRARARRA
'=.A<3EY:.>~ ABOUT 40 YEARS
EELAYALLY, KOLAGUNDA POST  COMPLAINANTS
JAVAGAL HOBLI, ARASIKERE TALUK
A -HASSAN DISTRICT

 SRI M V RAMESH JOIS, ADV. FOR

 M'/S. JDTS ASSOCIATES)



L SEI SS AAMAERASAD V
SECRETARY, DEPARTMENT 

OF INDUSTRIES AND COMMERCE

M.S. BUILDINGS 

BANGALORE -- 560 001

SR1; T. HALASWMY   .

MANAGING DIRECTOR   , ,  

THE KARNATAKA STATE CCER DEv*E.I_c;~I:%M..E--I\3T
CGRPoRATI_D*N_LTD;;f" j  1  

\/ITC BUI:;DINC'; KA=STUR;€iBA'ARO~AD......f
BANGALORE%}_5.60vOO_1'g   , "ACCUSED
THI.s.:._.S_c'<;:c;"E:-:=;,E,D --.L_J'i'T1_D'ER'SECTION 11 & 12 DE THE
CONTEMPT  c=*j3UaTa_'AcT. PRAYING To INITIATE
PROCEEVD_IN_aSV *AGAI'NST»__'T.HE- ACCUSED FOR WILFUL
DISOBEDIENCE -OFVf7!THE.._"DIRECTIONS PASSED IN vv.A.
1486/2010,», DATED "0'5..1'0--..S2o1o \/IDE ANNEXURE--B AND

EXTENDED BY'-ORDVERS DATED 24.01.2011.
;Ti**§IS CCEAA COMING ON FOR ORDERS, THIS DAY,

EU

 . A_vSABVH'A§HIT'3.,R MADE T.EI._E. §-'OLLOWING:-

ORDER

R Counsei appearing for the complainants SU'b:._T_NtS V.*:.hD'%;.'R:;the directions Essued by this Court in 'V.yv.p.No~I,:u5.S1o/2009 dated 26.02.2010 have been compfied { V .

A 'Q9 «U2 E 5 § E s 5 a a 2, In view of the submissions made Vb§<._4:"'€f}e ieamed Counsel appearmg for the complair}§3'r1t$',\*'. unnecessary to proceed further in the matten.2¥§:CC'%din.gij!g"

cdmpiaint is dismissed. Responderjts are iiiéghiafg-e4d'g.'~..__V f Prs*