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Karnataka High Court

Sri Anjaneya Swamy Temple Trust vs Sri. Tushar Girinath on 8 December, 2023

Bench: Chief Justice, Krishna S Dixit

                                               -1-
                                                       NC: 2023:KHC:44525-DB
                                                         CCC No. 123 of 2022



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF DECEMBER, 2023

                                           PRESENT

                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                              AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                           CIVIL CONTEMPT PETITION NO. 123 OF 2022

                   BETWEEN:

                   SRI ANJANEYA SWAMY TEMPLE TRUST,
                   NO.49, ANJANEYA TEMPLE STREET,
                   NARAYANASHETTY PETE,
                   BANGALORE-560 002.
                   REP BY ITS SECRETARY.
                                                               ...COMPLAINANT
                   (BY SRI. SRINIVASA K.,ADVOCATE)

                   AND:

                   1.    SRI. TUSHAR GIRINATH,
Digitally signed         THE ADDL CHIEF SECRETARY,
by SHARADA               DEPARTMENT OF REVENUE (MUZARAI),
VANI B                   M S BUILDING, DR B R AMBEDKAR ROAD,
Location: HIGH           BANGALORE-560 001.
COURT OF
KARNATAKA
                   2.    SMT. ROHINI SINDHURI,
                         THE COMMISSIONER,
                         DEPARTMENT OF RELIGIOUS AND
                         CHARITABLE ENDOWMENTS
                         4TH FLOOR, SRI MINTO ANJENEYA BHAVAN,
                         ALUR VENKATARAO ROAD,
                         CHAMARAJPET, BANGALORE-560 018.

                   3.    SRI J MANJUNATH
                         THE DEPUTY COMMISSIONER,
                         BANGALORE URBAN DISTRICT,
                              -2-
                                       NC: 2023:KHC:44525-DB
                                             CCC No. 123 of 2022



      BEHIND KANDAYA BHAVAN,
      K G ROAD, BANGALORE-560 009.
                                                      ...ACCUSED
     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO INITIATE THE
CONTEMPT PROCEEDINGS, SECURE THE APPEARANCE OF THE
ACCUSED AND TAKE NECESSARY ACTION AGAINST THE
ACCUSED FOR DELIBERATELY DISOBEYING THE ORDERS
PASSED BY THIS HON BLE COURT IN WP NO.4793/2021(GM-
R/C) DATED 23.08.2021, VIDE ANNEXURE-F.

    THIS CCC COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:

                          ORDER

Learned counsel appearing for the Complainant submits that the order whose violation is complained of, is complied with and therefore, nothing remains for consideration.

In view of the above, the Complaint of Contempt proceedings are dropped. Notice is discharged.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE Bsv