Karnataka High Court
Sanjeevappa S/O. Mallappa Kundapur vs Rudrappa S/O. Manappa Lamani on 31 July, 2014
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
Dated this the 28th day of July 2014
Present
THE HON'BLE DR.JUSTICE K.BHAKTHAVATSALA
and
THE HON'BLE MR.JUSTICE PRADEEP D. WAINGANKAR
C.C.C. Nos.100345, 100346, 100350, 100351,
100352, 100353, 100373, 100374, 100376,
100377, 100381 and 100449 of 2014 (Civil)
In CCC No.100345/2014
Between:
Shri. Nagappa, S/o Holiyappa Akki,
Age: 63 Years, Retired,
Residing at No.108, LIG, 8th Cross,
Navanagar, Hubli-25. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
:2:
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.73017/2012 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100346/2014
Between:
Shri. Mohanrao, S/o Baburao Chavan,
Age: 65 Years, Retired,
Residing at Maratha Colony, 5th Cross,
Dharwad-580008. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.73020/2012 on
the file of this Hon'ble Court produced at Annexure-A.
:3:
In CCC No.100350/2014
Between:
Shri. Suputrayya, S/o Basyya
Nandikolmath, Age: 63 Years, Retired,
Residing at No.19, 3rd Cross,
Main Road, Heggeri Colony,
Old Hubli, Hubli-24. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.73025/2012 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100351/2014
Between:
Shri. Mallikarjun, S/o Satappa
Rampur, Age: 63 Years, Retired,
Residing at Mahishi Road,
Malmaddi, District: Dharwad. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
:4:
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.75077/2013 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100352/2014
Between:
Shri. Karimsab, S/o Modinsab
Tahsildar, Age: 64 Years, Retired,
Residing at Maradagi
Tq: Dharwad, District: Dharwad. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
:5:
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.73029/2012 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100353/2014
Between:
Shri. Shankar, S/o Basappa Vanaki,
Age: 63 Years, Retired,
Residing at No.48, Akshta,
Arvindnagar, Karwar Road,
Hubli-580024. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.73028/2012 on
the file of this Hon'ble Court produced at Annexure-A.
:6:
In CCC No.100373/2014
Between:
Shri. Allabaksh, S/o Khandarsab
Bijpur, Age: 65 Years, Retired,
Residing of Katagar Oni,
Arvindnagar,
Old Hubli, Hubli-580024. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 24.06.2013 made in W.P.No.76884/2013 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100374/2014
Between:
Shri. Ramesh, S/o Laxmanrao Desai,
Age: 63 Years, Retired,
Residing at No.101/130 H1,
:7:
Siddalingeshwar Colony,
Behind Vikasnagar, Hubli-580025. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.75066/2013 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100376/2014
Between:
Shri. Govind, S/o Krishnaji
Kotkar, Age: 62 Years, Retired,
Residing at No.79, Sankalp,
Udaynagar, Bengeri Main Road,
Hubli-580023. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
:8:
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.75072/2013 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100377/2014
Between:
Shri. Chandrashekar, S/o Ganapathi
Revankar, Age: 62 Years, Retired,
Residing at No.LIG 484/485, 5th Main,
13th Cross, Navanagar, Hubli-580025. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
:9:
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.No.73027/2012 on
the file of this Hon'ble Court produced at Annexure-A.
--------
In CCC No.100381/2014
Between:
Shri. Chandrakanth, S/o Venkatesh
Gangolli, Age: 66 Years, Retired,
Residing at No.170, Sri Krupa,
Building, Vidyanagar,
Siddeshwar Park, Hubli-580031. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.Nos.75067-
: 10 :
68/2013 on the file of this Hon'ble Court produced at
Annexure-A.
--------
In CCC No.100449/2014
Between:
Noorahamed, S/o Ismailsab
Jahagirdar, Age: 64 Years, Retired,
Residing at No.5/2, Subhasnagar,
Karwar Road, Old Hubli,
Hubli-580024. ...Complainant
(By Sri. S.N.Rajendra, Advocate)
And:
Shri. Ramandeep Chowdhary,
S/o Father's name not known,
to complainant, Age: 33 Years,
Commissioner Of Hubli Dharwad
Municipal Corporation, Hubli-20. ...Accused
(By Sri. G.K.Hiregoudar, Advocate)
This CCC is filed under Sections 11 and 12 of the
Contempt of Courts Act, read with Article 215 of the
Constitution of India, praying to initiate the contempt
proceedings against the accused for disobeying the
order dated 19.06.2013 made in W.P.Nos.75061-
64/2013 on the file of this Hon'ble Court produced at
Annexure-A.
: 11 :
These CCCs coming on for Order this day,
Dr. K.Bhakthavatsala, J, made the following:
ORDER
Learned counsel for the accused submits that after the dismissal of the SLP before the Supreme Court, the accused has taken necessary steps for refunding the amount with interest and refixation of the pension and the same would take some more time and therefore, he prays time to comply with the order made in the writ petitions on or before 30th September 2014.
2. In view of the above, learned counsel for the complainants submits that liberty may be given to the complainants to seek revival of the contempt petitions in the event of non-compliance of the order.
3. Hence, we pass the following order:
Contempt petitions are dropped for the present granting time till 30.09.2014 for compliance of the order : 12 : made in the writ petitions, failing which the complainants shall be at liberty to seek revival of the contempt petitions.
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JUDGE Sd/-
JUDGE Kms