CHADURANGA KANTHARAJ URS Vs. S.V. RANGANATH

JUDGEMENT

(1.) The above contempt petitions had been filed for alleged wilful disobedience of the orders dtd. 21/11/2014; 17/5/2022 and 19/3/2024. By judgment dtd. 10/12/2024, this Court after taking note of the purported compliance affidavits dtd. 9/7/2024, whereunder the DRC's /TDR's for the subject land had been resolved to be issued by adopting the value as determined under the BPAT Act had rejected the same and had issued clear directions to re-issue the DRC's/ TDR's, and for having dragged it's feet for long number of years i.e., more than 10 years, the contemnors were held guilty of wilful non-compliance and mulcted the contemnors with costs, by assigning elaborate reasons. Yet, undaunted, the contemnors seem to be further dragging their feet by manoeuvres and same is deprecated. We say so, for the simple reason that contemnors under the umbrella of the legislation orders of the Court which ought to be implemented in letter and spirit is sought to be stifled or staved off which cannot be countenanced at any rate.

(2.) Having made all these attempts and having deposited the DRC's/ TDR's before this Court in the names of the respective complainants (contempt petitioners) except that of the DRC's/ TDR's in an incorrect name in so far as CP. 103 of 2025 is concerned, further I.A. No. 120858 of 2025 has been filed by the Under Secretary, DPAR, Government of Karnataka (not being a party to be present proceedings) raising fresh grounds and praying for not releasing the DRC's/ TDR's in favour of the complainants till disposal of the Civil Appeals pending before this Court, and also on the ground that review petitions have been filed for review of the orders dtd. 21/11/2014, 17/5/2022 and 10/12/2024 amongst other grounds.

(3.) It would not be out of context to note at this juncture itself that contentions raised in the purported compliance affidavits are outside the purview of scrutiny or examination in these proceedings, for the reasons to follow hereinafter.