PLANET-X RESORT AND AMUSEMENT PARK REPRESENTED BY ITS PROPRIETOR SRI K PANDURANGA SHENOY Vs. MR. JYOTHI RAMALINGAM, MAJOR SECRETARY, MR. VISHWANATH REDDY, MAJOR DIRECTOR, MR. N. JAYARAM, MAJOR ASSISTANT DIRECTOR DEPARTMENT OF TOURISM AND MR. SHA

JUDGEMENT

(1.) THE instant contempt petition came to be filed alleging disobedience of an order dated 23.03.2010 passed by this Court, during the course of the proceedings in WP No. 9438/2010. The order passed by this Court, whereof disobedience is alleged, is being extracted hereunder; Heard. Stay of the demand notice dated 24.10.2009 (Annexure -E) and also the bill dated 01.03.2010 (Annexure -J) insofar as it relates to arrears of Rs. 36,54,628/ -. However, Respondent No. 2 shall pay the said amount of Rs. 36,54,628/ -to Respondent No. 4 as per the communication of Respondent No. 1 dated 11/12.05.2009 (Annexure -G) and also the bill dated 09.12.2009 (Annexure -H) raised by Respondent No. 4 within four weeks from the date of receipt of a copy of this order. Consequent upon this Court having issued notice to the accused/Respondents, a memo dated 26.11.2010 has been filed on behalf of Respondent No. 4, wherein, it is asserted as under; The Respondents 1 to 3/accused 1 to 3 have deposited the sum of Rs. 36,54,628=00 with the 4th Respondent the Chamundeswari Electricity supply Corporation Ltd, Mysore, on 25/11/2010 complying with the terms of the order dated 23/03/2010 passed in WP No. 9438/2010 (GM -KEB) passed by this Hon'ble Court. This memo is filed by the 4th Respondent bringing to the kind notice of this Hon'ble Court as to the compliance of the order dated 23/03/2010 as per the short claim demand dated 11/12/2009.

(2.) IN view of the aforesaid memo, learned Counsel for the accused/Respondents contend, that the order dated 23.03.2010 having been fully complied with, the instant contempt petition has been rendered infructuous.

(3.) IN view of the above, the instant contempt petition is disposed of as having been rendered infructuous.