M.R.MUNIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The breach alleged is of the interim order dated 30th January 2015, which was continued further by order dated 7th September 2020. The said order is against the City Municipal Council of Kolar. The order restrains the City Municipal Council from taking any precipitative action including demolition of the schedule property till next date of hearing.

(2.) The allegation made in the present contempt petition is that the respondents-accused came to the properties of the complainants at about 10.30 p.m. and have tried to demolish some of the buildings of the complainants standing on the properties by making markings for road widening. A threat was given that they would demolish the buildings within two days.

(3.) Learned Counsel appearing for the petitioners- complainants relies upon the newspaper reports which report certain statements made by the Commissioner of City Municipal Council. However, on a query made by the Court, he accepts that the structures - subject matter of the writ petition have not been demolished.