SHAKEEL AHMED KHAN Vs. VINOD KUMAR

JUDGEMENT

(1.) The complainant herein has approached this Court invoking its contempt jurisdiction alleging disobedience of an order dated 20.7.2018 passed by the Court of the III Additional District Judge, Kalaburagi, in Miscellaneous Appeal No.24 of 2017.

(2.) The complainant, who claims to be in possession of a building at Muslim Chowk bearing House No.6/26, Mominpura, Kalaburagi, had, in the year 2014, applied for permission to construct a building and the accused-Corporation accorded permission for construction of a building in the year 2014 itself. It is the case of the complainant that, while constructing the building, he faced certain difficulties and applied for modification of the plan and sought for its approval on 1.10.2016. It is claimed by the complainant that he was asked to submit another application along with the modified plan, which was also complied with by the complainant on 14.3.2017.

(3.) It transpires that, on 11.5.2017, a notice was issued by the accused-Corporation to the complainant to demolish the shops in the area shown in the parking space within 24 hours and if not, the accused- Corporation would demolish and recover the expenses from the complainant. The complainant appears to have replied to the said notice on 15.5.2017 and, the same not being heeded, approached the III Additional District Judge, Kalaburagi in Miscellaneous Appeal No.24/2017 challenging the notice dated 11.5.2017.