SHAKSHI GENERIWAL Vs. T.K. ANILKUMAR

JUDGEMENT

(1.) Heard Smt. Mamatha S, learned counsel appearing for complainants and Sri.Kiran Kumar T.L, learned AGA for respondent No.1, Sri. Shashikiran Shetty, learned Senior counsel along with Smt. Farah Fathima appearing for respondent Nos.2 and 3.

(2.) Complainants were writ petitioners in W.P.No.2179/2020 and they are complaining that order dated 04.02.2020 (Annexure-C) passed in the said writ petition have been willfully disobeyed by the respondents. Respondents on being notified had appeared and counsel for respondent No.2 has filed a memo on 23.08.2020 enclosing the order dated 18.08.2020 passed by first respondent and it is contended by Sri.Shashikiran Shetty, learned Senior counsel appearing for respondent Nos.2 and 3 that there is due compliance of the order passed in W.P.No.2179/2020.

(3.) In the light of rival contentions raised by the learned counsel appearing the parties, we deem it proper to extract the direction issued in W.P.No.2179/2020 which is alleged to have been disobeyed by the respondent. It reads thus: