SRI DHARMASTHALA MANJUNATHESHWARA EDUCATION SOCIETY Vs. SURESH KUMAR

JUDGEMENT

(1.) The present contempt petition is filed under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, 1971 praying to take action against the accused for willful disobedience of the order dtd. 15/12/2020 made in Writ Petition No.8509/2020 (GM-CPC), wherein the learned Single Judge of this Court has passed the following order:

(2.) According to the complainant, the order passed by the learned Single Judge of this Court in the writ petition has been disobeyed, thereby the present contempt petition came to be filed.

(3.) In response to the notice issued, the accused filed undertaking affidavit before this Court stating that as per the observations of the learned Single Judge of this Court in the writ petition, necessary repair work will be carried out by the accused subject to granting permission by the complainant to enter his premises. It is also stated in the affidavit that the contention of the complainant that the wall measuring 14.5 inches has been reduced to 4.5 inches, is far from truth and it is false statement made by the complainant.