S. SHOBHA Vs. RAJANEESH GOEL

JUDGEMENT

(1.) WE have heard Smt.Shobha, the complainant/party-in-person and Sri K.N.Putte Gowda, Counsel for the accused. Perused the affidavit of the Complainant.

(2.) THIS Contempt of Court Petition is filed by the complainant to initiate contempt proceedings against the accused for disobeying the order dated 24.6.2011 passed in W.P.No.8426/2010. In W.P.No.8426/2010, the petitioner had prayed for a mandamus to the respondents i.e., Bruhat Bangalore Mahanagara Palike, for short 'BBMP' to allot 50' x 80' feet commercial site or a corner site in a developed area in Bangalore Urban equivalent to the property lost on account of illegal encroachment and to award compensation for the consequential loss by way of illegal demolition and illegal collection of taxes and refund of the same, etc.

(3.) THIS Court on receipt of the contempt proceedings issued notice to the respondents by order dated 16.10.2012. The respondents have filed their appearance and also filed the affidavit of one Thrilokchandra, Additional Commissioner BBMP., South, Bangalore and submitted that the second accused has passed an order dated 17.1.2012 in compliance with the order dated 24.6.2011 and has further submitted that the question of disobeying the order does not arise. He has submitted that the contempt petition may be dismissed as the order has been obeyed.