YAGAPPA Vs. RANGANATH

JUDGEMENT

(1.) SRI. Praveen Kumar, learned counsel for the complainants has perused in great detail Annexures- R8 & R9 series produced along with the counter affidavit filed by Accused No.3 � Tahsildar and submits that now the complainants are convinced that the revenue entries which figured in their name earlier have been retained as such insofar as the complainants and therefore complainants do not have any grievance on that aspect, but nevertheless, points out to the reference for Lokayukta for further investigation is not fully implemented etc.

(2.) SRI. V S Hegde, learned Additional Government Advocate submits that though some part of the directions/investigation by the Lokayukta had been made subject matter of appeal by the State Government, in the instant case, nevertheless, the very order of the court has been given effect to and therefore submits that the order is complied in its entirety and there is no need to proceed further and therefore there is no violation or disregard of the court order and this contempt petition should be dismissed.