M R KRISHNA MURTHY Vs. H C RAMACHANDRA

JUDGEMENT

(1.) CONTEMPT petition by the petitioner in W.P.No.18837/2009(KLR-RES), disposed of by this court as per the order dated 26th August 2009, under which the respondents were directed to consider the request of the petitioner for payment of compensation in accordance with law and as expeditiously as possible and in any event not later than three months from the date of receipt of copy of this order.

(2.) PRESENT contempt is on the premise that notwithstanding such directions issued by this court, the accused persons have not obeyed the court order; that it amounts to deliberate disobedience and therefore, the accused are liable for punishment for committing contempt of court order; that though more than three months have elapsed long back, the accused persons have not complied or obeyed the court order and therefore this contempt.

(3.) THEREFORE, while declining to exercise contempt jurisdiction in the present case, we reserve liberty to the complainant to work out his rights and remedies elsewhere in accordance with law.