S. VENKATARAMA S/O SHIVAPPA Vs. SADIQ

JUDGEMENT

(1.) COMPLAINANT was the writ petitioner in W.P.No.5935/2010 (GM -Ten) and has approached this court complaining that the accused persons have not complied with the order dated 17.8.2010 passed by this Court in the writ petition. Complainant had approached this court seeking for a direction to the accused persons, who figure as respondent Nos. 1 and 2 as Managing Director, Kaveri Niravari Ltd., and Chief Executive Engineer, C.D.N.L. respectively in the writ petition to consider the case of the petitioner as per his representation and in accordance with law for settling payment in respect of civil works executed by the complainant as contractor, who had undertaken some work on behalf of the Kaveri Niravari Ltd. etc. This Court in terms of the order dated 17.8.2010 disposed of the writ petition directing the authorities to consider the representation dated 9.2.2010 in accordance with law etc.

(2.) ORDERS of this nature, which are more in the nature of sympathetic orders and as a benevolence than based on any legal right and not issuing a direction for settlement of any specified amount, are not fit matters for exercise of contempt jurisdiction and therefore, we decline to exercise contempt jurisdiction in such situation, but reserve liberty to the complainant to work out his rights and remedies elsewhere in accordance with law.