SHRINIVAS NAYAK Vs. NAGARAJ DEVAPPA NAYAK

JUDGEMENT

(1.) This contempt petition arises out of the judgment and order dtd. 5/4/2022 passed in W.P.No.6862/2021 (LA-RES).

(2.) The operative portion of the order passed by the writ Court, for convenience, is reproduced below:-

(3.) From the perusal of the writ Court's order, it is very much evident that the writ Court did not grant any relief to the complainants/petitioners and dismissed the writ petition on merit. However, in order to provide an opportunity to the complainants to avail the legal remedy available to them in law, the Court had observed that the Authorities shall maintain status quo for a period of six weeks from the date of the order, i.e., 5/4/2022.