MAIBOOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Contempt Petition is filed by the complainant against the accused persons under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, 1971, for wilful disobedience of the order dtd. 23/9/2021 passed by the learned Single Judge in W.P.No.21604/2019, wherein the learned Single Judge while allowing the writ petition nine directions were issued. The said order passed by the learned Single Judge has reached finality.

(2.) The accused persons have filed compliance affidavit dtd. 31/1/2022. In paragraphs number 3 and 4, it is specifically stated as under:

(3.) Sri. Srikanth Patil K., learned Counsel for the complainant submits that liberty may be reserved to the complainant to challenge the endorsement dated 04 08.2015 and latest endorsement dtd. 8/2/2021 issued by the accused.