KSHETHARA PERARA SEVA SAMITHI Vs. RAJENDRA K.V.

JUDGEMENT

(1.) The present Civil Contempt Petition is filed by the complainant under the provisions of Ss. 11 and 12 of the contempt of Courts Act , 1971, to take action against the accused persons for willful disobedience of the Order dtd. 30/8/2021 passed in W.P.No.2858/2021 c/w W.P.No.1394/ 2021, wherein, the learned single Judge directed the respondent Nos.1 and 2 in W.P.No.2858/2021 filed by the Samithi, not to permit the 4th respondent-Sri Balakrishna B. Shetty to participate as paatri/paatradhaari in the rites and rituals of the temple, subject to outcome of his statutory appeal/revision, and dismissed W.P.No.1394/2021 filed by the paatradhari-Sri Balakrishna B. Shetty.

(2.) It is the case of the complainant-Sri Kshethra Perara Seva Samithi (Regd.) that, the rituals of 'Dharmika Muhurtha Ceremony' relating to Bantakamba of the temple was performed on 27/10/2021 and accused Nos.1 and 2 permitted the accused No.3 to perform the rituals as Paatri/Paatradhari and thereby violated the Order passed by the learned single Judge dtd. 30/8/2021 and therefore, sought to punish the accused.

(3.) The Deputy Commissioner-accused No.1 filed the affidavit dtd. 15/2/2022, wherein, at paragraphs 4, 5 and 6, it is stated as under: