GUNDAPPA Vs. TUSHAR GIRI NATH

JUDGEMENT

(1.) Alleging that the accused have not complied the direction given by learned Single Judge of this Court in W.P.No.200746/2021 (GM-RES) and its order dtd. 29/3/2021 to consider the representation dtd. 4/3/2021, which ought to have been considered by the accused within four months from the said date, the writ petitioner has approached this Court with the present civil contempt petition.

(2.) Though we asked learned counsel for the petitioner to place the copy of the said alleged representation dtd. 4/3/2021, he is unable to place the same before us. As such, whatever that is available in the order passed in the writ petition dtd. 29/3/2021, we are considering.

(3.) The order in the said writ petition dtd. 29/3/2021 in paragraph-3 mentions that the representation of the petitioner therein was to shift Arankal village to merge into Kamalapur taluk as the same was the nearer taluk than Kalagi taluk. Thus, the representation was for shifting Arankal village from Kalagi taluk to Kamalapur taluk. The respondents in the writ petition were given a direction to consider the said representation within four months.