M. SONNEGOWDA Vs. SUJATHA RAM

JUDGEMENT

(1.) Accused No.1-Smt.Sujatha Ram, Tahsildar, K.G.F. Taluk, Kolar Gold Fields, Kolar District, is present before the Court. The compliance affidavit filed today by accused No.1 is taken on record.

(2.) This contempt petition arises out of the order dtd. 22/2/2022 passed in W.P.No.1568/2022. On the last date, i.e., 10/6/2022, we had passed the following order:-

(3.) Learned Additional Government Advocate appearing for accused No.1 submits that in compliance of the writ Court's order, the order dtd. 10/6/2022 has been passed and necessary correction has been made in the Revenue Records entering the name of the complainants/petitioners, i.e., the names of the complainants/petitioners have been restored ignoring the Deputy Commissioner's order dtd. 8/12/2021. The copy of the judgment and order dtd. 10/6/2022 and the translated copy of the relevant Record of Rights and Pahani are placed on record as Annexures-R.1 to R.7.