GANGADHAR Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) S.G.PANDIT, J . 1. This petition is filed complaining disobedience of the order of this Court dtd. 31/3/2021 passed in W.P. No. 109650/2017 and W.P. Nos. 110354-110355/2017 wherein this Court directed the Deputy Commissioner, Karwar-accused No.1 herein, to consider the representation of the petitioners dtd. 18/11/2016 (Annexure- H) and pass appropriate order within six weeks from the date of receipt of a copy of the order.

(2.) Learned Additional Advocate General appearing for the accused would submit that in the representation it was requested to remove the fishing net tied to the bridge at Lukkeri. The Deputy Commissioner after conducting spot inspection initiated proceedings by issuing notice to the complainants on 13/7/2021 as well as notice on 10/8/2022. The accused No.1 has taken action to remove the fishing net tied to the Lukkeri bridge.

(3.) The accused No.1 has also filed additional affidavit indicating the sequence of events from the date of passing of the order by this Court till the action taken to remove the fishing net to the bridge in August, 2022. In the affidavit, the accused No.1 has indicated reasons for the delay in complying the order of this Court and has tendered his unconditional apology. The affidavit would disclose that during July-August, 2021 there was heavy rain in Karwar District and he being the head of the District attended the flood relief related works and thereafter it is submitted that during November, 2021 election to the constituency of the local bodies in Legislative Council was declared and in that election process the Deputy Commissioner was held up till January, 2022.