KAMADENU STONE CRUSHERS Vs. P. RAVIKUMAR

JUDGEMENT

(1.) The present contempt petition is filed by the complainant to take action against the accused persons under the provisions of Ss. 11 and 12 of the Contempt of Court Act for deliberate and intentional violation of the order dtd. 10/2/2021 passed by the Co-ordinate Bench of this Court in W.P.No.1639/2020 and connected matters wherein the Co- ordinate Bench of this Court while disposing off the writ petition issued a direction to the 4th respondent - Deputy Director, Department of Mines and Geology, Bangalore Rural District to consider the prayer made by the complainant for execution of the lease, after taking into account the provisions of the amended Clause (e) of Sub-Rule (2) of Rule 8-B of the Karnataka Minor and Mineral Concession Rules, 1994 and to take appropriate decision within a period of six weeks from the date of the order. However, it was made clear that this Court had made no final adjudication about the applicability of the aforesaid amended Rule to the case of the complainant.

(2.) The grievance of the complainant is that inspite of correspondence and several representations made, the authorities have passed an order dtd. 31/1/2022 after the delay of 11 months and thereby, the accused unnecessarily have made the complainant to file the present contempt petition for disobediance of the order passed by the Co-ordinate Bench of this Court. Therefore, sought to allow the contempt petition.

(3.) Sri Kiran Kumar, learned Government Advocate has filed a compliance affidavit of Smt. Renukadevi, Deputy Director, Department of Mines and Geology, Bengaluru Rural District making reference about the correspondence between the authorities and ultimately at paragraphs - 5 and 6 has stated as under: