RANJIT K. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Counsel for the complainant.

(2.) On the grievance of non compliance of the order of this Court dtd. 18/1/2022 in W.P.No.683/2022, the complainant presented the contempt petition in this Court. The notice was issued by this Court on 11/10/2022.

(3.) Sri V.Sreenidhi, learned Counsel appearing for the respondents-State of Karnataka through the Commissioner of Transport and Road Safety, invited our attention to the compliance affidavit filed in this Court today dtd. 3/11/2022.