JANA JAGRUTHI SAMITHI Vs. U NAGARAJ

JUDGEMENT

(1.) On a grievance that the order of this court dtd. 6/4/2022, passed in W.P.No.51285/2019, is not duly complied with, the present contempt petition is filed in this court.

(2.) Needless to state that though various contentions were raised before this court on behalf of both sides, the Division Bench of this court in clear and unambiguous words, recording that without expressing any opinion on the merits of the rival contentions, disposed of the writ petition directing the Tahsildar respondent No.4 (accused herein) to consider the representation of the petitioner (complainant herein) dtd. 18/9/2019, placed on record as Annexure-B to the writ petition.

(3.) In the compliance affidavit submitted on behalf of the accused - Tahsildar, Gangavathi, Koppal District, it is stated that after considering the representation, the Tahsildar had passed a detail order on 11/5/2021. A copy of the order is annexed to the compliance affidavit along with its translation. By the said order, the Tahsildar has rejected the representation. Though the learned counsel for the complainant vehemently submitted before this court that the Tahsildar committed an error in appreciating the facts and the law in proper perspective, in our opinion, this court cannot extend the scope of contempt proceedings so as to assess the order passed by the authority, pursuant to the direction of this court. Needless to state that if the complainant is aggrieved by the order, he may take appropriate remedies in challenge to the order of the Tahsildar before the competent forum, judicial or otherwise, if so advised.