SAMIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Civil Contempt Petition is filed by the complainant against the accused persons, under the provisions of Ss. 11 and 12 of the Contempt of Courts Act alleging willful disobedience of the Order dtd. 20/12/2019 passed in W.P.No.52615/2019, wherein, the learned single Judge disposed off the said writ petition recording the undertaking given by the learned Additional Government Advocate that the petitioner's request will be considered and appropriate action will be taken by the Tahsildar, in accordance with law, within an outer limit of six months from the date of formation of Committee.

(2.) Since the accused has not complied with the impugned Order, the complainant was forced to file the present Civil Contempt Petition, on 15/11/2021.

(3.) Sri Kiran Kumar, learned High Court Government Pleader, has filed the compliance affidavit dtd. 4/12/2021 of Sri P.Dinesh, Tahsildar, Anekal, wherein, at paragraph-3, it is stated as under: