K. MANJUNATH Vs. S. AJITH RAI

JUDGEMENT

(1.) On a grievance that the order of this court dtd. 18/1/2022, passed in W.P.No.358/2022, is not duly complied with, the present contempt petition is filed in this court.

(2.) Perusal of the order dtd. 18/1/2022, placed on record at Annexure-A, shows that the petition was disposed of with a direction to the Tahsildar, Bengaluru East Taluk to consider the memorandum of writ petition as an application given by the petitioners and to pass necessary orders in accordance with law, expeditiously and within a stipulated period of two months from the date of receipt of a certified copy of the order.

(3.) When the matter was listed before this court on 25/8/2022, learned Additional Government Advocate submitted that the directions contained in the order dtd. 18/1/2022, has been complied with. The compliance affidavit was filed on 29/7/2022. It is stated in the compliance affidavit that as per the directions of learned Single Judge dtd. 18/1/2022, the Tahsildar has considered the case of the complainants and after perusal of the record, final order was passed by him on 12/4/2022. A copy of the said order dtd. 12/4/2022, is annexed to the compliance affidavit at Annexure-R1. It seems that, as the learned Additional Government Advocate sought for time of two weeks to submit the compliance report before this court, matter was adjourned by two weeks. Now, though the order was passed by the Tahsildar on 12/4/2022, the order was missing of any hearing opportunity being granted to the petitioners/ complainants. Subsequent order dtd. 30/9/2022, makes a reference to hearing of the parties at page-4, which reads as under: