C. DODDAPPAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By way of the present contempt petition, the complainant has raised grievance of non-compliance of the order dtd. 10/1/2022 passed by the learned Single Judge of this Court in Writ Petition No.106/2014 whereby, the complainant was permitted to submit a fresh representation to the accused within a stipulated period of four weeks from the date of the order. The accused were directed to consider the representation in accordance with law within four months from the date of receipt of the same.

(2.) Perusal of the documents annexed to the contempt petition shows that in compliance of the order of this Court, a representation was submitted by the complainant to the Principal Secretary, Department of Information and Public Relation on 11/2/2022. The respondent - State Government, vide endorsement dtd. 3/6/2022, has decided the representation of the complainant and rejected the same by assigning various reasons. Perusal of the endorsement also shows that the representation of the complainant was examined in the light of the directions of this Court.

(3.) The learned counsel for the complainant submits that the representation of the complainant ought to have been favourably considered by the accused in view of the direction contained in the order dtd. 10/1/2022 to consider the same in accordance with law within the stipulated period. However, the representation has been rejected.