JEETENDRA KUMAR RAJAN Vs. T. G. SHIVASHANKARE GOWDA

JUDGEMENT

(1.) These contempt petitions are filed by the party-in- person -Jeetendra Kumar Rajan under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, 1971 praying to take action against the accused for willful disobedience of the order passed by the learned Single Judge of this Court dtd. 19/5/2021 made in Writ Petition No.1355/2021 (EDN-RES) c/w Writ Petition Nos.3210/2021, 3211/2021, 3212/2021, 3214/2021 (EDN-RES) and the order dtd. 16/11/2021 made in Writ PetitionNo.19716/2021 (GM-RES) c/w Writ Petition Nos. 19827/2021, 19829/2021, 19830/2021, 19832/2021, 19908/2021, 19909/2021.

(2.) In Writ Petition No.1335/2021 and connected matters, the learned Single Judge of this Court while dismissing the said writ petitions by an order dtd. 19/5/2021, has observed at paragraphs 6 and 7 as under:

(3.) In Writ Petition No.19716/2021 and connected matters, the learned Single Judge of this Court while rejecting the said writ petitions by an order dtd. 16/11/2021, has observed as under: