SHANTHAKUMAR. B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the complainant.

(2.) By way of the present contempt petition, the complainant has raised a grievance with regard to non- compliance of the order dtd. 21/2/2022 passed in W.P.No.2333/2020 whereby, the respondent-Deputy Commissioner was directed to decide the representations of the complainant dtd. 12/12/2019 within a stipulated period of four months from the date of receipt of copy of the order.

(3.) Vide order dtd. 7/9/2022, this Court issued notice to accused No.2. Vide order dtd. 18/10/2022, this Court was pleased to observe that a statement was made on behalf of the State through the learned Additional Government Advocate that the order of this Court is duly complied with and time was sought to file an affidavit. The compliance affidavit is now on record.