C. NAGARAJ Vs. SRIKANTAMURTHY

JUDGEMENT

(1.) These contempt proceedings have arisen on the premise that the order dated 20-11-2012 passed in W.P. No. 44311 of 2012 is not complied with. By the said order, this Court directed the accused to consider the complainant's representations dated 6-7-2008 and 14-12-2010 in accordance with law within a period of two months from the date of issuance of the certified copy of the order dated 20-11-2012. However, the time for consideration of the representations is extended in similar other matters for a farther period of 50 days. The accused has also filed an application in W.P. No. 44311 of 2012 before the learned Single Judge seeking extension of time.

(2.) It is relevant to note here itself that in similar contempt petitions, this Court dropped the proceedings with an observation that the order of the learned Single Judge passed in writ petition shall be complied with within the extended period (50 days from 14-8-2013).

(3.) In view of the same, we deem it proper to drop the proceedings by directing the accused to consider and decide the representations of the complainant in accordance with law within 50 days from 14-8-2013.