CHETHAN V Vs. SIDDAIAH

JUDGEMENT

(1.) THIS contempt petition by the petitioner in W.P.No.49025/2012 is on the premise that the interim order dated 13.12.2012 granted in the writ petition has been disobeyed by the accused persons 1 to 9, which reads as under.

(2.) APPEARING for the complainant, submission of Mr.Arun.K.S., learned counsel is that while interim order was flouted by accused Nos.4 to 9, it was also not prevented by accused Nos.1 to 3 and therefore, they have committed contempt. It is also submitted by the learned counsel that the writ petition itself subsequently came to be disposed of on 10.1.2013 with directions to the respondent Nos.1 to 3 in the writ petition not to issue occupancy certificate and not to do any construction in the premises till the matter is remanded by the KAT is looked into and orders are passed therein under Section 321 of the Karnataka Municipal Corporation Act.

(3.) THIS contempt petition is dismissed with liberty to the complainant to pursue the matter before the competent authorities.