LAWS(KAR)-2013-2-73

KARNATAKA INTERNATIONAL EDUCATION TRUST Vs. B C MYLARAPPA

Decided On February 04, 2013
KARNATAKA INTERNATIONAL EDUCATION TRUST Appellant
V/S
B.C.Mylarappa Respondents

JUDGEMENT

(1.) COMPLAINANTS in these contempt petitions are the writ petitioners in W.P.Nos.33635 & 33913/2012 C/w 36368/2012 (Edn) which came to be disposed of on 9.10.2012 and the operative portion of which reads as under :-

(2.) THE present contempt petitions are on the premise that accused No.3 ­ the Academic Council and Chairman of Task Force, Bangalore University, has in this context addressed a letter to the Vice Chanceller, indicating that the writ petitioners appears to have misled the court for obtaining such orders and therefore, have committed contempt. The Registrar and the Vice Chancellor of Bangalore University were impleaded as accused Nos.1 and 2 as they figured in the writ petitions, though no allegations is made against them.

(3.) ON the other hand, Mr. Rajendra Kumar Sungay, learned counsel appearing for the accused persons has pointed out that there is absolutely nothing to be examined in contempt jurisdiction, that the letter addressed by the 3rd accused - Task Force is to be examined by the University Authority.