CHANDRAVATHI Vs. SMITHA RAMU

JUDGEMENT

(1.) This contempt petition is filed complaining the disobedience of order dtd. 10/6/2022 passed in W.P.No.11299/2022 (KLR-REG) by which the concerned Tahsildar was directed to procure the report as contemplated under the Karnataka Land Revenue Act, 1964 and Karnataka Land Revenue Rules, 1969 and to place the same along with his recommendation before the Land Grant Committee within four months from the date of receipt of the copy of the order and further Land Grant Committee was directed to consider the recommendations and application of the complainant for regularization of unauthorised possession and cultivation of land and pass appropriate orders in accordance with law.

(2.) A compliance affidavit dtd. 31/5/2023 along with three annexures marked as R-1 to R-3 has been filed by Dr.Smitha Ramu, Tahsildar of Kanakapura Taluk, Ramanagara District stating that in furtherance to the above order of this Court, a report has been submitted before the Land Grant Committee on 26/8/2022 as per Annexure-R-1 reporting that the family of the complainant is in possession of 8 acres 32 guntas of land and that as per the Land Grant Rules Rule No.108-A a family should not possess more than 4 acres 38 guntas of land. That upon hearing the complainant on the aforesaid report of the Tahsildar, the Land Grant Committee by order dtd. 22/11/2022 has rejected the claim of the complainant as per Annexure-R-2 and an endorsement dtd. 16/5/2023 in this regard has been issued to the complainant as per Annexure-R-3. Thus, it is stated that there is complete compliance to the order passed in the above writ petition. Hence, seeks for dropping of the contempt proceedings.

(3.) Learned counsel for the complainant does not dispute the aforesaid position. In that view of the matter, nothing survives for consideration. Needless to state complainant if aggrieved by the endorsement may avail such remedy as may be available under law. Contempt proceedings is dropped. Notice discharged.