LAWS(KAR)-2023-8-1367

THIMMAMMA Vs. STATE OF KARNATAKA

Decided On August 28, 2023
THIMMAMMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This contempt petition is filed alleging disobedience of the order of the learned Single Judge dtd. 3/3/2023 passed in W.P.No.3517/2023.

(2.) The learned Single Judge has issued the following directions:

(3.) The respondent - accused entered appearance. Smt.Smitha Ramu, Tahsildar, Kanakapura Taluk, Ramanagara District has filed an affidavit dtd. 4/8/2023. Paragraphs 3 and 4 of the affidavit reads as under: