VENKATARAMANAPPA Vs. BHEEMA NAIK

JUDGEMENT

(1.) The unfortunate complainant filed the present contempt petition to take action against the accused under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, 1971 for willful and deliberate disobedience of the order dtd. 15/6/2021 made in Writ Petition No.10250/2021, wherein the learned Single Judge of this Court while disposing of the writ petition, has passed the following order:

(2.) Sri K. Suresh Desai, learned counsel for the complainant contended that copy of the order passed by the learned Single Judge was received by the accused on 31/7/2021 and the accused ought to have considered the representation of the complainant dtd. 11/5/2021 and passed orders on or before 31/11/2021. Since the accused neither considered the representation nor passed any orders, the complainant was driven to file the present contempt petition on 21/12/2021 by spending the litigation expenses and engaging Lawyer and ultimately the accused now rejected the representation on 4/1/2023 after the inordinate delay of one year one month and thereby created one more litigation. Therefore, he sought to dispose of the contempt petition imposing heavy costs on the accused.

(3.) In response to the notice issued, today learned HCGP filed the affidavit of Sri Bheema Naik, Special Land Acquisition Officer, Bengaluru, wherein it is specifically stated at paragraphs 3 and 4 as under: