SHANKARGOUDA Vs. GOPALKRISHNA B.

JUDGEMENT

(1.) Learned counsel Sri.K.S.Korishettar for the complainants/petitioners and the learned counsel Sri.Sridhar Hiremath representing Sri.G.I.Gachchinamath who is on record for the accused/respondent is present before the Court physically.

(2.) In this matter, the accused namely Dr.Gopal Krishna, who is arrayed as accused, working as the Commissioner, Hubballi- Dharwad Municipal Corporation, Hubballi filed an affidavit. In this contempt petition, the petitioners who are complainants filed writ petition in W.P.No.147773/2020. The aforesaid writ petition was disposed off with certain directions and also compliance. According to the directions issued by the learned Single Judge in the aforesaid writ petition, the accused/respondent has complied the directions issued by the learned Single Judge in the aforesaid writ petition.

(3.) But the learned counsel for the complainants/petitioners submitted that directions issued by the learned Single Judge has been complied with partially. But the learned counsel for the accused/respondent submitted that keeping in view the directions issued by the learned Single Judge in the writ petition, the matter has been referred to the Government for consideration. However, learned counsel for the accused/respondent produced Annexure-R4 which is letter addressed to the Government. Accordingly, the representation of the complainants has been considered and direction issued by the learned Single Judge were also be considered. Consequently, learned counsel for the accused/respondent seeking exonerating the accused/respondent from the said contempt proceedings, which is initiated against him by the complainants who are aggrieved persons. Therefore, the affidavit of the accused/respondent is placed on record. Accordingly, we made an observation.