R. RAKESH Vs. RAVIKUMAR

JUDGEMENT

(1.) Heard learned counsel for the complainant at length.

(2.) Though the complaint runs more than 200 pages the grievance in the petition is limited one. By way of present contempt complaint the complainant submits that the respondent/accused failed to comply the order dtd. 18/11/2022 passed by this Court in W.P.23900/2021. As such there is willful disobedience of the order of this Court. It may not be out of place to refer to certain factual aspects. It seems that W.P.No.23900/2021 was filed by the complainant/petitioner challenging the order passed by the Executive Officer, Anekal Taluk Panchayat dtd. 17/12/2019 and seeking quashment of the very order.

(3.) The complainant had submitted an application seeking transfer of khatha. It was the submission of the complainant/petitioner before the learned Single Judge that petitioner is the absolute owner and in possession of certain property. A reference was also made to a partition decree. Then a support was drawn from a circular dtd. 3/2/2014 issued by the Government of Karnataka in the form of guidelines for issuance of khatha. Considering these aspects, the learned Single Judge disposed the writ petition with a direction to the petitioner to appear before respondents 2 and 3 and file application and furnish the documents which were produced in the petition. On receipt of such application, authorities were in turn directed to pass appropriate orders taking into consideration the guidelines/Circular dtd. 3/2/2014 with further observation if the petitioner satisfies the terms of guidelines, the authorities shall make khatha in accordance with law within stipulated period of eight weeks from the date of certified copy of the order of the learned Single Judge.