VENKATAIAH C. Vs. K. C. VEERANNA

JUDGEMENT

(1.) The present contempt petition is filed alleging disobedience of the order dtd. 30/9/2022 passed by the learned Single Judge of this Court in W.P.No.7589/2022 whereby, the accused was directed to decide the representation of the complainants and pass necessary orders taking note of the observations made in W.P.No.34001/2019 dtd. 16/7/2021.

(2.) A perusal of the facts placed on record particularly, the order of the learned Single Judge dtd. 30/9/2022, clearly shows that submission was made before the learned Single Judge that the complainants had submitted various representations to the accused and no significance was given to these representations. The learned Single Judge, vide order dtd. 30/9/2022, directed the complainants to submit a fresh representation within a period of one week from the date of receipt of certified copy of the order dtd. 30/9/2022. Further, directed the accused to consider the representations and pass necessary orders. Subsequently, the complainants, on receipt of the certified copy of the order of the learned Single Judge, prepared a representation dtd. 30/12/2022 and submitted the same to the accused on 10/1/2023. However, stipulation of period to the accused to consider the representation is three months from the date of furnishing certified copy of the order. The certified copy of the order of the learned Single Judge is furnished to the complainants on 10/1/2023.

(3.) At the cost of repetition, we state that the accused has received the certified copy of the representation dtd. 30/12/2022 on 10/1/2023. As such, the accused is certainly entitled to decide the representation within the stipulated period and that stipulated period is yet to expire. Hence, in our opinion, the contempt petition is clearly pre-mature and as such, we see no reason to entertain the contempt petition. On this sole ground, the contempt petition is dismissed.