PILLA CHENNAMMA Vs. DAYANANDA K.A.

JUDGEMENT

(1.) The contempt petition is filed on a grievance that order of learned Single Judge dtd. 21/2/2023 in W.P.No.870/2023 is not complied with whereas W.A.No.373/2023 is filed by the appellant/State Government challenging the very order dtd. 21/2/2023.

(2.) That on perusal of the material placed on record in the contempt complaint No.493/2023 it is revealed that prior to order dtd. 21/2/2023, an order dtd. 25/1/2023 was passed by the learned Single Judge. Referring to the same, learned Additional Government Advocate Sri.S.S.Mahendra submitted before this Court that inasmuch as the entire records were not placed before the learned Single Judge so as to consider the controversy in W.P.No.870/2023 and only part of the records were placed, order dtd. 21/2/2023 came to be passed.

(3.) Learned Senior counsel Sri.Udaya Holla also submits before this Court that the State Government has not produced the entire records before the learned Single Judge.