NAGARATHNAMMA Vs. PATIL YELAGOUDA SHIVANAGOUDA

JUDGEMENT

(1.) This contempt petition is filed alleging non-compliance of the order dtd. 31/5/2022 passed by the learned Single Judge in W.P.No.14209/2021.

(2.) Heard the learned counsel appearing for the parties at length.

(3.) The complainants filed the said writ petition challenging the order dtd. 19/3/2015 passed by the Deputy Commissioner in a Revision Petition which was filed under Sec. 136(3) of the Karnataka Land Revenue Act. In paragraph 4 of the impugned order, the learned Single Judge has recorded as under: