HANAMANTAPPA Vs. VISHAL R.

JUDGEMENT

(1.) These contempt petition in CCC No.100288/2022 is filed complaining disobedience of the order dtd. 21/4/2022 passed by the learned Single Judge in W.P.No.105255/2021 and CCC No.100289/2022 is filed complaining disobedience of the order dtd. 21/4/2022 passed by the learned Single Judge in W.P.No.105258/2021 wherein this Court passed the following order:

(2.) Learned Addl. Advocate General on behalf of accused persons would submit that the State had taken up the order passed by this Court in SLP Diary No.12461/2023 and the said SLP was disposed of on 28/4/2023 Thereafter the accused has taken action to implement the order passed by this Court.

(3.) Today, accused No.1- Deputy Director of Public Instructions, Haveri, Dist: Haveri has filed affidavit enclosing order dtd. 20/6/2023 wherein the complainants are provided with postings as directed by this Court.