NAGARAJ R. Vs. T.M. VIJAY BHASKAR

JUDGEMENT

(1.) The complainant filed the present contempt petition under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, 1971, against the accused, alleging willful disobedience of the Order dtd. 26/3/2021 passed in W.P.No.23256/2016, wherein, the learned single Judge, while disposing off the writ petition directed to the respondent Nos.1, 5 and 6, to consider the proposal of the respondent No.3-Institution at Annexure-C dtd. 23/9/2015, in the light of the observation made in W.P.No.10955/2012 dtd. 29/4/2015 and pass orders in accordance with law in matter of admitting the petitioner to grant-in-aid in respect of respondent No.3-Institution, within a period of three months from the date of receipt of copy of the said order.

(2.) The copy of the aforesaid order was received by the Department on 9/7/2021 and the respondents ought to have passed the order on or before 9/10/2021. Since the same was not done, the present contempt petition came to be filed on 23/12/2021. However, the accused have considered and passed the Order on 30/11/2021.

(3.) We have heard the learned counsel for the parties to the lis.