H.S.CHANDRASHEKAR Vs. RAMESH, MAJOR

JUDGEMENT

(1.) This contempt petition is filed by the complainants under the provisions of Ss. 11 and 12 of the Contempt of Court Act, 1971 read with Article 215 of the Constitution of India to take action against accused 1 and 2 for willful disobedience of order dtd. 17/12/2014 passed in W.P.Nos.47667-47691/2012 and connected matters, wherein the learned Single Judge, relying upon the earlier directions dtd. 22/6/2012 made in W.P.Nos.45015-45019/2011 and connected matters and taking into consideration of prayers in the writ petitions, allowed the writ petitions in part directing the respondents to comply with the directions issued in the earlier writ petitions.

(2.) The directions issued by this Court in W.P.No.45015- 45019/2011 and connected matters disposed of on 22/6/2012, are as follows :

(3.) It is the specific case of the complainants that in spite of the orders passed by this Court on two occasions stated supra, on 6/3/2017, the accused along with Police, Tahsildar and manual labours with JCB and Bulldozers appeared at the road in question, with a force of 300 people and started demolishing the properties in Huliyurudurga Main Road, including the properties of the complainants. Hence, the complainants requested the authorities and sought clarification as to the nature of enquiry or proceedings held by them and outcome of the same if any, in compliance with the directions of this Court more particularly, based on the submission made by the Learned Additional Government Advocate before this Court in CCC Nos. 1228 & 1397-1406/2016 on 2/1/2017. The officials were not having any answer and in fact, started evicting the complainants, while the men of the Accused simultaneously started demolition of the properties without giving any opportunity of minimum time to the complainants to shift their valuable belongings and household and the entire demolition proceedings have been photographed and videographed by the complainants.