P.KOTRESH Vs. SIDDARAMESHWAR

JUDGEMENT

(1.) In this complaint, the complainants seek following relief: To initiate contempt proceedings against accused Nos.1 to 5 herein for their willful disobedience of the order dtd. 29/11/2012 passed by learned Single Judge in WP No.71771/2012 and the order dtd. 11/12/2012 passed by Hon'ble Division Bench of this Court in WA No.31345/2012, in the interest of justice. Such other orders as found necessary in the facts and circumstances of the case may also kindly be passed in the interest of justice.

(2.) Heard the learned counsel for the complainants and learned Government Advocate for accused.

(3.) As can be seen from the relief sought in this contempt petition, the complainants were arrayed as respondents No.4 and 5 in WP No.71771/2012 filed by Sannakki Hulugappa and another before this Court. The said writ petition came to be dismissed by learned Single Judge vide order dtd. 29/11/2012. Aggrieved by the same, aforesaid Sannakki Hulugappa preferred an appeal before the Division Bench of this Court in WA No.31345/2012, which was also dismissed vide judgment dtd. 11/12/2012. The said judgment passed by this Court has attained finality and become conclusive and binding upon the parties.