K. MANJUNATHA RAO Vs. D.K. RANGASWAMY

JUDGEMENT

(1.) THESE Contempt Petitions are filed by the complainants seeking to initiate necessary contempt proceedings against the respondents/accused for willful disobedience of the order dated 18.08.2010, in W.P. Nos. 38584 - 38587 of 2009 vide Annexure 'A'.

(2.) THE complaint was initially lodged by four complainants jointly. Since, the 3rd complainant expired during the pendency of this contempt petition, the case proceeded on the basis of the complaint filed by remaining complainants.

(3.) ACCUSED appeared and they filed their counter affidavits. The 1st accused/Deputy Commissioner of Chikamagalur, in his affidavit expresses his ignorance about the order passed in the W.P. Nos. 38584 -38587 of 2009, at the relevant point of time, since he was not the Deputy Commissioner of Chikamagalur as on 18.08.2010 and further, denies the allegation of giving any direction to the co -accused, more particularly, to Sri H.N. Manjunath, the Chief Officer of Town Municipality, Kadur, to demolish the buildings.