GIREESH ACHAR Vs. P.SUBRAMANYAM

JUDGEMENT

(1.) This contempt proceeding is initiated by the complainant against the respondents/accused for willful disobedience of the order passed by a co-ordinate Bench of this Court in WP No.5532/2022 (GM-FOR-PIL) dtd. 15/3/2022.

(2.) In the aforesaid writ petition the co-ordinate Bench had dismissed the writ petition. However, it was observed that the authorities concerned shall take all appropriate steps to complete the mutation proceedings with respect to the forest land of Shivamogga Circle in accordance with law expeditiously.

(3.) Learned counsel Sri Veerendra R.Patil for the complainant submits that accused Nos.1 to 4, 16 to 19 has not complied with the order passed by this Court in the aforesaid writ petition. Rule 17 of Karnataka Forest Rules 1969 states that necessary correction to be made in the Revenue records and village map - immediately after publication of notification under Sec. 17 of the Act. Even though the complainant has given representation to the concerned authorities, but they have failed to make the mutation entry.