SUGUNA Vs. MOHAN KUMARI

JUDGEMENT

(1.) This contempt petition is filed by the complainant to take cognizance and to initiate contempt proceedings against the respondent No.1 herein for disobeying the order dtd. 6/10/2017 passed by the learned Single Judge in W.P.No.43189/2017 (KLR-RR/SUR) (Annexure- B).

(2.) Heard Sri Udaya Holla, learned Senior Counsel along with Smt. Shilpa S. Gogi, learned counsel for Sri. Bhargav, learned counsel, who is on record for the complainant, and Sri N. Devadas, learned AAG along with Sri Harisha A.S., learned Additional Government Advocate for accused No.1 and Proforma respondent No.2.

(3.) It is relevant to note that petitioner is arraigned as complainant in this contempt proceedings and that the land in question i.e., Land bearing Sy.No.26 of Hosahudya Village, Kasaba Hobli, Doddaballapura Taluk, Bengaluru Rural District was granted in favour of her husband late M.K. Muniraju as per the grant order dtd. 10/8/1979, followed by issuance of grant certificate on 10/10/1979. It is urged by the complainant that ever since the date of grant, her husband and other family members have been in possession and enjoyment of the land in question. The katha of the property was transferred in the name of her husband M.K. Muniraju, which is indicated in the impugned order passed by the learned Single Judge.