MADEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Interim order, dated 11-8-1983 made on I.A.I reads thus:

(2.) In I.A. II applicant complaining of disobedience of interim order of injunction by respondents 3 to 5 (opponent 4 being deleted) has requested this Court to take suitable action for wilful disobedience of injunction order. In para 4 of the application, after referring to request made to Police to render necessary help for protection of his possession and to give effect to the order of this Court, states that on account of counter complaint by opponents 1 and 2, 3rd opponent has registered two criminal cases in Crime No. 89 of 1983 and 93 of 1983 against kiths and kins of applicants. Para 6 which narrates the incident and how third opponent, as Sub-Inspector of Police has conducted, reads thus:

(3.) Opponents 1 and 2 have neither moved for vacation nor resisted the prayer made in this I.A. It is only third opponent, Sub-Inspector of Police, has tried to justify his action. Relevant portion of objection statement reads thus: