CHANDRASHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The complainant has filed the present complaint alleging willful disobedience of the order dtd. 18/7/2023 passed by the learned Single Judge of this Court in W.P.No.8987/2023 (KLR-RES). In terms of the said order, the Deputy Commissioner was directed to consider the case of the complainant in accordance with law and pass appropriate orders.

(2.) The accused has handed over an affidavit of compliance, which indicates that the complainant's case was considered and an endorsement dtd. 8/10/2025 has been issued.

(3.) In view of the above, the present complaint is closed.