NINGAPPA MUDDE Vs. LEELAVATHI

JUDGEMENT

(1.) SRI K.B.Navalagirnath, learned Counsel appeared for complainant and SRI Dinesh Rao, learned Government Advocate for accused.

(2.) THIS is a Contempt Petition filed under Sections 11 and 12 of the Contempt of Courts Act, 1971, (hereinafter shall be referred to as the Act") on the ground that the order passed by this Court in W.P. No.8116/2008 on 12.06.2008 has not been complied with. In the aforesaid Writ Petition, a challenge was made by the complainant along with other petitioners to Annexure - A Order dated 05.06.2008 passed by the Commissioner of Religious and Charitable Endowments, Bangalore, appointing the accused as the Administrator of Shri. Malatesh (Mylaralinga) Temple (hereinafter shall be referred to as "Temple").

(3.) IT has also been contended by the complainant that instead of allowing the complainant and other members of the Panch Committee to function them in the administration of the temple, accused had deployed police persons so as to obstruct the complainant and other members of the committee from discharging their duties as trustees. Looking to the adamant attitude of the accused, an Interlocutory Application bad been filed in the pending W.P.No.8116/2008 with a prayer for necessary direction to the accused. The said application came up for hearing before this Court on 28.08.2008. After hearing the learned Counsel for parties at length, learned Single Judge was pleased to pass a detailed order on I.A., filed in the Writ Petition, the operative part of which is reproduced hereinbelow :