SRI MADANRAJ NAHAR Vs. SRI. VARUN KUMAR

JUDGEMENT

(1.) The complainant has filed the present contempt petition inter alia on the ground that by order dated 24.8.2015, passed in W.P.34683/2015, a learned Single Judge had directed the accused to carry out a joint survey of land bearing Sy.No.91 (Re-survey No.263), measuring 4 acres, situated at B.M.Kaval, Kengeri Hobli, Bengaluru Rural District.

(2.) According to the learned Single Judge, the survey was to be conducted in the presence of the complainant, and Range Forest Officer. It was further directed that "on such survey being conducted, appropriate orders shall be passed in accordance with law. Until the said process is completed, status-quo existing as on 24.8.2015 shall be maintained by the parties with regard to the possession and enjoyment thereof".

(3.) According to the complainant, since no joint survey was conducted by the accused, moreover, since the status-quo order was violated by the accused, the complainant had filed the present contempt petition.