FAKKIRAMMA Vs. BASANAGOUDA

JUDGEMENT

(1.) This contempt petition is filed alleging breach and wilful disobedience of the interim order passed by this Court in WP No. 106633/2017, dated 14.11.2017.

(2.) Learned counsel appearing for the complainants/petitioners would contend that the accused/respondent Nos. 1 and 2 have proceeded to harvest the crops grown by the complainants in RS Nos. 42 and 192/1, measuring 3 acres 8 guntas and 11 guntas respectively of Hangal Taluk, Haveri District, which is the subject matter of WP No. 106633/2017, despite the interim order of stay granted by this Court.

(3.) It is the submission of the learned counsel that the petitioners/complainants herein have cultivated the crop, however, the accused/respondent Nos. 1 and 2 knowing fully well about the interim order of stay passed by this Court, high handedly and deliberately to float the order of this Court, have cut entire crop in the lands in question and the same was intimated to the jurisdictional police by filing complaint and the police authorities have assured that the protection shall be given to the complainants. It is the specific arguments of the learned counsel for the petitioners/complainants that there is wilful disobedience of the interim order of stay granted by this Court on 14.11.2017 by accused/respondent Nos. 1 and 2.