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Judgment
R. Nataraj. J
The petitioner has alleged violation of an order dated 14.12.2023 passed by the Learned Single Judge of this Court in WP.No.26385/2023 (KLR-RES), by which the respondent was directed to insert the text of the order dated 28.11.2023 in RTC extracts till conclusion of the proceedings before this Court.
The complainant filed W.P.No.26385/2023 challenging an order dated 05.10.2023 passed by the Deputy Commissioner, Shimoga in R.A.No.20/2023. This Court in terms of an order dated 28.11.2023 stayed the operation of the order dated 05.10.2023 and MR No.T30/2023-24, MR No.31/2023-24 and MR No.T32/2023-24. This order was informed to respondent No.2 on 02.12.2023. Even after the respondent No.2 was informed about the order dated 28.11.2023, the same was ignored, which compelled the complainant to file an application in W.P.No.26385/2023. This Court in terms of the order dated 14.12.2023 directed the respondent No.2 to enter the text of the order dated 28.11.2023 in the RTC extract. The complainant claims that this was informed to respondent No.2 on 16.12.2023. However, he has not taken any steps to enter in column No.10 of the RTC. The contempt petition is therefore filed on that premise.
The learned Additional Government Advocate submits that necessary steps would be taken in compliance of the order dated 14.12.2023. He submits that the petitioner has rushed to this Court without giving sufficient time for the respondents to react.
In view of the aforesaid submission, this contempt petition is disposed off directing the respondent to take suitable steps as directed by this Court in terms of the order dated 14.12.2023.
Liberty is reserved to the petitioner to approach this Court, if the respondent fails to comply the aforesaid order within two weeks from today.