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S. Jayachandra Reddy & Others vs Venkat Raja I.A.S & Others

Karnataka High Court · Decided on 21 April 2023 · Citation: (2023) 04 KAR CK 0027

HON’BLE JUDGES
Prasanna B. Varale, CJ · P.N. Desai, J
RESULT
Disposed Of
CASE NUMBER
Civil Contempt Petition No. 697 Of 2022 (CIVIL)
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Judgment

6 paragraphs · 147 words

Prasanna B. Varale, CJ

1.

None appears for the complainants.

2.

Perusal of the records show that in response to filing of the contempt petition, the State Government has filed its compliance affidavit on 19.04.2023 through accused No.1-Sri Venkat Raja, Deputy Commissioner, Kolar District. It is stated in the compliance affidavit that the State Government has complied the order dated 12.05.2022 passed by the learned Single Judge in W.P.No.9298/2022. The copy of the endorsement dated 07.10.2022 is at Annexure-R1.

3.

The learned counsel for the complainants has filed a memo for withdrawal on 09.03.2023 seeking permission to withdraw the contempt petition as not pressed.

4.

As the order passed by the learned Single Judge is now duly complied with and in view of the memo for withdrawal filed by the learned counsel for the complainants, the contempt proceedings are dropped.

Accordingly, the contempt petition is disposed of.