Sri. V.N. Balaji and Smt. Sheela Rangarajan vs Sri. Dakayya Naik

D.V. Shylendra Kumar, J.—These contempt petitions are by the writ petitioners in W.P. No. 22839/2011 (GM KEB) complaining that the order dated 9.1.2012 passed by this court directing the respondents to consider certain representation made by the complainants and to dispose of the same within a period of two months from the date of receipt of a copy of the order etc., has not been considered so far. While the Managing Director of Bangalore Electricity Supply Company Ltd., is arrayed as the accused person, an application is filed by a person, who claims to be the one, who is affected by the order passed in his absence, for consideration of the representation made by the complainant; that it was against the interest of the applicant, who is the landlord of the premises on the allegation that there was an illegal connection to this premises and therefore the Bangalore Electricity Supply Company Ltd., was required to take action for disconnecting the service etc.

We do not find it necessary to examine such things in a contempt petition, but on a perusal of the order, we find if an order is passed based on certain representation and even when the person, who is affected was not a party to the proceeding, in such matters we do not find it necessary to exercise contempt jurisdiction, particularly as the order is more in the nature of a sympathetic benevolent order rather than examination on the merits of the case, more so, when the person affected was not a party respondent. We do not find it necessary to examine such matters in contempt jurisdiction. Contempt petition is dismissed.