Facts
The complainant sought contempt action alleging non-compliance with the Single Judge’s order dated 24 October 2024 in W.P. No. 202976 of 2022.
Source reference: p. 3–4That order had set aside the rejection of the complainant’s claim to half an acre in Plot No. 93-P1 and remitted the competing claims of the complainant and respondent No. 8 for reconsideration after hearing both parties, with a three-month deadline.
Source reference: p. 3–4The respondent filed compliance affidavits stating that notices and hearings had been conducted, both parties consented to allotment of the half-acre to the complainant, and an order was passed on 15 September 2026.
Source reference: p. 5–6The officer also tendered an unconditional apology for the delay.
Source reference: p. 5–6The complainant did not dispute compliance.
Source reference: p. 7Issues
1. Whether the respondents had complied with the directions in the Single Judge’s order, such that no further contempt proceedings were warranted.
Source reference: p. 72. Whether the contempt proceedings should be dropped in light of compliance and the officer’s unconditional apology for delay.
Source reference: p. 6–7Law Applied
The petition invoked Sections 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, which empower the High Court to address contempt of court.
Source reference: p. 2The Court applied the principle that where the underlying judicial direction has been complied with and the alleged contemnor has tendered an unconditional apology, the Court may conclude that nothing further survives for consideration in the contempt petition.
Source reference: p. 7No precedent was cited.
Source reference: no citationReasoning
The Court considered the compliance affidavit and the record of the proceedings held to reconsider the competing claims, including the parties’ consent and the subsequent order.
Source reference: p. 5–6The complainant did not dispute that the Single Judge’s directions had been complied with.
Source reference: p. 7In those circumstances, and having regard to the officer’s unconditional apology for the delay, the Court found no further basis to continue the contempt proceedings.
Source reference: p. 6–7Holding
The Court concluded that the Single Judge’s order had been duly complied with and that nothing survived for consideration.
It dropped the contempt proceedings and discharged the notice.
Source reference: p. 7Acts & Sections Cited
2 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Contempt of Courts Act, 19712
Original Court PDF
M/S PATIL SPUN PIPE INDUSTRIESvsTHE STATE OF KARNATAKA
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