Karnataka High Court
Shashikala vs Sri Abib Mohammed on 21 February, 2026
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CCC No. 1486 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 1486 OF 2025
BETWEEN:
1. SHASHIKALA
AGED ABOUT 44 YEARS
W/O LATE CHIKKIRAPPA
R/AT RAVANDUR POST
RAVANDUR HOBLI
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
2. CHIKKA VEERAPPA,
AGED ABOUT 49 YEARS
S/O LATE NANJUNDAPPA
Digitally R/AT RAVANDUR POST
signed by RAVANDUR HOBLI
AMBIKA H B PIRIYAPATTANA TALUK
Location:
High Court MYSORE DISTRICT-571 108
of Karnataka
3. SURENDRA R J
AGED ABOUT 68 YEARS
S/O K L JAYAKARA
R/AT RAVANDUR POST
RAVANDUR HOBLI
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
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CCC No. 1486 of 2025
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4. R MOHAN
AGED ABOUT 62 YEARS
S/O R C RAJASHEKAR
R/AT VIJAYA BANK ROAD
RAVANDUR POST
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
5. GANESH R R
AGED ABOUT 54 YEARS
S/O RAJASHEKHARA
R/AT NO. 170-1, KOTE STREET
RAVANDUR
MYSORE DISTRICT-571 108
6. R D CHANDRU
AGED ABOUT 52 YEARS
S/O LATE DODDA THAMMAIAH
R/AT MAIN ROAD, S KOPPAL VILLAGE
RAVANDUR POST, RAVANDUR HOBLI
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
7. R R SHIVARAMU
AGED ABOUT 71 YEARS
S/O LATE RACHAIAH
R/AT NO.111, S KOPPALU
RAVANDUR HOBLI, RAVANDUR POST
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
8. DRAKSHAYINI,
AGED ABOUT 60 YEARS
W/O R M APPAJI
R/AT RAVANDUR POST
RAVANDUR HOBLI
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CCC No. 1486 of 2025
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PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
9. A NAGARAJA,
AGED ABOUT 55 YEARS
C/O APPAJI SHETTY
R/AT NO. 95-1
KELLURU MAIN ROAD
KELLUR, MYSORE DISTRICT-571 108
10. SIDDESHA R T
AGED ABOUT 30 YEARS
S/O TOTAPPA R S
R/AT RAVANDUR POST
RAVANDUR HOBLI
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
11. R P VEERABHADRASWAMI
AGED ABOUT 48 YEARS
S/O LATE R V PUTTANNAIAH
R/AT RAVANDUR POST, RAVANDUR HOBLI
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
12. R L MANI
AGED ABOUT 70 YEARS
S/O LATE P LINGAPPA SHETTY
R/AT BASAVESHWARA TEMPLE ROAD
RAVANDUR HOBLI
PIRIYAPATTANA TALUK
MYSORE DISTRICT-571 108
13. SHANTHALA R S
AGED ABOUT 56 YEARS
C/O LATE RAVINDRA KUMAR R S
R/AT, NO. 1176, 1ST MAIN ROAD SRIRAMPURA
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CCC No. 1486 of 2025
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SECOND STAGE, NEAR AMRUTH BAKERY
SRIRAMPURA SECOND STAGE
VIVEKANANDA NAGAR
SRI RAMPUURA 2ND STAGE
MYSORE-570 023
...COMPLAINANTS
(BY SRI. H PAVANA CHANDRA SHETTY.,ADVOCATE)
AND:
1. SRI ABIB MOHAMMED
FATHER NAME NOT KNOWN TO THE COMPLAINANT
AGE: MAJOR
PANCHAYATH DEVELOPMENT OFFICER
RAVANDUR GRAM PANCHAYAT
PIRIYAPATTANA TALUK
MYSORE DISTRICT
2. SRI SUNIL KUMAR
FATHER NAME NOT KNOWN TO THE COMPLAINANT
AGE: MAJOR
EXECUTIVE OFFICER
TALUK PANCHAYATH
PIRIYAPATTANA
MYSORE DISTRICT
3. SRI SURESH
FATHER NAME NOT KNOWN TO THE COMPLAINANT
AGE MAJOR
THE THEN PANCHAYATH DEVELOPMENT OFFICER
RAVANDUR GRAM PANCHAYAT
PRESENTLY WORKING AT
MUTHOOR VILLAGE PANCHAYATH
PIRIYAPATTANA
MYSORE DISTRICT
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4. SRI MAHADEV
FATHER NAME NOT KNOWN TO THE COMPLAINANT
AGE MAJOR
SECRETARY
RAVANDUR GRAM PANCHAYAT
PIRIYAPATTANA TALUK
MYSORE DISTRICT
5. SRI B H JAGADISH
FATHER NAME NOT KNOWN TO THE COMPLAINANT
AGE MAJOR
POLICE SUB-INSPECTOR
PIRIYAPATTANA POLICE STATION
MYSORE DISTRICT
...ACCUSED
6. THE STATE OF KARNATAKA
DEPARTMENT OF PANCHAYAT RAJ ADMINISTRATION
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU 560 001
BY ITS PRINCIPAL SECRETARY
...PRO FORMA RESPONDENT
(BY SRI PAWAN KUMAR M N, ADVOCATE FOR A1 TO A4 &
SRI S.H. RAGHAVENDRA, AGA FOR A5 AND PROFORMA
RESPONDENT No.6)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURT ACT, PRAYING TO INITIATE
CONTEMPT OF COURT PROCEEDINGS AGAINST THE
ACCUSED FOR WILLFUL DISOBEDIENCE OF THE INTERIM
ORDER DATED 23.04.2025 IN WP NO.12230/2025 (LB-RES)
PASSED BY THIS HONBLE COURT , PRODUCED HEREWITH
AS ANNEXURE-A AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The complainants have filed the present petition alleging wilful disobedience of the order dated 23.04.2025 passed by the learned Single Judge of this Court in W.P.No.12230/2025 (LB- RES).
2. In terms of the said order, the possession of the complainants were protected and it was directed that they cannot be dispossessed except in accordance with law.
3. Notwithstanding the said order, action had been taken to evict the complainants from the premises occupied by them.
4. The accused have filed an affidavit tendering unconditional apology. We also find that the accused have taken further steps by placing the complainants in possession of the premises from which they had been evicted, which indicates that their apology is bona fide.
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5. The apology tendered by the accused is accepted.
6. In view of the above, we do not consider it apposite to proceed with the present proceedings. The complaint is accordingly closed.
7. The complainants are also at liberty to initiate proceedings for quashing of the FIRs lodged against them.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE KPS List No.: 1 Sl No.: 30