Karnataka High Court
Sri. M. Thippeswamy vs The State Of Karnataka on 20 November, 2023
Bench: Chief Justice, Krishna S Dixit
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NC: 2023:KHC:41528-DB
CCC No. 895 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF NOVEMBER, 2023
PRESENT
THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
CIVIL CONTEMPT PETITION NO. 895 OF 2023
BETWEEN:
1. SRI. M. THIPPESWAMY,
S/O MUDDAPPA
AGED ABOUT 74 YEARS
R/AT BAGUR VILLAGE AND POST
HOSADURGA TALUK
CHITRADURGA DISTRICT 577 515
2. SRI M VENKATESHAPPA
S/O MUDDAPPA
AGED ABOUT 64 YEARS
AGRICULTURIST
R/AT NEAR POLICE STATION
Digitally
PRAMUKA ROAD BAGUR VILLAGE AND POST
signed by HOSADURGA TALUK
SHARADA
VANI B CHITRADURGA DISTRICT 577515
Location:
HIGH COURT
OF
KARNATAKA 3. SRI M MUKUNDAPPA
S/O MUDDAPPA
AGED ABOUT 59 YEARS
AGRICULTURIST
R/AT NO 43 NEAR ARAKSHAKA TANE
PRAMUKA ROAD BAGUR VILLAGE AND POST
HOSADURGA TALUK
CHITRADURGA DISTRICT 577 515
4. SMT SHANTHAMMA
W/O LATE JARUGAPPA
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NC: 2023:KHC:41528-DB
CCC No. 895 of 2023
AGED ABOUT 73 YEARS,
AGRICULTURIST
R/AT NO 103/84, SANGOLLI RAYANNA STREET
BAGUR VILLAGE AND POST
HOSADURGA TALUK
CHITRADURGA DISTRICT 577515
5. M RAMACHANDRAPPA
S/O MUDDAPPA
AGED ABOUT 30 YEARS
AGRICULTURIST R/O BAGUR VILLAGE AND POST
HOSADURGA TALUK CHITRADURGA DISTRICT
577515
...COMPLAINANTS
(BY SRI. GOPALAKRISHNAMURTHY C.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY THE PRINCIPAL SECRETARY
GOVERNMENT OF KARNATAKA
REVENUE DEPARTMENT
VIDHANA SOUDHA
BENGALURU 560001
2. SMT DIVYA PRABHU G R J
THE DEPUTY COMMISSIONER
THE DEPUTY COMMISSIONER
OFFICE CHITRADURGA TOWN
AND DISTRICT 577501
3. SRI RAMANJANEYA
THE DEPUTY DIRECTOR OF LAND RECORDS
THE DEPUTY COMMISSIONER
OFFICE CHITRADURGA TOWN AND DISTRICT
577 501
4. SRI KARTHIK M
THE ASSISTANT COMMISSIONER
THE DEPUTY COMMISSIONER ]
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NC: 2023:KHC:41528-DB
CCC No. 895 of 2023
OFFICE CHITRADURGA TOWN AND DISTRICT 577501
5. SRI PATTAAJEGOWDA
THE TAHASILDAR
TALUK OFFICE HOSADURGA TOWN AND TALUK
CHITRADURGA DISTRICT 577 527
...ACCUSED
(BY SRI. S.S.MAHENDRA.,ADVOCATE)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, BY THE COMPLAINANT, WHERE
IN HE PRAYS THAT THE HONBLE COURT BE PLEASED TO
SECURE THE ACCUSED BEFORE THIS HON'BLE COURT FOR
HAVING COMMITTED A DELIBERATE AND WILLFUL VIOLATION
SHOWING DISRESPECT DIRECTIONS ISSUED BY THIS
HON'BLE COURT IN W.P.NO.2099/2023 (KLR-RR/SUR) VIDE
ITS ORDER DATED 08.02.2023 IN ANNEXURE-B AND PUNISH
THE ACCUSED IN ACCORDANCE WITH LAW
THIS CCC, COMING ON FOR ORDERS, THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:
JUDGMENT
Learned Additional Government Advocate submits that by
Memo dated 13.10.2023 the Endorsement dated 29.09.2023
was placed on record. Subsequent to the said endorsement
certain approvals and necessary action are in progress. On
instructions from Sri Tirupathi, Tahsildar, Hosadurga,
Chitradurga District, who is personally present in the court, the
learned Additional Government Advocate submits that the
respondent-accused would accomplish all the necessary
compliances within six weeks from today and that would result
NC: 2023:KHC:41528-DB
CCC No. 895 of 2023
in the compliance of order of the learned Single Judge in letter
& spirit.
Accepting the above statement as an undertaking given
to this court, the complaint of contempt is disposed off. Notice
is discharged. In case the exercise as undertaken by the
respondent-accused is not completed within a period of six
weeks, the complainant is at liberty to revive the complaint of
contempt.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
SNB
