Karnataka High Court
Sri Ravindra Vidya Samsthe (R) vs Sri Ikkeri on 1 August, 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF AUGUST, 2025
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE RAJESH RAI K
CIVIL CONTEMPT PETITION NO.659 OF 2014
BETWEEN:
SRI. RAVINDRA VIDYA SAMSTHE (R)
REPRESENTED BY ITS PRESIDENT
NOW SMT. YASHODHA
D/O JARAPPA
RESIDING AT: 2ND CROSS
H.B. COLONY
THYAGARAJA NAGARA
CHALLAKERE TOWN
CHITRADURGA DISTRICT-577 522
...COMPLAINANT
(BY SRI. OMKARESHA, ADVOCATE)
AND:
1. SRI. IKKERI
THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT
CHITRADURGA-577 522
2. SRI. RAME GOWDA
THE COMMISSIONER: THE DIRECTOR
OF PRE-UNIVERSITY EDUCATION
18TH CROSS, MALLESHWARAM
SAMPIGE ROAD
BENGALURU-560 012
-
2
3. SRI. SHIVANNA
DEPUTY DIRECTOR OF
PRE-UNIVERSITY & VOCATIONAL EDUCATION
CHITRADURGA DISTRICT
CHITRADURGA-577 522
...ACCUSED
(BY Smt. NAMITHA MAHESH B.G., AGA FOR A1 TO A3)
THIS CCC IS FILED U/Ss.11 & 12 OF THE CONTEMPT OF
COURTS ACT PRAYING TO ISSUE SUMMONS TO THE ACCUSED
FOR DISOBEYING THE ORDER DATED 08.02.2013 PASSED IN
W.P.No.48008/2012 WHICH PASSED IN TERMS OF THE ORDER
DATED 20.02.2009 PASSED IN W.P.No.8649/2005 C/W.
7284/2005 AND 20.09.2010 PASSED IN W.P. No.26847/2009.
THIS PETITION HAVING BEEN HEARD AND RESERVED FOR
JUDGMENT ON 30.07.2025 AND COMING ON FOR
PRONOUNCEMENT OF JUDGMENT THIS DAY, ANU SIVARAMAN
J., PRONOUNCED THE FOLLOWING:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE RAJESH RAI K
CAV JUDGMENT
(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)
Heard the learned counsel appearing for the
complainant and the learned Additional Government
Advocate appearing for the accused.
2. This Contempt of Court Case is filed alleging non
compliance of the order dated 08.02.2013 in
W.P.No.48008/2012. The writ petition was filed inter-alia
-
seeking directions to the Director, Pre-University Education
to pay rent of the building to the petitioner. The direction in
the said judgment was as follows:-
"4. Such a prayer cannot be granted in this writ
petition. The matter is still to be adjudicated by the
concerned authorities as per the order dated 20.2.2009
passed in WP.No.8649/2005 and connected matters. It is
for the petitioner to pursue the said matter before the
concerned authority. Till then, no orders can be passed
as prayed in the writ petition. Accordingly, the following
order is made:-
Respondents are directed to abide by the order
dated 20.2.2009 passed in WP.No.8649/2005 and
connected matter as early as possible, but not later than
the outer limit of two months from the date of receipt
of this order."
3. It is submitted that this Court by order dated
20.02.2009 in W.P.No.8649/2005 c/w. 7284/2005 had given
directions in paragraph No.9, which reads as follows:-
"9. In the result, I quash the impugned order but
by directing the State Government to consider only the
report of the administrator and thereafter pass the
necessary orders within an outer limit of one month from
the date of issuance of the certified copy of this order.
For whatever reason, if the State Government wants to
proceed under any other statute or code or rule, it is
open to the State Government to do so but by confirming
-
to the requirements of the said statute or code or rules.
To safeguard the interest of both the parties, I direct the
maintenance of status-quo until the decision is taken by
the State Government afresh."
4. A compliance affidavit is filed by the learned AGA
stating that the directions contained in the judgment have
been complied with and the orders passed in compliance of
the directions in the judgment have thereafter been
challenged by the Complainant in W.P.No.21514/2016. The
said Writ Petition came to be disposed of on 05.04.2023
quashing the impugned order and directing the State to
restore the Management and assets of the Society through
its office bearers. Alleging non compliance of the said
directions, C.C.C. No.523/2024 was filed and is pending. It
is submitted that it is therefore clear that the directions
contained in the judgment dated 08.02.2013 in
W.P.No.48008/2012 have been complied with and nothing
survives for consideration.
5. Having considered the contentions advanced as
well as the affidavit placed on record including the
compliance affidavit dated 21.07.2025 as well as the
-
rejoinder affidavit filed by the complainant dated 28.07.2025
and the pendency of W.A.No.990/2024 filed as against the
judgment in W.P.No.21514/2016, we are of the opinion that
nothing survives for consideration in this Contempt of Court
Case.
6. Accordingly, this Contempt of Court Case is
dropped. All other issues are left open to be considered in
appropriate proceedings.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(RAJESH RAI K)
JUDGE
cp*
