Sri P Mahadevu vs Sri D Bagadi Goutham
2025 Latest Caselaw 770 Kant

Karnataka High Court

Sri P Mahadevu vs Sri D Bagadi Goutham on 7 July, 2025

                                             -1-
                                                      NC: 2025:KHC:24490-DB
                                                        CCC No. 613 of 2022


                 HC-KAR


                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 7TH DAY OF JULY, 2025
                                          PRESENT
                          THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                                            AND
                          THE HON'BLE MRS. JUSTICE P SREE SUDHA
                          CIVIL CONTEMPT PETITION NO.613/2022
                BETWEEN:

                SRI P MAHADEVU,
                S/O LATE M PUTTASWAMY,
                AGE ABOUT 66 YEARS,
                R/AT NO.CH49, NEW MODEL HOUSE,
                ASHOKAPURAM, 10TH CROSS,
                MYSURU-570 008.                             ... COMPLAINANT
                (BY SRI. SRINIVASA K., ADVOCATE(ABSENT))
                AND:

                1.    SRI D BAGADI GOUTHAM,
                      THE DEPUTY COMMISSIONER,
                      MYSORE PALACE BOARD,
                      NEAR CORPORATION, MYSURU - 570 001.    ...ACCUSED No.1
                2.    SRI T H SUBRAMANYA,
Digitally             THE DEPUTY DIRECTOR,
signed by K S         MYSORE PALACE BOARD,
RENUKAMBA             NEAR CORPORATION, MYSURU - 570 001.   ...ACCUSED No.2
Location:
High Court of   3.    THE STATE OF KARNATAKA,
Karnataka             REPRESENTED BY ITS SECRETARY,
                      DEPARTMENT OF PERSONNEL
                      AND ADMINISTRATIVE REFORMS,
                      VIDHANA SOUDHA,
                      BENGALURU - 560 001.          ... PROFORMA RESPONDENT
                (BY SMT. NAMITHA MAHESH B.G., AGA
                FOR PROFORMA RESPONDENT NO.3,
                SRI. SACHIN B.S., ADVOCATE FOR A1 AND A2)
                     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
                CONTEMPT OF COURTS ACT R/W ARTICLE 215 OF THE
                CONSTITUTION OF INDIA,   PRAYING THIS HON'BLE COURT TO
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                                         NC: 2025:KHC:24490-DB
                                          CCC No. 613 of 2022


HC-KAR


INITIATE THE CONTEMPT OF COURT PROCEEDINGS SECURE THE
APPEARANCE OF THE ACCUSED AND TAKE NECESSARY ACTON
AGAINST THE ACCUSED FOR DELIBERATELY DISOBEYING THE
ORDERS PASSED BY THIS HON'BLE COURT IN WP NO.36792/2015
C/W 10636/2016 DISPOSED OF ON 24.03.2021 BY RELYING ON THE
JUDGMENT PASSED IN WP NO.9474/2018 C/W WP NO.7834/2016
DATED 23.02.2021 VIDE ANNEXURE-D AND C RESPECTIVELY.

     THIS PETITION COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MRS. JUSTICE K.S.MUDAGAL
            and
            HON'BLE MRS. JUSTICE P SREE SUDHA

                         ORAL ORDER

(PER: HON'BLE MRS. JUSTICE K.S.MUDAGAL)

Sri Sachin B.S., learned counsel for accused Nos.1 and 2

submits that the order of the learned Single Judge is complied.

2. The additional affidavit of accused No.2 submitted

along with documents dated 15.03.2024 shows that the

accused had explained delay in compliance.

3. Accepting explanation of the accused, the proceedings

are dropped.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(P SREE SUDHA) JUDGE CS