Smt Jayakumari vs Rajesh Gowda
2025 Latest Caselaw 6321 Kant

Karnataka High Court

Smt Jayakumari vs Rajesh Gowda on 17 June, 2025

                                        -1-
                                                    NC: 2025:KHC:21337-DB
                                                     CCC No. 302 of 2022


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 17TH DAY OF JUNE, 2025

                                     PRESENT
                       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                                        AND
                       THE HON'BLE MRS JUSTICE P SREE SUDHA
                      CIVIL CONTEMPT PETITION NO. 302 OF 2022
             BETWEEN:

             SMT JAYAKUMARI,
             W/O LATE DASAPPA,
             AGED ABOUT 71 YEARS,
             R/A NO.EWS-126, 2ND MAIN, 1ST STAGE,
             KARNATAKA HOUSING BOARD COLONY,
             AGRAHARA DASARAHALLI,
             BANGALORE-560 079.
                                                          ...COMPLAINANT
             (BY SRI. SUNDARESH H C, ADVOCATE)

Digitally     AND:
signed by K S
RENUKAMBA 1. RAJESH GOWDA,
Location:        THE COMMISSIONER,
High Court of
Karnataka        BANGALORE DEVELOPMENT AUTHORITY,
                   T. CHOWDAIAH ROAD,
                   KUMARA KRUPA WEST,
                   BANGALORE-560 020

             2.    KUMAR NAIK,
                   AGE MAJOR,
                   THE COMMISSIONER,
                   BANGALORE DEVELOPMENT AUTHORITY,
                              -2-
                                       NC: 2025:KHC:21337-DB
                                         CCC No. 302 of 2022


HC-KAR



    T. CHOWDAIAH ROAD,
    KUMARA KRUPA WEST,
    BANGALORE-560 020
                                                    ...ACCUSED
(BY SRI. B VACHAN, ADVOCATE)

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURT ACT, 1971, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
DISOBEYING THE ORDER PASSED BY THIS HON'BLE COURT IN
WP NO.15471/2020 DATED 23.12.2020 AS ER THE ANNEXURE-
A AND PUNISH THE ACCUSED IN ACCORDANCE WITH LAW.

    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)

Learned Counsel for the respondent submits memo with

copy of judgment in SLP (C) Nos.13871-13872/2021 and

connected matters along with SLP (C) No.14433/2023 arising

out of Writ Appeal No.692/2022 which arose out of the order of

learned Single Judge in W.P. No.15471/2020 (BDA).

NC: 2025:KHC:21337-DB

HC-KAR

2. By the said judgment Hon'ble Supreme Court has

allowed the aforesaid SLPs. and set aside the judgment of the

learned Single Judge and Division Bench of this Court.

3. In the light of the aforesaid judgment of the Hon'ble

Supreme Court, the order which was allegedly violated does not

survive.

4. Recording the memo, contempt proceeding is

dropped.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(P SREE SUDHA) JUDGE

CS