Sri Kalyan B Badami vs Sri. Ajay. V K. A. S
2025 Latest Caselaw 5637 Kant

Karnataka High Court

Sri Kalyan B Badami vs Sri. Ajay. V K. A. S on 27 March, 2025

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                                                         NC: 2025:KHC:13142-DB
                                                          CCC No. 580 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 27TH DAY OF MARCH, 2025

                                         PRESENT
                      THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                            AND
                         THE HON'BLE MR. JUSTICE K. V. ARAVIND
                               CCC NO. 580 OF 2024 (CIVIL)
               BETWEEN:

               1.   SRI KALYAN B BADAMI
                    S/O. BASAPPA,
                    AGED ABOUT 45 YEARS,
                    RESIDING AT NO. 28,
                    SUBRAMANYAPURA MAIN ROAD,
                    UTTARAHALLI, BENGALURU SOUTH,
                    BANGALORE - 560 061.

                    NOW AT #270, RENUKA NILAYA,
                    3RD CROSS, 3RD BLOCK,
                    JNANABHARATHI LAYOUT
                    VOLAGEREHALLI, DUBASIPALYA,
                    R.V.C.E POST, BENGALURU - 560 059.
                                                               ...COMPLAINANT
Digitally      (BY SRI B.C. VENKATESH, ADVOCATE)
signed by
CHAITHRA       AND:
Location:
High Court
of Karnataka   1.   SRI AJAY V., K. A. S.,
                    THE ZONAL JOINT COMMISSIONER,
                    RAJARAJESHWARI NAGARA ZONE,
                    BRUHAT BENGALURU MAHANAGARA PALIKE,
                    IDEAL HOME, 18TH CROSS,
                    BENGALURU - 560 098.
                                                                   ...ACCUSED
               (BY SRI PRASHANTH S.H., ADVOCATE)
                    THIS CCC IS FILED UNDER ARTICLE 215 OF THE
               CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF
               CONTEMPT OF COURTS ACT, 1971, WHEREIN PRAYS THAT THE
               HON'BLE COURT MAY INITIATE PROCEEDING AGAINST ACCUSED
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                                          NC: 2025:KHC:13142-DB
                                            CCC No. 580 of 2024




UNDER THE PROVISIONS OF THE CONTEMPT OF COURTS ACT
AND PUNISH THE ACCUSED PERSON FOR DELIBERATELY
DISOBEYING THE ORDER DATED 15.02.2024 PASSED BY THIS
HON'BLE COURT IN W.P.NO.2027/2024 (LB-BMP) ANNEXURE - A.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND


                       ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA) The direction in the order of learned Single Judge dated

15.02.2024 was for deciding the application of the petitioner-

complainant which was regarding the request for change of Khata.

The present contempt petition is filed in respect of alleged non-

compliance of the said order.

2. When the contempt petition came up for consideration today,

learned advocate Mr. S.H. Prashanth for the respondent filed the

affidavit along with which, the endorsement dated 10.10.2024 has

been produced, whereby the request of the complainant for

bifurcation of Khata has not been acceded to.

NC: 2025:KHC:13142-DB

3. The said order of the Assistant Revenue Officer, Bruhat

Bengaluru Mahanagara Palike is served on the counsel for the

complainant along with the compliance affidavit.

4. The factum of passing of the endorsement is not disputable

by the complainant.

5. In the aforesaid view, the contempt petition does not survive.

It is accordingly disposed of as not surviving.

At the request of learned advocate B.C. Venkatesh for the

complainant made at this stage, it is observed that the complainant

is at liberty to challenge the endorsement in question by instituting

appropriate independent proceedings in accordance with law in

respect of which, however, this court does not express any opinion

on merits.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR