Munivenkatappa vs Somashekar K S
2025 Latest Caselaw 5664 Kant

Karnataka High Court

Munivenkatappa vs Somashekar K S on 28 March, 2025

                                                -1-
                                                          NC: 2025:KHC:13246-DB
                                                           CCC No. 145 of 2025




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 28TH DAY OF MARCH, 2025

                                             PRESENT

                           THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE

                                               AND

                              THE HON'BLE MR. JUSTICE K. V. ARAVIND

                              CIVIL CONTEMPT PETITION No. 145 OF 2025

                   BETWEEN:

                   1.   MUNIVENKATAPPA,
                        W/O DODDAPILLANNA,
                        AGED 70 YEARS,
                        R/A ARASANAHALLI VILLAGE,
                        SULIBELE HOBLI, HOSAKOTE TALUK,
                        BENGALURU RURAL DISTRICT
                        BENGALURU - 562129.
                                                                ...COMPLAINANT
                   (BY SRI N. BASAVARAJU, ADVOCATE FOR
                   SRI B. RAMESH, ADVOCATE)
                   AND:
Digitally signed
by VALLI
MARIMUTHU          1.   SOMASHEKAR K. S.,
Location: HIGH          THE TAHSILDAR,
COURT OF                HOSAKOTE TALUK, HOSAKOTE,
KARNATAKA               BENGALURU RURAL DISTRICT,
                        BENGALURU - 562114.
                                                                    ...ACCUSED
                   2.   THE STATE OF KARNATAKA,
                        DEPARTMENT OF REVENUE,
                        DR. B.R. AMBEDKAR VEEDHI,
                        BENGALURU - 560001.
                        REP. BY ITS SECRETARY.
                                                      ...PROFORMA RESPONDENT

                   (BY SMT. PRAMODHINI KISHAN, AGA)
                                -2-
                                         NC: 2025:KHC:13246-DB
                                           CCC No. 145 of 2025




     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
PRAYING TO INITIATE APPROPRIATE CONTEMPT PROCEEDINGS
AGAINST THE ACCUSED FOR DISOBEYING THE ORDER DATED
08.04.2024 PASSED IN W.P.No.10401/2024 BY THIS HON'BLE
COURT FOR NON IMPLEMENTATION OF THE ORDER PASSED BY
THIS HON'BLE COURT WHICH IS PRODUCED AND MARKED AS
ANNEXURE-F.

     THIS CCC COMING ON FOR PRELIMINARY HEARING THIS
DAY, ORDER WAS MADE 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)

Learned Additional Government Advocate Smt. Pramodini

Kishan for the respondents filed compliance affidavit serving a

copy thereof to learned advocate Mr. N. Basavaraju for learned

advocate Mr.B. Ramesh for the petitioner-complainant.

From the contents of compliance affidavit, it could not be

disputed by the complainant that the directions of learned Single

Judge are complied with as the name of the complainant in the

NC: 2025:KHC:13246-DB

revenue records is entered into. Therefore, nothing survives in this

contempt petition. The petition is disposed of as not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

MV