Sri V N Chethan vs Sri Dayanand Bhandari
2025 Latest Caselaw 9910 Kant

Karnataka High Court

Sri V N Chethan vs Sri Dayanand Bhandari on 6 November, 2025

                                               -1-
                                                        NC: 2025:KHC:45211-DB
                                                         CCC No. 348 of 2024


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 6TH DAY OF NOVEMBER, 2025
                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                              AND
                         THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                            CIVIL CONTEMPT PETITION NO.348 OF 2024
                   BETWEEN:

                   SRI V N CHETHAN
                   S/O M VENKATESH
                   AGED ABOUT 37 YEARS
                   R/A NO.180
                   "CHOWDESHWARI NILAYA"
                   NEAR ANJANEYA TEMPLE
                   GOVINDASHETTYPALYA
                   ELECTRONIC CITY POST
                   BEGUR HOBLI
                   BENGALURU SOUTH TALUK
                   BENGALURU-560100.
                                                              ...COMPLAINANT
Digitally signed   (BY SRI. C V MANJUNATHA, ADVOCATE)
by
CHANNEGOWDA
PREMA              AND:
Location: High
Court of
Karnataka          1.    SRI DAYANAND BHANDARI
                         THE DEPUTY COMMISSIONER
                         KIADB, KANIJA BHAVANA
                         5TH FLOOR, EAST WING
                         RACE COURSE ROAD
                         BENGALURU-560001.

                   2.    SRI S M SHIVAKUAMR
                         THE SPECIAL LAND ACQUSITION OFFICER-II
                            -2-
                                    NC: 2025:KHC:45211-DB
                                      CCC No. 348 of 2024


HC-KAR



     KIADB, NRUPATHUNGA ROAD
     OPP. RESERVE BANK OF INDIA
     BENGALURU-560009.

3.   SRI A E SANJAY
     THE EXECUTIVE ENGINEER-II
     CUM DEVELOPMENT OFFICER
     KIADB, NO.14/3, 2ND FLOOR
     MAHARSHI ARAVIND BHAVANA
     NRUPATHUNGA ROAD
     BENGALURU-560001.
                                              ...ACCUSED
4.   THE STATE OF KARNATAKA
     REP. BY ITS SECRETARY
     DEPARTMENT OF REVENUE
     BENGALURU-560 001.
                                  ...PROFORMA RESPONDENT

(BY SRI. PATIL BHEEMANGOUDA BASANAGOUDA, ADV. FOR A1
TO A3;
SRI. MOHAMMED JAFFAR SHAH, AGA FOR PROFORMA R4)


      THIS CCC IS FILED UNDER SECTIONS 11 AND      12 OF
THE CONTEMPT OF COURT ACT, PRAYING TO PUNISH THE
ACCUSED    FOR   SHOWING   WILLFUL DISRESPECT    TO   THE
ORDER OF THIS HON'BLE COURT DATED 17.03.2023 PASSED
IN W.P.NO.5794/2023 (LA-KIADB).


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
       and
       HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                                -3-
                                         NC: 2025:KHC:45211-DB
                                           CCC No. 348 of 2024


HC-KAR



                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL)

This contempt petition is filed alleging willful disobedience

of the order dated 17.03.2023 passed by the learned Single

Judge in W.P.No.5794/2023.

2. The respondents have filed a compliance affidavit

along with the order dated 29.10.2025.

3. We have perused the affidavit and the order dated

29.10.2025.

4. In view of the aforesaid affidavit and the order, the

contempt proceedings are dropped, reserving liberty to the

complainant to challenge the said order, if so advised.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

PN