Karnataka High Court
Shri. Irfan Ahmed S/O. Kashimsab Samsi vs Smt. Deepa Cholan on 28 October, 2025
Author: S G Pandit
Bench: S G Pandit
-1-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 28TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
CIVIL CONTEMPT PETITION NO.100256 OF 2025 C/W
CIVIL CONTEMPT PETITION NO.100272 OF 2025
CIVIL CONTEMPT PETITION NO.100274 OF 2025
CIVIL CONTEMPT PETITION NO.100275 OF 2025
CIVIL CONTEMPT PETITION NO.100276 OF 2025
CIVIL CONTEMPT PETITION NO.100277 OF 2025
IN CCC NO.100256/2025:
BETWEEN:
SHRI. JUNAID,
S/O IMTIYAZ AHMED SAMSI
AGE. 30 YEARS, OCC. BUSINESS,
VISHAL
NINGAPPA
R/AT. MANNAT CITY PARK,
PATTIHAL
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
SHABARI NAGAR,
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
KUSUGAL ROAD, TQ. HUBBALLI,
DIST. DHARWAD 580023.
...COMPLAINANT
(BY SRI. R.H. ANGADI, ADVOCATE)
AND:
1. SMT. DEEPA CHOLAN,
THE STATE OF KARNATAKA,
R/BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU 560001.
-2-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
2. SMT. DIVYA PRABHU,
AGE. 38 YEARS,
THE DEPUTY COMMISSIONER,
DHARWAD, DC COMPOUND,
DHARWAD 580001. ...ACCUSED
3. THE STATE OF KARNATAKA,
R/BY AAG DHARWAD BENCH.
...PROFORMA RESPONDENT
(BY SRI. GANGADHAR J.M., AAG FOR SRI. SHARAD V. MAGADUM,
AGA FOR ACCUSED/RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, PRAYING TO PUNISH THE ACCUSED
FOR WILFUL DISOBEDIENCE OF THE ORDER PASSED BY THIS
HON'BLE COURT ORDER DATED 23.01.2024 IN WP NO.100460/2024
AS PER ANNEXURE-A, IN THE INTEREST OF JUSTICE AND
EQUITY & ETC.
IN CCC NO. 100272/2025:
BETWEEN:
SHRI. JAYYED AHMED,
S/O IMITYAZ AHMED SAMSI,
AGE. 27 YEARS, OCC. BUSINESS,
R/AT MANNAT, CITY PARK, SHABARI NAGAR,
KUSUGAL ROAD, HUBBALLI, TQ. HUBBALLI,
DIST. DHARWAD-580023.
...COMPLAINANT
(BY SRI. R.H. ANGADI, ADVOCATE)
AND:
1. SMT. DEEPA CHOLAN
THE STATE OF KARNATAKA,
R/BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
-3-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU-560001.
2. SMT. DIVYA PRABHU
AGE. 38 YEARS,
THE DEPUTY COMMISSIONER,
DHARWAD, DC COMPOUND,
DHARWAD-580001.
...ACCUSED
3. THE STATE OF KARNATAKA,
THE ADDITIONAL ADVOCATE GENERAL,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
...PROFORMA RESPONDENT
(BY SRI. GANGADHAR J.M., AAG FOR SRI. SHARAD V. MAGADUM,
AGA FOR ACCUSED/RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO PUNISH THE
ACCUSED FOR WILFUL DISOBEDIENCE OF THE ORDER PASSED
BY THIS HON'BLE COURT ORDER DATED 23-01-2024 IN WP
NO.100442/2024 AS PER ANNEXURE-A, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.
IN CCC NO. 100274/2025:
BETWEEN:
SHRI. MOHAMMAD ISMAIL,
S/O. KASHIMSAB SAMSI,
AGE. 66 YEARS, OCC. BUSINESS,
R/AT MANNAT, CITY PARK, SHABARI NAGAR,
KUSUGAL ROAD, HUBBALLI, TQ. HUBBALLI,
DIST. DHARWAD-580023.
...COMPLAINANT
(BY SRI. R.H. ANGADI, ADVOCATE)
-4-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
AND:
1. SMT. DEEPA CHOLAN,
THE STATE OF KARNATAKA,
R/BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU-560001.
2. SMT. DIVYA PRABHU
AGE. 38 YEARS,
THE DEPUTY COMMISSIONER,
DHARWAD, D.C. COMPOUND,
DHARWAD-580001. ...ACCUSED
3. THE STATE OF KARNATAKA,
THE ADDITIONAL ADVOCATE GENERAL,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
...PROFORMA RESPONDENT
(BY SRI. GANGADHAR J.M., AAG FOR SRI. SHARAD V. MAGADUM,
AGA FOR ACCUSED/RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO PUNISH THE
ACCUSED FOR WILFUL DISOBEDIENCE OF THE ORDER PASSED
BY THIS HON'BLE COURT ORDER DATED 23.01.2024 IN WP
NO.100452/2024 AS PER ANNEXURE-A, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.
IN CCC NO. 100275/2025:
BETWEEN:
SMT. REHANA,
D/O. IMTIYAZ AHMED SAMSI
AGE. 51 YEARS, OCC. BUSINESS,
R/AT MANNAT, CITY PARK, SHABARI NAGAR,
KUSUGAL ROAD, HUBBALLI, TQ. HUBBALLI,
DIST. DHARWAD-580023.
...COMPLAINANT
-5-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
(BY SRI. R.H. ANGADI, ADVOCATE)
AND:
1. SMT. DEEPA CHOLAN,
THE STATE OF KARNATAKA,
R/BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU-560001.
2. SMT. DIVYA PRABHU
AGE. 38 YEARS,
THE DEPUTY COMMISSIONER,
DHARWAD, D.C. COMPOUND,
DHARWAD-580001.
...ACCUSED
3. THE STATE OF KARNATAKA,
THE ADDITIONAL ADVOCATE GENERAL,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
... PROFORMA RESPONDENT
(BY SRI. GANGADHAR J.M., AAG FOR SRI. SHARAD V. MAGADUM,
AGA FOR ACCUSED/RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO PUNISH THE
ACCUSED FOR WILFUL DISOBEDIENCE OF THE ORDER PASSED
BY THIS HON'BLE COURT ORDER DATED 23.01.2024 IN WP
NO.100440/2024 AS PER ANNEXURE-A, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.
IN CCC NO. 100276/2025:
BETWEEN:
SMT. NOORJAHAN MOHAMMADSHARIF CHAMUNDI,
AGE. 71 YEARS, OCC. BUSINESS,
R/AT MANNAT, CITY PARK, SHABARI NAGAR,
KUSUGAL ROAD, HUBBALLI, TQ. HUBBALLI.
PRESENTLY RESIDING AT #B1,
CITY AVENUE APARTMENT,
-6-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
WALVEKAR PLOT, KESHWAPUR,
HUBBALLI, DIST. DHARWAD-580023.
...COMPLAINANT
(BY SRI. R.H. ANGADI, ADVOCATE)
AND:
1. SMT. DEEPA CHOLAN,
THE STATE OF KARNATAKA,
R/BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU-560001.
2. SMT. DIVYA PRABHU
AGE. 38 YEARS,
THE DEPUTY COMMISSIONER,
DHARWAD, D.C. COMPOUND,
DHARWAD-580001.
...ACCUSED
3. THE ADDITIONAL ADVOCATE GENERAL,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
... PROFORMA RESPONDENT
(BY SRI. GANGADHAR J.M., AAG FOR SRI. SHARAD V. MAGADUM,
AGA FOR ACCUSED/RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO PUNISH THE
ACCUSED FOR WILFUL DISOBEDIENCE OF THE ORDER PASSED
BY THIS HON'BLE COURT ORDER DATED 23.01.2024 IN WP
NO.100436/2024 AS PER ANNEXURE-A, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.
IN CCC NO. 100277/2025:
BETWEEN:
SHRI. IRFAN AHMED,
S/O. KASHIMSAB SAMSI
AGE. 58 YEARS, OCC. BUSINESS,
-7-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
R/AT MANNAT, CITY PARK,
SHABARI NAGAR,
KUSUGAL ROAD, HUBBALLI,
TQ. HUBBALLI,
DIST. DHARWAD-580023.
...COMPLAINANT
(BY SRI. R.H. ANGADI, ADVOCATE)
AND:
1. SMT. DEEPA CHOLAN,
THE STATE OF KARNATAKA,
R/BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU-560001.
2. SMT. DIVYA PRABHU
AGE. 38 YEARS,
THE DEPUTY COMMISSIONER,
DHARWAD, D.C. COMPOUND,
DHARWAD-580001.
...ACCUSED
3. THE ADDITIONAL ADVOCATE GENERAL,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD.
... PROFORMA RESPONDENT
(BY SRI. GANGADHAR J.M., AAG FOR SRI. SHARAD V. MAGADUM,
AGA FOR ACCUSED/RESPONDENT)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO PUNISH THE
ACCUSED FOR WILFUL DISOBEDIENCE OF THE ORDER PASSED
BY THIS HON'BLE COURT ORDER DATED 23-01-2024 IN WP
NO.100459/2024 AS PER ANNEXURE-A, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.
THESE CONTEMPT PETITIONS COMING ON FOR ORDERS,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
-8-
NC: 2025:KHC-D:14413-DB
CCC No. 100256 of 2025
C/W CCC No. 100272 of 2025
AND 4 OTHERS
HC-KAR
CORAM: THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S G PANDIT)
The above batch of contempt petitions are filed under
Sections 11 and 12 of the Contempt of Courts Act, 1971
complaining disobedience of the order dated 23.01.2024
passed in different writ petitions, whereunder the learned
Single Judge passed identical order which reads as follows:
"6. In view of the law laid down by this Court in the
aforesaid case, it is held that there is no requirement for
the petitioner to seek permission to divert the land in
question for the residential purposes, and the land is
deemed to have been converted for the purposes for
which it is reserved in the master plan published by the
Planning Authority. Therefore, the requirement of seeking
permission to divert the land in question for the
residential purposes is not necessary. With this
observation, the writ petition stands disposed off."
2. Against the said order of the learned Single Judge,
the State preferred writ appeals and the writ appeals were
dismissed by judgment dated 12.02.2025. In an identical case,
the State had preferred a petition before the Hon'ble Apex
Court in Special Leave Petition (Civil) Diary No.48986/2025.
The Hon'ble Apex Court, by order dated 22.09.2025, dismissed
the special leave petition.
NC: 2025:KHC-D:14413-DB
AND 4 OTHERS
HC-KAR
3. Today, the learned Additional Advocate General,
Sri. Gangadhar J.M., files an affidavit dated 27.10.2025 of the
Deputy Commissioner, Dharwad District, Dharwad, enclosing
Official Memorandums, all dated 27.10.2025, in respect of
various survey numbers of the complainant granting conversion
under Section 95 of the Karnataka Land Revenue Act, 1964.
4. Learned counsel, Sri. R.H.Angadi appearing for the
complainants submits that there is compliance of the directions
issued by this Court.
5. Taking note of the aforesaid submissions as well as
on going through the affidavit of the accused and the official
memorandums dated 27.10.2025, we are satisfied that there is
substantial compliance of the order of this Court. Hence, further
contempt proceedings are dropped.
Sd/-
(S G PANDIT)
JUDGE
Sd/-
(GEETHA K.B.)
JUDGE
KMS, CT:VP
