Smt Vandana Bhakta vs Smt Indu M
2026 Latest Caselaw 2826 Kant

Karnataka High Court

Smt Vandana Bhakta vs Smt Indu M on 1 April, 2026

                                            -1-
                                                    NC: 2026:KHC:17964-DB
                                                      CCC No. 150 of 2025


                 HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 1ST DAY OF APRIL, 2026

                                         PRESENT
                       THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                            AND
                          THE HON'BLE MR. JUSTICE C.M. POONACHA
                          CIVIL CONTEMPT PETITION NO. 150 OF 2025
                BETWEEN:

                SMT VANDANA BHAKTA
                W/O SRI RADHAKRISHNA BHAKTA
                AGED ABOUT 61 YEARS
                R/AT NO. 136, G V PAI NAGAR
                NEAR ROTARY ENGLISH MEDIUM SCHOOL
                PRANTHYA VILLAGE
                MOODABIDRI TALUK
                D K DISTRICT 574236

                                                         ...COMPLAINANT
Digitally       (BY SRI. RAJASHEKAR S, ADVOCATE)
signed by
VEERENDRA
KUMAR K M       AND:
Location:
High Court of   1.   SMT INDU M
Karnataka
                     CHIEF OFFICER
                     MOODUBIDRI TOWN
                     MUNICIPAL COUNCIL
                     NEAR GOVT HOSPITAL
                     MOODUBIDRI
                     D K DISTRICT 574 227

                2.   SMT. JAYASHREE
                     PRESIDENT
                     MOODUBIDRI TOWN
                                 -2-
                                           NC: 2026:KHC:17964-DB
                                             CCC No. 150 of 2025


 HC-KAR




     MUNICIPAL COUNCIL
     NEAR GOVT HOSPITAL
     MOODUBIDIRI
     D K DISTRICT 574227

                                         ...ACCUSED
(BY SRI. K CHANDRANATH ARIGA, ADVOCATE FOR A1 & A2)

     THIS CCC IS FILED UNDER R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
PRAYING TO INITIATE CONTEMPT PROCEEDINGS AGAINST
THE ACCUSED      PERSONS AND PUNISH THEM SUITABLY
AND APPROPRIATELY FOR THE CONTEMPT OF COURT
COMMITTED BY THE ACCUSED FOR NOT OBEYING THE
ORDER DATED 18.12.2024 PASSED BY THIS HONBLE COURT
IN WP NO.34518/2024 (LB-RES).

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                          ORAL ORDER

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The complainant has filed the present complaint alleging wilful

disobedience of the order dated 18.12.2024 passed by the learned

Single Judge of this Court in Writ Petition No.34518/2024. In terms

of the said order, the Court had passed an interim order to the

effect that the complainant will not be dispossessed from the

subject premises without due process of law. Additionally, the

NC: 2026:KHC:17964-DB

HC-KAR

Court had noted that if the petitioner had participated in an auction

or makes an offer in exercise of the 'Right of First Refusal' the

petitioner shall not be prejudiced by the institution of the petition.

Apparently, the petitioners offer for the shop in question has not

been considered. Further, the petitioners have also not been

afforded right of first refusal on the ground that the allocation of the

shop in question was reserved for a reserved category and the

petitioners do not belong to that category.

2. We note that the action of the respondents does not fall foul of

the order, the disobedience of which is complained. The complaint

is accordingly closed. We, however, clarify that this would not

preclude the petitioners from agitating their grievance in

accordance with law.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

BS List No.: 1 Sl No.: 10