Shri T J Devaraj vs Shanthagowda G Gunaki
2026 Latest Caselaw 2827 Kant

Karnataka High Court

Shri T J Devaraj vs Shanthagowda G Gunaki on 1 April, 2026

                                         -1-
                                                  NC: 2026:KHC:17961-DB
                                                   CCC No. 1216 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. 1216 OF 2025
             BETWEEN:

             SHRI T J DEVARAJ
             S/O LATE JAYADEVAPPA T.H,
             AGED ABOUT 55 YEARS,
             R/AT B.G PALYA ROAD,
             TUMKUR -572101.
                                                       ...COMPLAINANT
             (BY SRI. LAKSHMIKANTH K, ADVOCATE)

             AND:

             1.   SHANTHAGOWDA G GUNAKI
                  S/O NOT KNOWN, AGED MAJOR
Digitally         THE JOINT DIRECTOR (FOOD),
signed by         FOOD AND CIVIL SUPPLIES AND
NIRMALA
DEVI              CONSUMER AFFAIRS DEPARTMENT,
                  NO.205, 2ND FLOOR,
Location:         MINI VIDHANASOUDHA,
HIGH COURT        TUMKUR - 572101
OF
KARNATAKA                                          ...ACCUSED
             2.  THE STATE OF KARNATAKA
                 BY ITS PRINCIPAL SECRETARY
                 DEPARTMENT OF FOOD AND
                 CIVIL SUPPLIES, VIKASA SOUDHA
                 DR. AMBEDKAR VEEDHI
                 BENGALURU - 560001
                                          ...PROFORMA RESPONDENT
             (BY SRI. S.H. RAGHAVENDRA, AGA FOR R2 & A1)
                                  -2-
                                            NC: 2026:KHC:17961-DB
                                             CCC No. 1216 of 2025


 HC-KAR




     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURTS ACT, BY THE COMPLAINANT,
PRAYING TO INITIATE CONTEMPT OF COURT PROCEEDINGS
AGAINST THE ACCUSED HEREIN, FOR THEIR WILLFUL
DISOBEDIENCE OF THE ORDER DATED 06.12.2024 PASSED
BY THIS HON'BLE COURT IN      WP NO.30205/2024 AND
CONSEQUENTLY PUNISH THE ACCUSED FOR THE SAME,
WITH THE COSTS OF THIS PROCEEDINGS.

    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 learned counsel for the complainant submits that the

accused has complied with the order, the disobedience of which

has been alleged.

2. In view of the above, the complaint is closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE ND List No.: 1 Sl No.: 12