Rangegowda vs G.D Shekar
2026 Latest Caselaw 2830 Kant

Karnataka High Court

Rangegowda vs G.D Shekar on 1 April, 2026

                                           -1-
                                                   NC: 2026:KHC:17963-DB
                                                      CCC No. 33 of 2026


                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. 33 OF 2026

               BETWEEN:

               RANGEGOWDA
               S/O LATE GIRIGOWDA @
               MEGLATTI GIRIGOWDA,
               AGED ABOUT 58 YEARS,
               GOVINDAGHATTA VILLAGE,
               BELLURU HOBLI,
               NAGAMANGALA TALUK
               MANDYA DIST 571 432
                                                    ...COMPLAINANT
               (BY SRI. PARAMESHWARAIAHA D.C., ADVOCATE FOR
                   SRI. MAHANTESH S HOSMATH, ADVOCATE)
Digitally
signed by      AND:
VEERENDRA
KUMAR K M      1.   G.D SHEKAR
Location:
High Court          THE SPL. LAO
of Karnataka        HEMAVATHI LEFT BANK CHANNEL
                    OFFICE OF DEPUTY COMMISSIONER
                    MANDYA TOWN 571 417
                                                        ...ACCUSED
               2.  STATE OF KARNATAKA
                   R/P BY ADDL SECRETARY,
                   REVENUE DEPARTMENT,
                   VIDHANA SOUDHA, BENGALURU 560 001
                                           ...PROFORMA RESPONDENT
               (BY SRI.S.H. RAGHAVENDRA, AGA FOR R2)
                                 -2-
                                           NC: 2026:KHC:17963-DB
                                              CCC No. 33 of 2026


 HC-KAR




    THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA R/W SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971 PRAYING TO INITIATE
CONTEMPT     OF COURT PROCEEDING AGAINST THE
ACCUSED PERSON AND FURTHER PLEASED TO PUNISH THE
ACCUSED PERSON FOR HAVING BEEN COMMITTED
CONTEMPT OF THIS HON'BLE COURT BY DISOBEYING THE
ORDER PASSED IN W.P.NO.20707/2025 DATED 12.08.2025
WHICH IS PRODUCED AT ANNEXURE-A TO THE PETITION.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, 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. Learned counsel appearing for the complainant submits that the

order, the disobedience of which is alleged, has been complied

with.

2. The complaint is accordingly, closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE BS- List No.: 1 Sl No.: 2