Gowrappa K vs Sri.Pankaj Kumar Pandey
2026 Latest Caselaw 3092 Kant

Karnataka High Court

Gowrappa K vs Sri.Pankaj Kumar Pandey on 8 April, 2026

                                        -1-
                                                NC: 2026:KHC:19375-DB
                                                  CCC No. 674 of 2025


             HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 8TH 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. 674 OF 2025


            BETWEEN:

            1.   GOWRAPPA K
                 AGED 62 YEARS,
                 S/O. LATE KENCHAPPA,

            2.   SRINIVASA K,
                 AGED 60 YEARS,
                 S/O. LATE KENCHAPPA,
Digitally
signed by   3.   HANUMANTHA K,
NIRMALA          AGED 58 YEARS,
DEVI
                 S/O. LATE KENCHAPPA,
Location:
HIGH
COURT OF         1 TO 3 ALL RESIDENTS OF
KARNATAKA        MYLASANDRA VILLAGE,
                 BEGUR HOBLI,
                 BANGALORE SOUTH TALUK,
                 BANGALORE - 560 068.

                                                ...COMPLAINANTS
            (BY SRI. ANANTHA NARAYANA B N.,ADVOCATE)
                            -2-
                                   NC: 2026:KHC:19375-DB
                                      CCC No. 674 of 2025


 HC-KAR



AND:

1.   SRI.PANKAJ KUMAR PANDEY
     MANAGING DIRECTOR,
     KARNATAKA POWER TRANSMISSION
     CORPORATION LIMITED,
     CAUVERY BHAVAN,
     K.G. ROAD, BANGALORE-560009.

2.   SMT. LATHA,
     EXECUTIVE ENGINEER (ELE.)
     PLANNING 400 K.V.S.S.C. DIVISION,
     KARNATAKA POWER TRANSMISSION
     CORPORATION LIMITED,
     HEBBAL,
     BANGALORE-560024.

3.   JAGADEESHA G,
     DEPUTY COMMISSIONER,
     BANGALORE URBAN DISTRICT,
     KANDAYA BHAVANA,
     BANGALORE-560009.

4.   STATE OF KARNATAKA,
     REP. BY ITS REVENUE SECRETARY,
     M.S. BUILDING,
     VIDHANA VEEDHI,
     BANGALORE - 560 001.

                                             ...ACCUSED
(BY SRI.H.V.DEVRAJU, ADVOCATE FOR A1& A2;
   SRI.S.H.RAGHAVAGA FOR A3 & A4)

    THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE   CONTEMPT OF COURTS ACT, 1971,        BY THE
COMPLAINANT, WHEREIN PRAYS THAT THE HONBLE COURT
BE PLEASED TO TAKE COGNIZANCE AND PUNISH THE
ACCUSED FOR CONTEMPT OF COURT ORDER FOR
DISOBEDIENCE OF THE ORDERS OF THIS HONBLE COURT
PASSED IN WP NO.730/2025 DATED 16.01.2025.
                                   -3-
                                         NC: 2026:KHC:19375-DB
                                            CCC No. 674 of 2025


 HC-KAR




    THIS PETITION, COMING ON FOR FRAMING OF
CHARGES, 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 complainants have filed the present complaint alleging

willful disobedience of the order dated 16.01.2025 passed by the

learned Single Judge of this Court in Writ Petition No.730/2025

(GM-KEB).

2. In terms of the said order, the Deputy Commissioner was

required to ascertain whether the high tension wire has been drawn

over the land of the complainants and thereafter, if necessary,

appropriate compensation be determined under Section 10(d) of

the Indian Telegraph Act, 1885.

3. The compliance affidavit has been filed enclosing therewith

an endorsement dated 23.03.2026 whereby, the compensation has

been determined.

NC: 2026:KHC:19375-DB

HC-KAR

4. In view of the above, the present complaint is closed.

SD/-

(VIBHU BAKHRU) CHIEF JUSTICE

SD/-

(C.M. POONACHA) JUDGE

ND/List No.: 1 Sl No.: 8