Smt Jayanthi vs Sri Munish Moudgil Ias
2026 Latest Caselaw 3175 Kant

Karnataka High Court

Smt Jayanthi vs Sri Munish Moudgil Ias on 10 April, 2026

                                            -1-
                                                    NC: 2026:KHC:20078-DB
                                                     CCC No. 1396 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH 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. 1396 OF 2025

               BETWEEN:
               1.   SMT JAYANTHI
                    W/O LATE J.M. CHANDRAPPA
                    AGED ABOUT 54 YEARS
                    R/AT NO.867, D BLOCK
                    SAHAKARA NAGAR
                    BANGALORE - 560 092
                                                          ...COMPLAINANT
               (BY SRI CHOKKAREDDY, ADVOCATE [ABSENT])

               AND:
               1.   SRI MUNISH MOUDGIL, I.A.S.
Digitally
signed by           FATHER NAME NOT KNOWN
AMBIKA H B          AGED: MAJOR
Location:           PRINCIPAL SECRETARY
High Court          REVENUE DEPARTMENT
of Karnataka        M.S. BUILDING
                    AMBEDKAR VEEDHI
                    BANGALORE - 560 001

               2.   MULLAI MUHILAM M.P., I.A.S.
                    FATHER NAME NOT KNOWN
                    AGED: MAJOR
                    INSPECTOR GENERAL OF STAMP
                    AND REGISTRATION
                    8TH FLOOR,
                    KANDHAYA BHAVAN
                                -2-
                                          NC: 2026:KHC:20078-DB
                                          CCC No. 1396 of 2025


 HC-KAR



     K.G.ROAD
     BANGALORE - 560 009
                                            ...ACCUSED
3.   STATE OF KARNATAKA
     REPT. BY PRINCIPLE SECRETARY
     REVENUE DEPARTMENT
     M.S.BUILDING
     AMBEDKAR VEEDHI
     BANGALORE - 560 001
                                ...PRO FORMA RESPONDENT
(BY SMT. NAMITHA MAHESH B.G., AGA)

     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971,         PRAYING TO TAKE
COGNIZANCE OF THE CASE AGAINST THE ACCUSED AND PUNISH
HIM IN ACCORDANCE WITH LAW FOR CONTUMACIOUS ACT OF
THE ACCUSED IN DISOBEYING THE ORDER OF THIS HON'BLE
COURT PASSED IN WRIT PETITION NO.14161/2024 (GM-RES)
DATED 13.11.2024 AS PER ANENXURE-A, WITH COST OF THE
ABOVE 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. None appears for the complainant.

2. The complainant has filed the present complaint alleging

willful disobedience of the order dated 13.11.2024 passed in Writ

Petition No.14161/2024 (GM-RES), whereby the State and the

NC: 2026:KHC:20078-DB

HC-KAR

Inspector General of Stamp (arrayed as respondent Nos.1 and 2 to

the writ petition) were directed to consider the representations

dated 15.11.2022 within a period of three months.

3. The learned Additional Government Advocate has handed

over a compliance affidavit, inter alia, enclosing therewith a

communication dated 06.04.2026 which indicates that the

representations have been considered.

4. In view of the compliance affidavit, the complaint is closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

AHB List No.: 1 Sl No.: 9