Smt J Rajamani vs Sri Manjunah
2026 Latest Caselaw 3246 Kant

Karnataka High Court

Smt J Rajamani vs Sri Manjunah on 15 April, 2026

                                              -1-
                                                        NC: 2026:KHC:20275-DB
                                                          CCC No. 328 of 2026


                 HC-KAR



                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 15TH 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. 328 OF 2026
                BETWEEN:

                1.   SMT. J. RAJAMANI
                     W/O LATE K. BALARAMU
                     AGED ABOUT 73 YEARS
                     R/AT NO. 805, 5TH MAIN
                     6TH E CROSS, PRAKASH NAGAR
                     BANGALORE - 560 021
                                                              ...COMPLAINANT
                (BY SRI SRINIVAS V., ADVOCATE)

                AND:

                1.   SRI MANJUNAH
Digitally            THE CHIEF OFFICER
signed by
VEERENDRA            TOWN MUNICIPAL COUNCIL
KUMAR K M            CHIKKABANAVARA - 560 090
Location:                                                    ...ACCUSED
High Court of
Karnataka       2.   THE STATE OF KARNATAKA
                     REP. BY SECRETARY TO
                     URBAN DEVELOPMENT DEPARTMENT
                     M.S. BUILDING
                     BENGALURU - 560 001
                                             ...PRO FORMA RESPONDENT
                (BY SMT. SARITHA KULKARNI, AGA FOR R-2)
                                  -2-
                                            NC: 2026:KHC:20275-DB
                                                CCC No. 328 of 2026


 HC-KAR



       THIS CCC IS FILED UNDER SECTION 11 AND 12(1) OF THE
CONTEMPT OF COURTS ACT, 1971 PRAYING TO INITIATE
CONTEMPT        PROCEEDINGS      AGAINST        THE   ACCUSED   FOR
SHOWING WILLFULL DISRESPECT AND DISOBEDIENCE TO THE
ORDER DATED 20.01.2026 PASSED BY THIS HON'BLE COURT IN
W.P. NO. 30618/2025 VIDE ANNEXURE-A TO THIS 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. The learned counsel appearing for the complainant submits

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

with and the complaint may be dismissed as not pressed.

2. The complaint is, accordingly, closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE KMV List No.: 1 Sl No.: 3