Sri Umashankar G S vs Sri K R Rakshit
2026 Latest Caselaw 3248 Kant

Karnataka High Court

Sri Umashankar G S vs Sri K R Rakshit on 15 April, 2026

                                                   -1-
                                                            NC: 2026:KHC:20276-DB
                                                            CCC No. 1131 of 2025


                  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. 1131 OF 2025
                 BETWEEN:

                 1.   SRI UMASHANKAR G.S.
                      S/O LATE G. SHIVA KUMAR
                      AGED ABOUT 75 YEARS
                      R/O NO.32/1, VCN., AMOGH FLATS
                      BLOCK A HOUSE NO.401
                      4TH FLOOR, 3RD MAIN, 3RD CROSS
                      BEML LAYOUT, BASAVESHWARANAGAR
                      1ST STAGE, BENGALURU - 560 079
                                                                  ...COMPLAINANT
                 (BY SRI LINGARAJU K.R., ADVOCATE)

                 AND:
Digitally
signed by
VEERENDRA        1.   SRI K.R. RAKSHIT
KUMAR K M             THE COMMISSIONER
Location: High
Court of              MYSURU URBAN DEVELOPMENT AUTHORITY
Karnataka             JLB ROAD, MYSURU - 570 005
                                                                       ...ACCUSED
                 (BY SRI PRAJWAL K. ARADHYA, ADVOCATE)

                        THIS    CCC   IS   FILED   UNDER   ARTICLE   215   OF   THE
                 CONSTITUTION OF INDIA READ WITH SECTIONS 11 AND 12 OF
                 THE CONTEMPT OF COURTS ACT, 1971 PRAYING TO INITIATE
                 CONTEMPT OF COURT PROCEEDINGS AGAINST THE ACCUSED
                 FOR NON-IMPLEMENTATION OF THE ORDER IN WRIT PETITION
                                    -2-
                                              NC: 2026:KHC:20276-DB
                                               CCC No. 1131 of 2025


 HC-KAR



NO.11659/2020 (LB-RES) DATED 30.01.2025 PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE                  COURT, UNDER
SECTION 11 AND 12 OF CONTEMPT ACT.

        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 learned counsel appearing for the complainant submits

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

with.

2. In view of the above, we do not consider it apposite to initiate

any further proceedings under the Contempt of Courts Act, 1971.

The complaint is, accordingly, closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE KMV List No.: 2 Sl No.: 34